BALWANT RAI Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Learned counsel for all the parties are ready to argue this matter finally, therefore, with the consent of learned counsel for the parties, matters are taken up for final hearing.

(2.) Common questions of law and facts are involved in all the writ petitions, therefore, all the writ petitions are heard together and disposed of by this common judgment.

(3.) All the petitioners were employees of Kumaon Anushuchit Janjati Vikas Nigam Ltd., Nainital and they were retired in the 2008. Petitioners are seeking benefit of Government Order dated 30.12.2009 whereby pay was revised exclusively for employees of KMVN and GMVN and benefit of Government Order dated 30.11.2011 whereby benefit of ACP was granted to the employees of all the Corporations.