- (1.) Heard counsel for the parties. Delay in filing the Special Leave Petitions is condoned.
(2.) Leave granted in all the SLPs.
(3.) Special Leave Petition No. 3919 of 1993 arises from the judgment of the Madhya Pradesh High court dismissing the writ petition filed by the Janpad Panchayat and Zila Panchayat Karamchari Sangh and others. The reliefs sought for in the writ petition were: (1 To declare that the petitioners are government employees just like similar employees in Mahakoshal region of the State of Madhya Pradesh; and (2 To direct the respondents in the writ petition to pay all benefits admissible to government employees including retiral allowance, bonus, pension, gratuity, family pension, death-cum-gratuity (ex gratia payment to the family).;