CHIEF OFFICER Vs. UMEDBHAI NATWERBHAI HARIJAN

JUDGEMENT

(1.) In this group of petitions filed under Article 226 of the Constitution of India, challenge made is to the orders passed by the Appellate Authority as also the Controlling Authority for payment of difference of gratuity to respondent No.1 of each petition on their individual applications.

(2.) Learned Advocates appearing for the respondents stated before the Court that the petitions being Special Civil Application Nos. 753 of 2015 to 768 of 2015 with similar challenge and involving similar issues raised in the present petitions are rejected by this Court vide common order dated 31st August, 2016. Learned advocate Mr. Mehul Sharad Shah for the petitioner could not dispute that the above referred petitions on similar issues involved in the present petitions are rejected by this Court.

(3.) This Court in above referred petitions by common order, held and observed in para 9 to 12 as under: