COMMISSIONER Vs. PRAVINBHAI GHUDABHAI MARU

JUDGEMENT

(1.) Heard Ms. Mandavia, learned advocate for the petitioner. For respondents, no one has entered appearance. Though served, neither respondents are present nor they are represented.

(2.) In this group of four petitions, separate but almost similar directions/awards are challenged by the petitioner. According to learned advocate for the petitioner, the factual backdrop involved in four cases is almost similar, except slight variation with regard to the dates of appointment or the post on which the petitioners were engaged. Except such minor facts, relevant facts involved in four cases are similar. Learned advocate for the petitioner has made common and similar submission with regard to the four awards. Therefore, these four cases are decided by common judgment.

(3.) By impugned awards, the learned Labour Court has directed the corporation to pay lump sum compensation at the rates mentioned in respective awards.