RAVINDRA S/O PRABHAKARRAO BRAMHANE Vs. EXECUTIVE ENGINEER, (E G S ) MINOR IRRIGATION, DIVISIONII, GULEWADI, SANGAMNER, DIST AHMEDNAGAR

JUDGEMENT

(1.) In both these petitions, the petitioners have challenged the common judgments and award dated 25.07.2000 in so far as Reference (IDA) No.90 of 1993 and 28.06.2000 in so far as Reference (IDA) No.234 of 1994, respectively.

(2.) I have heard the strenuous submissions of the learned counsel for the petitioners and the learned AGP appearing on behalf of the respondent - State. The petitioners are identically placed and the respondent is the same department and hence, both these petitions are taken up together.

(3.) Though the learned AGP has strenuously defended the impugned awards and has prayed that both these petitions may be dismissed with heavy costs, I find that both these petitions deserve to be entertained for a limited purpose, on the following facts :