JAMNAGAR MUNICIPAL CORPORATION Vs. MORA RANABHAI

JUDGEMENT

(1.) Since the issue involved in both these appeals is with regard to the disputes related to the reinstatement and backwages, both these appeals are heard together and are being disposed of by this common order and facts of Letters Patent Appeal No.100/2023 are considered.

(2.) Both these appeals are filed under Clause 15 of the Letters Patent against the order rendered by the learned Single Judge, whereby learned Single Judge has dismissed the petitions filed by the appellant - original petitioner.

(3.) Heard learned advocate, Mr. H.S. Munshaw for the appellant - original petitioner and learned advocate, Mr. U.T. Mishra for the respondent nos.1 to 7.