BHAVNAGAR MAHANAGAR SEVA SADAN Vs. MANISH G. GAGWANI

JUDGEMENT

(1.) Since, all these appeals arise out of the common CAV judgment and order, dtd.: 23/9/2022, passed by the learned Single Judge and as they involve common question of law and facts, they are heard together and being disposed of by this common order.

(2.) The brief facts of the case are that the father of the opponent No.1 in Letters Patent Appeal No. 49 of 2023, opponent Nos. 1 to 3 in Letters Patent Appeal No. 86 of 2023 and Opponent No.1 in Letters Patent Appeal No. 87 of 2023 were working under the Nagar Prathmik Shikshan Samiti ('NPSS', hereinafter) of the erstwhile District Panchayat, Bhavnagar, / Bhavnagar Municipal Corporation. Since, they were denied the benefits of pension and other retiral benefits, the opponents approached this Court by filing captioned petitions, wherein, the learned Single Judge passed the common impugned judgment and order dtd. 23/9/2022. Hence, the present appeals.

(3.) Heard, learned Advocate, Mr. Munshaw, for the appellants, learned AGP, Mr. Desai, for the Opponent- State, learned Sr. Advocate, Mr. Gautam Joshi, assisted by learned Advocate, Mr. Shah, for the private Opponents in LPA Nos. 49 & 86 of 2023 and learned Advocate, Mr. Pujara, for Opponent No.1 in LPA No. 87 of 2023.