THAKORE NARENDRAKUMAR JUHAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SINCE the group of Special Civil Application No. 11243 to 11253 of 2009 was listed and two matters were left out and not listed in today's board, with the request of the learned Counsel for both the sides the papers of the said two matters were called for and the learned Counsel appearing for both the sides have requested that the said matters may also be considered simultaneously. Hence, considered accordingly.

(2.) RULE . Mr.Soni as well as Ms. Moxa Thakkar, learned AGPs waive service of notice of rule in respective petitions. With the consent of the learned Counsel appearing for he petitioners as well as the learned AGPs, the matters are finally heard today.

(3.) AS in all the matters more or less common questions are involved, except there is change in the amount of pensions and other retrial benefits of the concerned deceased employees, they are being considered together by this common judgement.