V R SEJPAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this Group of Six Petitions, under Article 226 of the Constitution of India, common question is raised, and, therefore, upon joint request they are being disposed of by this common judgment, simultaneously.

(2.) It is, really, very unfortunate and painful to observe, at the outset, that in this Group of Petitions, despite the guidelines, the die-hard attitude and the gross indifferenceness of the concerned bureaucracy in the Government, has led the petitioners to once again seek the judicial redressal by knocking the doors of justice, by invocation of the writ jurisdiction, as their legitimate benefits of service and the employment have been denied, and the orders of the Government and the directions of this Court have been ceaselessly bypassed. What a travesty of justice! The petitioners are not, only, Senior Citizens, but are also very seniors amongst the class of Senior Citizens, who, instead of going to the temple of God, are running from pillar to post, by rushing to the temple of Justice. If one has to study and make an effective research on the protraction in legal battle, probably, this Group of Petitions may turn out to be a very fertile and useful material.

(3.) Let there be first a narration of material and relevant facts with a view to appreciating, evaluating and adjudicating, easily, the avoidable controversy in this Group of Petitions, which goes only to show that the entire chequered history of the petitioners' cases, are full of wounds of vortex, that have emerged, unequivocally, in the form of the following aspects: