SHAM LAL GOEL Vs. D T C

JUDGEMENT

(1.) With the consent of counsels for the parties, both these writ petitions are taken up for final hearing and disposal by passing a common order, as the issues involved are common.

(2.) By way of the present writ petitions, the petitioners have sought directions to the respondent, to extend the benefit of the pension policy dated 27th November, 1992 to the petitioners on the terms and conditions contained therein and further directions for payment of arrears of pension and family pension with interest thereon, to the petitioners.

(3.) The brief facts material for deciding the present writ petitions are as follows. The petitioner in WP (C) No. 13211/2004 was appointed as a conductor on regular basis on 15th July, 1963 and was later on promoted as a clerk.