DEPUTY EXECUTIVE ENGINEER Vs. KISHORBHAI D. JOSHI

JUDGEMENT

(1.) By way of these writ petitions under Articles 226 and 227 of the Constitution of India, the petitioners herein seek appropriate writ, order and direction for quashing and setting aside the impugned common award of reinstatement without back-wages passed by the learned Presiding Officer, Labour Court, Jamnagar in Reference (LCJ) Nos. 1991 of 1990 and 1997 of 1990 respectively.

(2.) As the common and identical question of law and facts are involved and both the petitions arise out of a common impugned award passed by the learned Labour Court, Jamnagar, both the petitions are decided and disposed off by this common judgment.

(3.) The facts necessary for disposal of these writ petitions are as follows: