SAVARKUNDLA MUNICIPALITY Vs. ALKUBHAI AAYABHAI KHUMAN

JUDGEMENT

(1.) Heard learned Advocate Mr. Vivek Bhamare for the Appellant Savarkundla Municipality and learned Senior Advocate Mr. Gautam Joshi with learned Advocate Mr. Divyesh Sejpal for the Respondents, in all the Appeals, at length.

(2.) All these Letters Patent Appeals, eight in numbers, have the genesis in the different Judgment and Awards passed by the Industrial Tribunal (Bhavnagar). The challenge thereto raised in the respective Special Civil Applications, came to be dealt with and decided by learned single Judge by delivering a Common Judgment and Order, dtd. 5/8/2022. The respective Letters Patent Appeals arise accordingly from the said Common Judgment, as referable to respective Petitions.

(3.) Though learned Single Judge passed Common Judgment and order dealing with all the cases simultaneously, in order to properly examine the merits of the challenge to Judgment and Order of learned Single Judge and in order to be specific, this Court examined the facts of each cases also the contents of Judgment and award of the Tribunal in each cases separately and independently.