RASIKBALA JAINTILAL MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ADMIT. Learned advocate Shri RA Mishra appears and waives service of notice of admission of LPA No. 1418 of 2016 for and on behalf of the respondent no. 1 & 2 and Shri Hardik Vora, learned AGP waives service of notice of admission on behalf of the respondent -State of Gujarat. With the consent of learned advocates appearing on behalf of the respective sides, these Letters Patent Appeals are taken up for final hearing today.

(2.) As common question of law and facts arise and as such arise out of the impugned Order passed by the learned Single Judge in Special Civil Application No. 4885 of 2014 - one by the original petitioner denying interest on the delayed payment of principal amount of retiral benefits and another by the Management-District Primary Education Officer, Junagadh against allowing writ petition and directing the management/Department to pay pension, gratuity, provident fund, leave encashment and other retirement benefits to the original petitioner, both these Appeals are decided and disposed of by this common order.

(3.) Facts leading to the present Letters Patent Appeals in nutshell are as under:-