- (1.) The decision rendered in aforementioned D.B. Civil Special Appeal (Writ) No.191/2007 shall also govern disposal of connected Writ Petitions, being S.B.C.W.Ps. No.5724/2007, 6515/2007, 6516/2007, 6517/2007, 6518/2007, 6519/2007 and 6520/2007 because common point of law and facts are involved in these appeals.
(2.) This is an appeal filed by the writ-petitioner of WP No.1983/2003 against the order dated 13 th December 2006 passed by the Single Judge in aforesaid petition.
(3.) By the impugned order dated 13 th December 2006 learned Single Judge allowed the writ petition of the writ-petitioner who is represented by the respondents No.1 (i) to 1(iv) as legal representatives late Smt. Rashida Gazdhar and granted the relief claimed by the writ-petitioner in the writ petition; which reads as under: " The matter being covered by the Larger Bench decision of this Court in S.R. Higher Secondary School which has been upheld even by Hon'ble Supreme Court (2005 (1) WLC 301) the present writ petition deserves to be allowed and is accordingly allowed. The respondent No.3 is directed to pay to the petitioner benefit of selection scale and its arrears to legal representatives of Smt. Rashida Gazdhar who served with them as Teacher within a period of three months from the date of service of this judgment. The respondent would be at liberty to submit representation to the Government to claim proportionate grant-in-aid in relation to the aforesaid amount in terms of the observations made by Full Bench in para 20. The writ petition is accordingly allowed with no order as to costs.";