STATE OF RAJASTHAN Vs. AMRIT LAL GANDHI

JUDGEMENT

(1.) Leave granted.

(2.) The common question of law which arises in these appeals by special leave relates to the date with effect from which the revised pension is to be paid to the teachers of the Jai Naryan Vyas University and Mohan Lal Sukhadia University who had retired between 1-1-1986 and 1-1-1990.

(3.) Though the facts in these appeals are similar for the purpose of this judgment, we need only refer to the facts in Civil Appeals Nos. 9710-9717 of 1995 and S.L.P.(C) No. 19231 of 1996 which arise from the judgment dated 30-8-1994 of the Division Bench of the High Court in D. B. Civil Writ Petition No. 115/1993 which considered the rival contentions of the parties on merit. The said judgment has been followed by the High Court while allowing the writ petition from which Civil Appeal No. 9718 of 1995 arises.