CHIEF OFFICER Vs. MOHMAD IRSHAD HUSENBHAI BALOCH

JUDGEMENT

(1.) All the appeals are admitted. Learned counsel appearing for original petitioner Mrs.Krishna Raval has waived notice of admission and Mr.N.J.Shah, learned AGP has appeared for the District Collector and Local Fund Examiner State authorities. We have heard learned counsel for both the sides for final disposal of the appeals.

(2.) As in all the matters, common question arise for consideration, they are being considered by common judgment.

(3.) All the appeals arise against the order passed by the learned single Judge of this Court in the respective Special Civil Applications, whereby the learned single Judge has directed the authorities to finalize the amount payable by way of pension on the premise that the original petitioner - concerned employee in the petitions were entitled to get the pension. For the sake of convenience, the parties shall be referred as per the status in the original petition hereinafter.