VIKRAM Vs. COMMISSIONER, EMPLOYEES PROVIDENT FUND ORGANIZATION

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard finally by consent.

(2.) All these petitions are being disposed of by common judgment as they have in them identical issue which is about the manner in which pensionable service is required to be calculated.

(3.) There is also one more grievance raised by the petitioners and it is about the fixation of amount of pensionable salary. But, during the course of the argument, this grievance has been given up and now the common grievance of the petitioners is regarding the way the pensionable service has been determined by the respondent.