(1.) These three appeals arise out of three suits instituted by three different plaintiffs against the same defendent, the State of Bombay. They have been heard together and the principal points raised and argued before us are common to them; accordingly they will be disposed of by one judgment which will be delivered in F.A. No. 172 of 1956.
(2.) F.A. No. 172 of 1956 is preferred by the State of Bombay against the decree passed in favour of the plaintiff, Dr. Raghunath Balkrishna Chandraehud, in Special Suit No. 46 of 1952.
(3.) On March 14, 1925, Dr. Chandrachud was taken up in the former Baroda State Service as Principal Medical Officer of the State General Hospital and Chief Medical Officer of the State on an initial pay of Rs. 1,000 per month. The post on which he was appointed was the post of public service in the State. In January 1927, he was confirmed in his office and became a permanent member of the State Public Service. Prom April 3, 1945, his pay was increased to Rs. 2,000 per month. In October 1947, he was appointed the Naib Diwan (an official member of the Executive Council) of the State of Baroda. In the ordinary course he was due to retire from service of the State on February 14, 1952.
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