REMATBEN 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.) It is not in dispute that a co-employee and beneficiary of an identical award passed by the Labour Court, the Court passed the order in Special Civil Application No.21328 of 2019 dtd. 22/2/2022.