STATE OF GUJARAT Vs. BHIMABHAI MAGANBHAI CHAUHAN

JUDGEMENT

(1.) Heard Mr. Krutik Parikh, learned AGP for the petitioner and Mr. Pandya, learned advocate for the respondents.

(2.) Identical relief is prayed for in captioned petitions.

(3.) So far as factual background is concerned, it has emerged from the record that in captioned petitions the petitioner Executive Engineer has challenged awards passed by learned Labour Court at Nadiad dated 26.2.2014 in Reference No. 303 of 2001 and in Reference No. 32 of 2000 and in Reference No. 21 of 2000 and in Reference No. 106 of 2005 and in Reference No. 163 of 2000 and in Reference No. 236 of 2000 and in Reference No. 18 of 2000.