SATYAPAL YADAV Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this order, I propose to dispose of eleven writ petitions i.e. CWP Nos.19266, 19283, 19419, 19661, 19856, 20163, 20381, 20474 of 2010, 190 of 2011, 6048 and 10576 of 2012 wherein challenge has been laid to the order dtd. 7/9/2010 passed by the Higher Education Commissioner, Haryana vide which pension/family pension of the petitioners has been ordered to be reduced.

(2.) With the consent of the counsel for the parties, these writ petitions are taken up for hearing together as common questions of fact and law are involved. Facts, for the sake of convenience, are being taken from CWP No.19283 of 2010.

(3.) I have heard counsel for the parties and with their assistance have gone through the records of the case.