STATE OF GUJARAT Vs. UDESINH VAJESINH BARIYA

JUDGEMENT

(1.) Heard Mr. Rindani, learned AGP for the petitioner State and Mr. Dave, learned advocate for the respondent.

(2.) The facts involved in captioned two petitions are almost similar. Actually, captioned two petitions are cross petitions inasmuch as in both the petitions are filed against same award and both the parties to the same reference case have challenged same award, though, of course for different purpose and different extent. The subject matter and central issue in both the petitions is also similar. Therefore, the captioned two petitions are decided by the common order.

(3.) In Special Civil Application No.14384 of 2016, the State has challenged award dated 11.2.2016 passed by the learned Labour Court at Dahod in Reference (Demand) Case No.2 of 2011.