UNION OF INDIA Vs. SATISH GAUDAPPA BAGEWADI

JUDGEMENT

(1.) Heard the learned Additional Solicitor General along with learned Central Government Counsel for the petitioners.

(2.) The writ petitions involve similar questions, hence, taken up for disposal by this common order.

(3.) The issue that is primarily canvassed before this Court is; whether consequential benefits would also include a salary in a post in which, the applicant has not worked?