(1.) Heard learned advocate Ms. C.P. Dave for the appellants and learned advocate Ms. Nidhi Trivedi for Mr. Dipak Dave for the respondents.
(2.) To shed judgment and order delivered on 11/1/2023 in Special Civil Application No.17951 of 2022, this Letters Patent Appeal under clause 15 is filed.
(3.) For relief prayed in Special Civil Application, learned Single Judge allowed the pensionary benefits and also allowed to re-fix pension of the petitioners by counting their service from the date of joining till retirement, also allowed benefits like public holidays, transport allowance, medical allowances, group insurance, benefit of leave encashment with 18 % interest.