BHUJ MUNICIPALITY Vs. MUNJA VEJA SADIYA

JUDGEMENT

(1.) All these APPEALS are ADMITTED. Shri N.K. Majmudar, learned advocate waives service of notice of admission on behalf of the respective respondents - original employees and Shri Dhawan Jayswal, learned Assistant Government Pleader waives service of notice of admission on behalf of respondents - State authorities.

(2.) In the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, all these Appeals are heard, decided and disposed of by this common judgment and order.

(3.) Feeling aggrieved and dissatisfied with the impugned common judgment and order passed by the learned Single Judge in Special Civil Application Nos.13614/2016 to 13622/2016 by which the learned Single Judge has dismissed the said Special Civil Applications preferred by the appellant - original petitioner - Bhuj Municipality, appellant herein - original petitioner - Bhuj Municipality has preferred the present Letters Patent Appeals under Clause 15 of the Letters Patent.