SUGAR FEDERATION COMMON CADRE OFFICERS WELFARE AND TECHNICAL ASSOCIATION Vs. THE STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) This judgment shall dispose of CWP Nos.12912 of 2014 and 9129 of 1994, as the common questions are involved in both the cases for determination by this Court.

(2.) However, for decision of these cases the facts are being taken from CWP No.12912 of 1994.

(3.) Prayer made herein is for directions to quash Rule 2.95 of the Punjab State Cooperative Sugar Mills Service (Common Cadre) Rules, 1981 (for short 'the 1981 Rules') as amended in 1995, whereby, the retirement age of the employees has been reduced from 60 years to 58 years.