STATE OF GUJARAT Vs. HATHIBHAI SHANABHAI MALIVAD

JUDGEMENT

(1.) These appeals are filed by the appellant-State, under Clause 15 of the Letters Patent, challenging the judgment and order, dtd.: 15/9/2021, passed by the learned Single Judge of this Court in Special Civil Application Nos. 1776, 1774 & 1773 of 2020, whereby, the learned Single Judge dismissed the petitions filed by the Appellant-State and allowed the petition filed by the Respondent-workman, being Special Civil Application No. 4182 of 2019.

(2.) Since, all these appeals involve similar issue, learned Advocates for the parties, jointly, made a request to take-up all these matters together for hearing and final disposal, at the admission stage.

(3.) Learned Advocate, Mr. Chaudhary, appearing for the Respondent-workman, at the outset, fairly submitted that the Coordinate Bench of this Court passed an order on 14/2/2023, whereby, the appeal filed by the appellant-State, i.e. Letters Patent Appeal No. 158 of 2023, involving the similar issue, is dismissed.