DEPUTY EXECUTIVE ENGINEER Vs. RASUL MULLUBHAI

JUDGEMENT

(1.) All these Misc. Civil Applications for review of a common order dated 22nd July 2013 passed by this Bench were taken up together as similar grounds have been taken in all these applications for review.

(2.) It appears that several Special Civil Applications, which were described as ones, both under Articles 226 and 227 of the Constitution of India, were disposed of by a learned Single Judge by order dated 27th July 2010 wherein the respective petitioners prayed for quashing and setting aside of the impugned awards passed by the Labour Court by which the said court directed the employer-petitioner to reinstate the respondent-workmen in service.

(3.) The facts of these cases were that the respondent-workmen at the relevant time were working as rojamdars under the petitioner.