GOVINDBHAI HARIBHAI SOLANKI & ORS Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Rule returnable forthwith.

(2.) In Special Civil Application No. 11622 of 2015 notice for final disposal returnable on 14.9.2015 was issued and the impugned judgement and award was stayed.

(3.) Special Civil Application No. 9168 of 2015 has been filed by two workmen for grant of full benefits under Government Resolution ("G.R." for short) dated 17.10.1988 whereas the other petition is filed by the employer questioning the grant of benefits under G.R. dated 17.10.1988 by the Labour Court in contravention of the said G.R. For convenience, the contesting parties herein are referred to as the "employer" and the "workmen".