PATEL MATHURBHAI GOPALBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues raised in all the captioned writ applications are the same, those were heard analogously and are being disposed of by this common judgment and order.

(2.) In the Special Civil Application No.3250 of 2009, i.e., the lead matter, the writ applicants, retired employees of the Universities and colleges, have prayed for the following reliefs;

(3.) So far as the Special Civil Application No.9228 of 2015 is concerned,, the same has been filed by the teaching staff employed in the various faculties of the M.S. University, Vadodara, and they have prayed for the following reliefs;