- (1.) Heard learned Counsel for the parties.
(2.) These two Letters Patent Appeals have been preferred by the Appellant-University being aggrieved against the order dated 27.06.2009 passed by a Single Bench of this Court holding that the widows of the two employees, who preferred W.P.(S) No. 4452/2007 and W.P.(S) No. 4453 of 2007, are entitled to family pension in the light of the offer given to them vide Memo No. SKU/ACC/203-206/98 dated 30.07.1998 and directed the Respondent-university to compute the benefits accrued to the writ Petitioners, widows of the employees, as per option given by them after deducting the employees contribution towards the provident fund and / or adjustment as provided in Clause(5) of the 1998 scheme.
(3.) The writ petitions were allowed with the cost of Rs. 10,000/-and hence these Letters Patent Appeals have been preferred by the Appellant University.;