S.K.PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate for the petitioners and learned Assistant Government Pleader for respondent.

(2.) Five petitioners have taken out this common petition and prayed, interalia, that,

(3.) The petitioners are aggrieved by the decision of the Respondents to recover amount paid to them by way of leave encashment on superannuation from their pension.