- (1.) C. A. Nos. 6651-6654/2000, 6655/2000, 6656/2000, 6657/2000, S. L. P. (C) Nos. 6820/2001, 6518-6521/2001, C. A. Nos. 181-182/2002 Leave granted in S. L. P. (C) Nos. 6820/2001 and 6518-6521/2001.
(2.) Since these appeals have some similarity so far as pivotal issues are concerned, are, therefore, disposed of by this common judgment.
(3.) Several writ petitions were filed by the respondents hereinbefore the Kerala High Court seeking declaration about their entitlement to receive pension and dearness relief at enhanced rates at par with the employees of the State Government. They were employees of the Kerala State Road Transport Corporation (hereinafter referred to as "the Corporation") which is the appellant in all these appeals. Though the reliefs sought for were not exactly identical, by the impugned judgment four appeals were disposed of by a Division Bench of the High Court. Two of the writ appeals were filed by the writ petitioners, while two were filed by the Corporation.;