PRADEEP NANDRAJOG,C.J. - (1.) D.B. Civil Misc. Application No.276/2018 in SAW No.378/2018, D.B. Civil Misc. Application No.477/2018 in SAW No.628/2018 and D.B. Civil Misc. Application No.478/2018 in SAW No.634/2018, For the reasons mentioned in the applications delay in filing the appeals is condoned.
(2.) Applications are allowed. D.B. Civil Special Appeal No.378/2018, D.B. Civil Special Appeal No.628/2018 & D.B. Civil Special Appeal No.634/2018: Heard learned counsel for the parties.
(3.) Challenge in D.B. Civil Special Appeal(W) No.378/2018 is to an order dated 14.11.2017 allowing the writ petition filed by the respondent and directing appellant to pay special pension, in addition to the family pension in terms of Rule 109 of the Rajasthan Civil Services Pension Rules, 1996.;