STATE OF GUJARAT Vs. GUJARAT MAZDOOR SABHA

JUDGEMENT

(1.) As common question of law and facts arise in this group of Letters Patent Appeals, all these Letters Patent Appeals are decided and disposed of together by this common judgment and order.

(2.) The statement showing the particulars of the number of Letters Patent Appeal and the respective Special Civil Application against which the Letters Patent Appeals are preferred is as under:

(3.) At the outset it is required to be noted that the main judgment is delivered / rendered in Special Civil Application No.10892/2003 dated 04.02.2016 arising out of which the Letters Patent Appeal No.380/2016 has been preferred and in rest of the matters, by and large the decision in Special Civil Application No.10892/2003 has been followed and in terms of the order passed in Special Civil Application No.10829/2003 rest of the petitions are disposed of / allowed. Therefore, Letters Patent Appeal No.380/2016 be treated and considered as a lead matter which is arising out of Special Civil Application No.10829/2003.