LABHLAXMI SHIVLAL MEHTA Vs. MANAGING TRUSTEE

JUDGEMENT

(1.) Since the issues involved in all the three captioned writ applications are more or less the same, those were heard analogously and are being disposed of this common order.

(2.) The writ applicants before me are the retired Primary Teachers. They have prayed for the following reliefs:

(3.) It appears that the issue in hand is squarely covered by the judgment of this Court dated 7th July, 2013 wherein a learned Single Judge of this Court observed in paras 18 to 26 as under: