STATE OF GUJARAT Vs. BHAVIK BHUPATRAY PANDYA

JUDGEMENT

(1.) This batch of petitions under Article 226 of the Constitution of India are filed against the award of the Labour Court, Bhavnagar in various References. Parties to the reference are common, where reference has been made by the workman on one side and against Deputy Executive Engineer of Shetrunji Left Bank Canal Sub-Division of Bhavnagar. All these references by various awards have been disposed of and are now the subject matter of challenge both by the Employer-State Government and also by the individual workman. Therefore, each award is the subject matter of challenge in cross petitions. The details in Tabular form are given as under:

(2.) As the Department is common and the issue raised by both the sides are also similar in batch of these petitions, with the consent, all the petitions are taken up for joint hearing and final disposal. The facts are recorded from Special Civil Application No.18173 of 2021 and Special Civil Application No.19601 of 2021.

(3.) Special Civil Application No.18173 of 2021 under Article-226 of the Constitution of India is filed by the State Government with following prayers: