STATE OF GUJARAT Vs. HASMUKH DAMJIBHAI CHABHADIYA

JUDGEMENT

(1.) Evidently, the State is making out a case of reattempting to argue before us on the ground that if the dates of birth of the workmen concerned are taken into consideration, they would not even be eligible to be engaged in employment before the applicant-employer.

(2.) The second ground on which a review is sought is that a coordinate bench of this Court erroneously observed that the award was accepted by the State and no challenge has been made.

(3.) Para 17 of the order of the coordinate bench is pressed into service.