DY. CONSERVATOR OF FOREST Vs. BALUSINH NAVALSINH SOLANKI

JUDGEMENT

(1.) In the present writ petitions, a common award has been challenged and hence, the same are heard and decided analogously by the common order.

(2.) Rule. Learned advocates for the respective parties waive service of notice of rule.

(3.) In the captioned writ petition being Special Civil Application No.14537 of 2018 of the petitioner, Deputy Conservator of Forest has challenged the award dtd. 15/12/2017 passed in Complaint (IT) No.7 of 2016 filed in Reference (IT) No.20 of 2010 directing the authority to reinstate the workman in service without back wages.