RABINDRA KUMAR SETHI Vs. STATE OF ORISSA

JUDGEMENT

(1.) These writ petitions have been filed challenging the inaction of the opposite parties for non-sanction of revised arrear scale of pay and grant of dearness allowance (DA) to the petitioners in W.P.(C) No. 15202 of 2010, W.P.(C) Nos.1638, 1639 and 3023 of 2003, W.P.(C) Nos. 2478 and 2479 of 2005, W.P.(C) Nos.407, 18311, 33083, 33084, 33085, 33086 and 33087 of 2011, W.P.(C) Nos.6003 and 21222 of 2012 who have retired from service either under Voluntary Retirement Scheme or attaining the age of superannuation and the superannuation of petitioner's husband in W.P.(C) No. 930 of 2015.

(2.) Since the above writ petitions have got common question of law, they are being taken up together for disposal by this common judgment. Facts

(3.) The factual matrix leading to the writ petition is that petitioners in W.P. (C) No. 15202 of 2010, W.P.(C) Nos. 1638, 1639 and 3023 of 2003, W.P. (C) Nos. 2478 and 2479 of 2005, W.P.(C) Nos. 407, 18311, 33083, 33084, 33085, 33086 and 33087 of 2011, W.P.(C) Nos. 6003 and 21222 of 2012 and the petitioner's husband in W.P.(C) No. 930 of 2015 were the employees of Orissa State Road Transport Corporation (hereinafter called as "the Corporation"). It is also averred that the service conditions of the employees of the Corporation are regulated under the provisions of Orissa State Road Transport Corporation Employees (Classification, Recruitment and Condition of Service) Regulation, 1978 (hereinafter called as "the Regulation, 1978"), which came into force with effect from 01.03.1978. The Regulation, 1978 was framed under Section 34 of the Road Transport Corporations Act, 1950 (in short "the Act, 1950") under which the Corporation became a statutory Corporation.