STATE OF GUJARAT Vs. KIDIYABHAI HEMABHAI

JUDGEMENT

(1.) By means of filing settlement purshis in respective writ applications, learned AGP Shri Rutvij Oza appearing for the petitioner-State of Gujarat has stated at the bar that the dispute between the petitioner-State of Gujarat and the respective respondents-workmen has been amicably settled and a settlement purshis dated 10th August 2018 duly signed by the authorized person; Asstt. Government Pleader and representative of the respondent is brought on the record. The said settlement pursis is also duly signed by Shri S.M Bhambania, Secretary, Jayhind General Kamdar Union; representative of the petitioner-State and counter endorsed by Shri S.K Srivastava, Chief Conservator of Forest, Vadodara alongwith learned advocates appearing for the respective sides. The said Settlement pursis dated 10th August 2018 along with settlement pursis tendered in respective writ applications enumerated hereinabove are ordered to be taken on record.

(2.) On bare perusal of the settlement purshis dated 10th August 2018, it appears that on behalf of respective respondents, one Jayhind General Kamdar Union proposed an amicable settlement in respect of all the disputes between the petitioner-State and 546 respondents-workmen.

(3.) A detailed pursis dated 10th August 2018 is filed in Special Civil Application No. 16586 of 2006 which covers interest of 546 respondents-workmen engaged in the service of the petitioner-State of Gujarat.