G.Narendar, J. - (1.) Heard the learned Senior Counsel Sri V.Lakshminarayana along with the Counsel for the appellants Smt. H.R.Renuka and Sri Shivakumar S.Badawadagi, learned Counsel for the respondents Sri Dinesh M.Kulkarni and Sri V.S.Naik.
(2.) The appellants are the State Road Transport Corporations and are before this Court by these intra-court appeals being aggrieved by the order passed by the learned Single Judge allowing the writ petitions in part and quashing the endorsement issued by the Corporations and further directing the Corporations to carry out the exercise of computing the gratuity payable to the writ petitioners in the light of the observations made therein and also by taking into consideration the subsequent Circular No.09/2007 dated 11.07.2007 and to pay the difference of gratuity, if any, to all the petitioners within 12 weeks from the date of receipt of the certified copy of the order.
(3.) The facts necessary for determination of the appeal are as under: The respondents herein are all former employees of the Appellant-Corporations and they have attained superannuation or have opted for voluntary retirement between 2000 and 2006. The respondents were appointed to various posts and the only common thread or feature is that all the respondents are seeking for payment of gratuity on a higher scale than the one allowed by the appellants to the employees retiring from service during the said period.;