DISTRICT RURAL DEVELOPMENT AGENCY Vs. KANABHAI KHUMABHAI BARIYA

JUDGEMENT

(1.) By way of this appeal under clause 15 of the Letters Patent Appeal Act, the appellants - original petitioners have challenged common oral judgement dtd. 20/06/2019 passed by learned Single Judge in Special Civil Application No.13798 of 2018 (captioned writ petition) with Special Civil Application No.3407 of 2019.

(2.) The captioned writ petition being Special Civil Application No.13798 of 2018 came to be filed at the instance of the present appellants challenging judgement and award dtd. 15/01/2018 passed by learned Presiding Officer, Labour Court, Godhra issuing directions to grant the benefits of Government Resolution dtd. 17/10/1988 to the respondent - workman by fixing the pay scale stage-wise and considering the services rendered on notional basis up to 16/7/2005 and to pay eligible benefits by way of arrears from 16/7/2005 with cost of Rs.5,000.00.

(3.) When this matter is taken up for hearing today, Mr.Dave, learned advocate for the present respondent- workman has produced a copy of oral judgement dtd. 17/09/2021 passed by learned Division Bench in Letters Patent Appeal No.734 of 2021 filed by the present appellants itself, challenging the benefits granted to the respondent- workman in Special Civil Application No.3407 of 2019, by which, learned Single Judge has granted benefits under Government Resolution dtd. 17/10/1988. He would further submit that Division Bench has upheld the observations made by learned Single Judge and dismissed the appeal filed by the present appellants.