M T PICHADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition, the petitioners have prayed for the following reliefs;

(2.) THE issue involved in this petition is squarely covered by a decision of this Court passed in L.P.A. No.2025 of 2004 dated 08.08.2005 and L.P.A. No.1131 of 2005. Learned counsel for the petitioners submitted that in view of the decisions rendered in the above matters, benefits given to the petitioners pursuant to the interim order of this Court, may not be recovered and pension may be re-fixed on the basis of the reverted post.

(3.) WITH the above observations, the petition stands disposed of. Rule is made absolute to the above extent with no order as to costs.