STATE OF GUJARAT Vs. LOKENDRASINH PRATAPSINH CHAUHAN

JUDGEMENT

(1.) Both these Appeals are Admitted. Shri Dipak R. Dave, learned advocate appearing on behalf of the respondent in each of the Letters Patent Appeals waives service of notice of admission. In the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, both these Appeals are taken up for final hearing today.

(2.) As common question of law and facts arise in both these Letters Patent Appeals, both these Appeals are heard, decided and disposed of together by this common judgment and order.

(3.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 18th April 2016 passed by the learned Single Judge in Special Civil Application No. 19106 of 2015 by which the learned Single Judge has dismissed the said writ petition preferred by the appellant herein-State of Gujarat and another, and has confirmed the judgment and award passed by the Labour Court, Dahod in Reference [LCD] 970 of 2008 by which the learned Labour Court has held action of the appellant authorities of terminating the service of the respondent illegal and consequently, ordered reinstatement with continuity of service, however, without backwages, the original petitioners have preferred the present Letters Patent Appeal No. 1420 of 2016.