(1.) As in all these three special civil applications, the petitioners are the retired Primary Teachers of the District Panchayat, Bhavnagar, and common questions of facts and law have arisen for consideration of this Court, the same are taken up for hearing together and are being disposed of by this common judgment.
(2.) In all these matters, reply to the special civil applications have been filed by the respondents.
(3.) The petitioners in these petitions are praying for the direction to the respondent No.2 to grant them the benefit of third revised scale of pay of Rs.2000-3500 as on 1-6-1987 as per clause 15 of the Government Resolution annexure B dated 5-7-1991 and to release to the petitioners the amount of difference of salary that may be due accordingly from 1-6-1987 till 31-10-1991 together with interest. Further prayer has been made for revising of all other retirementary benefits keeping in view the revision of their pay.