STATE OF GUJARAT Vs. MAHADEVBHAI VERSHI

JUDGEMENT

(1.) Heard learned AGP for the petitioner State and Ms. Vyas, learned advocate for the concerned 18 workmen ('the respondents' for short).

(2.) In this group of petitions, common facts and common issues are involved and common contentions are raised. The respondents are different, however, the facts related to their respective case are almost similar and identical and in that view of the matter, learned advocate for the respondents have made common submissions in respect of the applications. The learned AGP has also urged similar and common submissions for all cases, and it is also jointly submitted that all petitions may be heard and decided together. Therefore, the group of petitions is decided by this common judgment.

(3.) In present group of petitions, the petitioner State has challenged an award dtd. 29/6/2006 passed by the learned Labour Court at Surendranagar in Reference (LCS) No. 160 of 2005 (Old No. 159 of 1992), whereby the learned Labour Court directed the petitioner State to reinstate the respondents on their original post and to pay last drawn wages till the date on which the respondents are reinstated on their original post.