ANIS AHMAD KHAN ALIAS MASHOOQ AHMAD KHAN & ANOTHER Vs. STATE OF U P THROUGH PRIN SECY TRANSPORT DEPTT

JUDGEMENT

(1.) Heard Mr. S.K. Kalia, Senior Advocate, assisted by Mr, Sanjay Kumar, learned counsel for the petitioners, as well as Mr. Prabhu Ranjan Tripathi and Mr. Ratnesh Chandra, learned counsel for the respondents.

(2.) By means of aforesaid writ petitions filed under Article 226 of the Constitution of India the petitioners have prayed for issuing a writ, order or direction in the nature of mandamus commanding the opposite parties to make the payment of salary and all consequential benefits till they attain the age of 60 years, the date of retirement of other employees of the State.

(3.) The common question involved in all these writ petitions is that as to whether the petitioners are State employees or they are the employees of U.P. State Road Transport Corporation. While working in the Department/Corporation the petitioners retired at the age of 58 years on the dates mentioned against their names in the following chart:-