STATE OF GUJARAT Vs. GANGARAMBHAI SHIVABHAI PATEL

JUDGEMENT

(1.) With consent of the learned advocates appearing for the respective parties, the matters are taken up for final hearing today and are disposed of by this common judgment.

(2.) Since similar set of facts are involved and the issue is also analogous in these group of appeals, Letters Patent Appeal No.504 of 2025 is taken up as a lead matter.

(3.) ADMIT. Learned advocate Mr.D.M. Devnani, appears and waives service of notice of admission on behalf of the respective respondent - employees.