SARDAR SAROVAR NIGAM LTD. Vs. PWD EMPLOYEES UNION

JUDGEMENT

(1.) ADMIT. Learned advocates appear and waive service of notice of admission on behalf of the respective respondents appearing in the respective appeals.

(2.) With the consent of the learned advocates appearing for the respective parties, the matters are taken up for final hearing today itself.

(3.) The present Letters Patent Appeals filed under Clause 15 of the Letters Patent, 1865, are directed against the judgments and order dtd. 8/2/2024 (in Letters Patent Appeal Nos.1293 and 1294 of 2024) and dtd. 5/3/2024 (in Letters Patent Appeal No.1295 of 2024) by the learned Single Judge in the captioned writ petitions, whereby the learned Single Judge has allowed the writ petitions and further directed the appellant - authorities to fix the salary of the respondentemployees on the basis of the pay-scale of Rs.950.001400/- from the date of completion of 15 years of service and they are also held to be entitled for the arrears.