STATE OF GUJARAT Vs. JORUBHAI DOSALBHAI DHAKDA

JUDGEMENT

(1.) The captioned petitions are cross petitions filed by the workman and employer against the same award, i.e. award dated 27.5.2014 passed by the learned Labour Court, Amreli in Reference (LCA) No.3 of 2012.

(2.) The captioned two petitions were listed in Special Cause List on 1.3.2018. Mr.Mishra, learned advocate appeared for the claimant and Mr.Devnani, learned AGP appeared for the employer (Range Forest Officer). Learned advocates for the contesting parties were heard at length. Mr.Mishra, learned advocate for the petitioner and Mr.Devnani, learned AGP concluded their submissions on 1.3.2018. However, due to paucity of time, the judgment could not be dictated. Therefore, the dictation of the judgment was deferred till today and the proceedings were adjourned to today, i.e. on 5.3.2018. However, today, the office inadvertently office listed only one petition, i.e. Special Civil Application No.9522 of 2015 and Special Civil Application No.14969 of 2015 is not listed. In view of the request by Mr.Mishra, learned advocate for the workman, the office is directed to list the said Special Civil Application No.14969 of 2015 also in today's cause list. Actually, the papers of Special Civil Application No.14969 of 2015 are placed before the Court along with Special Civil Application No.9522 of 2015, but, inadvertently, the listing of the said other petition is left out. Therefore, the office shall take necessary steps to list the petition in Today's Cause list.

(3.) Both sides to the dispute felt aggrieved by the same award dated 27.5.2014 passed by the learned Labour Court in Reference No.3 of 2012. Consequently, two petitions (cross petitions) are filed against the same award.