STATE OF GUJARAT Vs. BHASKAR S VORA

JUDGEMENT

(1.) As the common question of law and facts arise in both these Letters Patent Appeals, they are being heard and disposed of by this common judgment.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order 3rd March 2016 passed by the learned Single Judge in Special Civil Application No. 6032 of 2003, by which the learned Single Judge has allowed the said Special Civil Application and thereby quashed and set-aside the clarification issued by the State Government vide Government Resolution dated 9th June 1999 denying revision of pension in accordance with the recommendations made by the Fifth Central Pay Commission under the Gujarat Civil Services [Revision of Pay] Rules, 1998 [hereinafter referred to as, "the Pay Rules"] to the original petitioners; more particularly, all those employees who had opted for voluntary retirement as per the Government Resolution dated 8th Oct. 1970, the original respondents have preferred Letters Patent Appeal No. 872 of 2016.

(3.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 15th June 2016 passed by the learned Single Judge in Special Civil Application No. 2183 of 2004, by which the learned Single Judge has allowed the said writ petition, after following the decision rendered by cognate Bench in Special Civil Application No. 6032 of 2003 dated 3rd March 2016, the State of Gujarat has preferred Letters Patent Appeal No. 1405 of 2016.