IQBAL MOHAMMAD Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) THESE petitions being C.W.P. No. 3847 of 2015, C.W.P. No. 4197 of 2015, C.W.P. No. 4845 of 2015, C.W.P. No. 4859 of 2015 and C.W.P. No. 6116 of 2015, involving similar questions of fact and law, were taken up for hearing together and are being disposed of by this common judgment.

(2.) SHORN of unnecessary details, the facts in brevity, leading to the filing of these petitions, are that Rule 3.26 of the Punjab Civil Services Rules, Volume -I, Part -I (hereinafter referred to as -the Rules) prescribes the age of superannuation of the employees serving the State of Punjab. Through notification dated 08.10.2012, the Government of Punjab amended Rule 3.26 of the Rules as under: -

(3.) BASED on the above said amendment dated 08.10.2012, the Government of Punjab issued instructions of even date permitting extension of one year in service.