LEBAJI UMEDJI THAKORE Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) As common question of law and facts arise in this group of Letters Patent Appeals and as such arise out of the impugned common judgement and order passed by the learned Single Judge passed in Special Civil Application No. 12584/2012 and other allied Special Civil Applications, all these Appeals are heard, decided and disposed of together by this common judgement and order.

(2.) Feeling aggrieved and dissatisfied with the impugned common judgement and order dated 12/7/2016 passed by the learned Single Judge passed in Special Civil Application No.12584/2012 and other allied Special Civil Applications, preferred by the respondent herein - Gujarat Water Supply and Sewerage Board, by which the learned Single Judge has partly allowed the said Special Civil Applications and while holding the retrenchment unsustainable, has quashed and set aside the order passed by the learned Labour Court of reinstatement and back-wages and instead has directed the Board to pay <span style="font-family: "rupi foradian "">L</span> 1,75,000/- to each of the original workmen by way of lump-sum compensation in lieu of reinstatement and back-wages, the original workmen have preferred the present Letters Patent Appeals.

(3.) Facts leading to the present Letters Patent Appeals, in nutshell, are as under:-