- (1.) IT appears that similar controversy is involved in L.P.A. No. 21 of 2010 and W.P.(C) No. 1047 of 2008.
(2.) IT has been submitted by learned counsel for the appellants that the issue has already been decided by the Division Bench of this Court in the case of Akhileshwar Prasad Vs. Jharkhand State Electricity Board & Others and the Hon'ble Supreme Court, after taking note of the Government of India's decision dated 03.11.2006, disposed of the Civil Appeal No. 5338 of 2006, vide order dated 01.12.2006, and therefore, all these matters may be heard together by the Division Bench as, otherwise, there will be multiplicity of the proceedings and different orders with respect to one subject matter i.e. with respect to retirement benefit of the employees who retired prior to 01.04.2001 and prior to 15.11.2000. Therefore, list W.P.(C) No. 1047 of 2008 and L.P.A. No. 21 of 2010 along with this L.P.A. on 28.02.2012.
(3.) HEARD learned counsel for the parties on stay.;