KISHORSINH PATUBHA JADEJA Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Learned advocates appearing for the respective parties waives service of notice of admission on behalf of the respondent. With consent of learned advocates for the respective parties, the matter is taken up for final hearing.

(2.) Both these Letters Patent Appeals are filed under Clause 15 of the Letters Patent assailing the order passed by the learned Single Judge dtd. 4/5/2023 in Special Civil Application No. 9170 of 2013. Therefore, with joint request of learned advocates appearing for the respective parties, both the appeals are taken up together for hearing.

(3.) Letters Patent Appeal No. 211 of 2024 is filed by the original petitioner who had preferred writ petition, namely, Special Civil Application No.9170 of 2013, inter alia praying for issuance of appropriate writ, order or direction quashing and setting aside the impugned award dtd. 18/2/2013 passed by the learned Labour Court, Surendranagar in Reference (LCS) No.131 of 2007 and further to reinstate the petitioner.