EXECUTIVE ENGINEER Vs. SONI ASHWINKUMAR KANTILAL

JUDGEMENT

(1.) Heard Mr. U.M. Shastri, learned advocate for the appellant and Mr. Dhawan Jayswal, learned Assistant Government Pleader for the respondent-State.

(2.) By way of this appeal under Clause 15 of the Letters Patent, the appellant challenges the order dated 17.12.2020 rendered by the learned Single Judge (Coram: Hon'ble Mr. Justice Ashutosh J. Shastri) in Special Civil Application no.881 of 2020.

(3.) The controversy raised in this appeal came to be initiated by way of filing Writ Petition under Article 226 of the Constitution of India praying for an appropriate writ, order or direction directing the appellant to make payment of pensionery benefits to the respondents - original Writ Petitioners by counting their entire length of service till retirement and fixation of approximate pension with other consequential benefits. The learned Single Judge, by the impugned common order dated 17.12.2020, has been pleased to allow the Writ Petition and observed thus:-