- (1.) By this order I will dispose of C.W.P. Nos.1169 of 2011, 19831 of 2006, 2533,20731 of 2008, 1204, 8046, 21596 of 2011, 133,1359,7489,15013, 16198 of 2012, 26462,8465, 9291,9862,17225,18420,20208,20608,28507 of 2013, 233, 7449 and 21105 of 2014.
(2.) The facts of all the cases though marginally different, would still be broadly covered by the spectrum of the controversy raised in all these petitions which the Court proposes to answer.
(3.) The petitioners are the widows of those unfortunate employees who died in harness, but their services were not regularized even though the prevailing policies entitled them to such a benefit and consequent upon their death, the widows were denied the family pension. In C.W.P. No.21105 of 2014 petitioners Labh Dass and Hazura Singh retired after completion of their service. A prayer for the issuance of a writ in the nature of certiorari has been made quashing the impugned decisions rendered in each petition disentitling the petitioners to such a benefit primarily on the ground that the deceased employee was not regular to avail himself of any further benefit except the salary and gratuity which stood paid.;