VIJAY HARIBHAI ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Kurven Desai learned AGP waives service of notice of Rule on behalf of the respondent State.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) By way of these petitions under Article 226 of the Constitution of India, the common issue arises is as to whether the petitioner who are beneficiaries of an award of the Labour Court prior to their termination, the awards directed reinstatement with continuity of service are entitled to the benefits of the Government Resolution dtd. 17/10/1988.