EXECUTIVE ENGINEER Vs. HON PRESIDING OFFICER

JUDGEMENT

(1.) Heard Mr. Meena, learned advocate for Gujarat State Water Supply and Sewerage Board and Mr. Kazi, learned advocate for the concerned workman.

(2.) In captioned group of 10 petitions, five petitions viz. Special Civil Application No. 2594 of 2015, Special Civil Application No. 2651 of 2015, Special Civil Application No. 2652 of 2015, Special Civil Application No. 2653 of 2015 and Special Civil Application No.2833 of 2015 are filed by the board (employer) whereas other five petitions i.e. Special Civil Application No.5830 of 2014, Special Civil Application No.5831 of 2014, Special Civil Application No.5832 of 2014, Special Civil Application No.5833 of 2014 and Special Civil Application No.5834 of 2014 of 2014 are filed by the concerned workman (original claimant before learned Labour Court).

(3.) The employer and concerned workman are aggrieved by same award and both parties to the dispute, upon being aggrieved by very same awards have taken out respective petitions. Differently put, captioned petitions are cross petitions.