DEPUTY EXECUTIVE ENGINEER Vs. JITENDRA UMEDSINH PARMAR

JUDGEMENT

(1.) COMMON questions on law and facts are involved in this group of petitions and hence, they are decided by this common judgment.

(2.) THESE petitions have been filed against the common judgment and award passed by the Labour Court, Rajkot in Reference (LCR) No.55/2007 to 57/2007, 59/2007, 67/2007 and 68/2007 dated 06.05.2008 whereby, the references were partly allowed.

(3.) WITHOUT discussing every matter separately, it is held that these petitions will be governed by the above judgment rendered in S.C.A. No.2186/2009 dated 28.01.2013. Accordingly, this group of petitions stand disposed of on the same terms. Rule is made absolute to the above extent in each matter.