- (1.) Leave granted in all the Special Leave Petitions. The issue that arises in these appeals is whether a person who has retired from the military service and joined civil service is required to refund the monetary benefits (including bonus and gratuity, if any) from his military service to become eligible for the higher grade of pay in the civil service
(2.) Since the issues are identical in all these appeals, for the purpose of convenient disposal, we would only refer to the facts in Baburaj's case (i.e. Civil Appeal @ Special Leave Petition (C) No. 3969 of 2013).
(3.) The facts of the lead case are: the applicant(s) are ex-servicemen who had completed approximately 17 years of military service. After their discharge from the military service, they had joined the civil services in the Respondent-State as non-gazetted officers, that is, Drivers in the Police Department.;