STATE OF GUJARAT Vs. DASHRATHSINH BHIMBHA SARVAIYA

JUDGEMENT

(1.) Heard Mr.Devnani, learned AGP for the petitioner State and Mr.Shrimali, learned advocate for the respondents.

(2.) In this group of petitions, the petitioner State has placed under challenge common award dated 18.10.2014 passed by the learned Labour Court at Bhavnagar in Reference (LCB) Nos.48/2005, 49/2005, 50/2005, 54/2005 and 65/2005 whereby the learned Labour Court partly allowed the said reference cases with direction to the opponent employer (i.e. present petitioner State) to reinstate the claimants (concerned workmen / present respondents) with continuity of service and 20% backwages. Feeling aggrieved by the said directions, the petitioner State has taken out captioned petitions.

(3.) Learned AGP for the petitioner State and learned advocate for the respondents (concerned workmen) jointly submitted and declared that the learned Labour Court has passed common award in respect of the reference cases and the directions passed by the learned Labour Court are challenged on similar and common grounds. It is clarified that relevant facts in each cases are almost similar and identical and the learned Labour Court has granted similar relief in respect of every claimant. The facts and issues involved in and raised by the parties in the cases on hand are also similar, common and identical. Therefore, the captioned petitions are heard together and decided by common judgment.