KALYANBHAI NARSINHBHAI PARMAR Vs. DEPUTY EXECUTIVE ENGINEER

JUDGEMENT

(1.) In this group of petitions the petitioners have brought under challenge identical awards dtd. 19/7/2004 passed by learned Labour Court whereby learned Labour Court rejected the reference filed by the petitioners herein.

(2.) The facts involved in present case and the grounds on which the awards are challenged are similar.

(3.) Ms. Shah, learned advocate for the petitioners has made common and similar submissions against the awards and Mr. Munshaw, learned advocate for the respondent employer has also made common submissions. Therefore captioned petitions are decided by this common judgment/order.