LAHAR ASSOSIATES(CONTRACTOR) Vs. BATHIBHAI SHAKRABHAI SODHA

JUDGEMENT

(1.) All these Letters Patent Appeals arise from common judgment dtd. 12/12/2019 of learned Single Judge, dismissing the respective Special Civil Applications. The Special Civil Application was directed against the judgment and award of Labour Court, Nadiad, in different Reference Cases. Though the Reference Cases were different, they involved similar facts and identical issue. All the present Letters Patent Appeals, in that view, are also treated for disposal by this common judgment.

(2.) Heard learned senior advocate Mr. Prashant Desai with learned advocate Mr. Rutul Desai for the appellants, learned advocate Mr. Shailesh Sharma for respondent no.1 and learned advocate Mr. Keyur Gandhi for Gandhi Law Associates for respondent no.2 in all the Letters Patent Appeals, at length.

(3.) The term of reference before the Labour Court was whether the workman concerned should be reinstated on his original post with backwages. The first parties in the reference were Lahar Associates-Appellant-petitioner, who was the contractor; Hindustan Coca Cola Bottling North-West Pvt. Ltd., was the principal employer.