(1.) THIS petition has been filed against the common judgment and award passed by the Labour Court, Rajkot in Reference (LCR) No.200/2005 dated 06.05.2008 whereby, the reference was partly allowed.
(2.) THE impugned common judgment and award was under challenge in another writ petitions being S.C.A. No.14230/2008 & 14231/2008. The said two petitions were disposed of vide common judgment dated 09.01.2013. For ready reference, the said judgment is reproduced here under;