K.M. Thaker, J. - (1.) The petition being Special Civil Application No. 13785 of 2003 is filed by the Gujarat State Road Transport Corporation ('the corporation' for short) against order dated 19.4.2003 by the Controlling Authority in Gratuity Application No. 29 of 2002 as well as against order dated 22.7.2003 passed by Appellate Authority in Gratuity Appeal No. 162 of 2003.
(2.) The second Special Civil Application No. 27304 of 2007 is filed by the heirs/legal representative of the deceased employee.
(3.) The said second petition, i.e. Special Civil Application No. 27304 of 2007 is taken out in connection with the same orders which are challenged by the Corporation in Special Civil Application No. 13785 of 2003, wherein the heirs of the deceased employee have prayed for implementation of order and disbursement of the amount in question.;