STATE OF GUJARAT Vs. JASHVANTSINH PUNABHAI GOHIL

JUDGEMENT

(1.) Heard Mr.Chaudhari, learned advocate for the concerned employee and Mr.Devnani, learned AGP for the respondent State.

(2.) Since common issues and facts are involved in this group of petitions and in view of the fact that actually the petitions filed by the State and the petitions filed by concerned workman are essentially cross petitions (which are preferred by both the parties against same awards), captioned petitions are heard together and decided by this common decision.

(3.) In 4 reference cases i.e. Reference (LCD) No.786 of 2008 (old No.809 of 2001), Reference (LCD) No.787 of 2008 (old No. 810 of 2001), Reference (LCD) No.788 of 2008 (old No.811 of 2001) and Reference No.789 of 2008 (old No.812 of 2001) the learned Labour Court passed separate but identical awards on 4.12.2004 and directed the opponent employer to reinstate the concerned claimant with continuity of service, however without backwages.