LAWS(GJH)-2015-1-25

STATE OF GUJARAT Vs. SANT ABHAI RATILAL VAGHELA

Decided On January 09, 2015
STATE OF GUJARAT Appellant
V/S
Sant Abhai Ratilal Vaghela Respondents

JUDGEMENT

(1.) SINCE all these proceedings arise out of awards passed by the labour Court on common facts (except the date of appointment) and common questions of law, they are heard and decided by this common judgment.

(2.) THE two appeals filed under Clause -15 of the Letters Patent are against order dated 12/06/2014 passed by the learned Single Judge in two different petitions preferred by the appellant State of Gujarat whereby learned Single Judge dismissed both the petitions and confirmed the awards passed by the labour Court for reinstatement of the respondent no.1 of each of the appeal with 20% back -wages.

(3.) THE respondent no.1 of each of the appeals have also challenged the awards of the labour court, in so far as the labour court has not granted them full back wages, by preferring the above referred two petitions being Special Civil Application No.1305 of 2014 and Special Civil Application No.1574 of 2014. Learned Single Judge did not deal with these two petitions but clarified that the challenge made therein will be examined in the respective petitions on its own merits.