STATE OF GUJARAT Vs. PWD EMPLOYEES UNION

JUDGEMENT

(1.) Rule. Mr.Mehta appearing for respondent waives service of rule. With the consent of learned advocates for parties matter is taken up for final hearing today.

(2.) The present petition is preferred by the applicant-State Govt for modification of the order, dated 7.2.2003 passed by this court in SCA No.7703/02.

(3.) Heard Mr.A.D.Oza, Ld.GP for the applicant and Mr.Shalin Mehta for the opponent. For the sake of convenience, the applicants herein who were original respondents in the main Special C.A. shall be referred as respondents-original respondents and the opponents herein who were original petitioners in the main SCA shall be referred as original petitioners.