STATE OF GUJARAT Vs. L M CHAUHAN

JUDGEMENT

(1.) Since common issue is involved in all these five Letters Patent Appeals and since they are heard together, they are being disposed of by this common judgment and order.

(2.) All these Letters Patent Appeals are filed by State of Gujarat challenging the judgment and order passed by learned Single Judge on 12.12.1996 in Special Civil Applications No. 688 and 1600 of 1992 with Special Civil Application No. 13954 of 1993 with Special Civil Application No. 6028 and 865 of 1994, allowing the said petitions and directing the State Government to pay PSIs (Armed) and PSIs (Wireless) of SRPF, additional pay for the duties actually performed by them on 2nd and 4th Saturdays, Sundays and on public holidays w.e.f. 01.01.1993, within a period of three months from the date of receipt of the writ of the said order. While allowing the said petitions, learned Single Judge relied on his earlier order passed in Special Civil Application No. 1448 of 1988 dated 17.01.1991.

(3.) All these Letters Patent Appeals were admitted on 25.08.2003 and interim relief was however granted very late against implementation, execution and operation of the impugned judgment of learned Single Judge. Before that, contempt proceedings were initiated and several orders were passed by the contempt Court.