(1.) HEARD learned Counsel for the parties and perused the records.
(2.) THE afore -captioned writ petition No.1191 (SB) of 2009 has been filed by U.P. Engineers Association Jal Nigam, praying therein to declare U.P. Jal Nigam Karamchari (Adhivarshita Par Seva Nivarti) Viniyamawali, 2005 [hereinafter referred to as '2005 Regulation'] as unconstitutional and ultra vires to the provisions of the Constitution of India and further to quash the orders 3.7.2009 and 29.6.2009 passed by the opposite parties No.1 and 2 to the writ petition, respectively. The other prayers are to restrain the opposite parties from retiring the members of the petitioners' association at the age of 58 years as well as to allow them to continue to work till they attain the age of 60 years. In other words, the petitioners prayed for the enhancement of their superannuation from 58 to 60 years at par with other State Government employees.
(3.) SINCE question that arises in these writ petitions is as to whether the age of superannuation of the petitioners, who are employees of U.P. Jal Nigam, is 58 years or 60 years, as such, all these writ petitions are being decided by this common order for the sake of convenience.
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