VIDYABEN V PATHAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned counsel for the parties. This appeal arises out of common judgment and order dated 29th January 1997 passed by the learned Single Judge in Special Civil Applications Nos.4451 of 1983, 4495 of 1983 and 4509 of 1983.

(2.) THE facts, in brief, leading to filing of the present appeals deserve to be set out as under:-

(3.) BEING aggrieved and dissatisfied with the same, the present appeal is preferred. This Court need not elaborately go into the challenge to the order of the learned Single Judge as well as challenge to the order of reversion in view of the fact that the learned advocate Shri Kunal Shah, learned advocate appearing for the appellant (wife of original petitioner No.2) in this appeal submitted that the appeal may be treated to have been confined to challenge to the order of recovery of the amount, which was paid to the appellant during the pendency of the proceedings as the appellant was protected by the order of the Court. The other challenges to the order of the learned Single Judge are given up expressly and the appeal is confined to the challenge of order of recovery. Thus, the appeal is essentially confined to the challenge to the recovery of the monetary benefits and difference of pay, etc. accrued to these appellant.