MANHARBHAI SUKAJIBHAI BARIA Vs. DEPUTY EXECUTIVE ENGINEER

JUDGEMENT

(1.) Since the issue raised in these petitions are similar, they are being decided by a common judgment. The facts of Special Civil Application No.2973 of 2020 of 2021 are taken for the purpose of adjudication.

(2.) Rule returnable forthwith. Learned AGP Mr.Davda waives service of notice of Rule on behalf of respondentState.

(3.) The present petitions are filed under Article 226 of the Constitution of India, challenging the award passed by the learned Labour Court, Godhra, dtd. 8/3/2019, whereby the reference filed by the petitioner came to be dismissed on the ground that the petitioner failed to establish continuity of service.