(1.) Since common question of fact and law are involved in Civil Writ Petition Nos. 14764,15213 of 1994 and 3806 and 3807 of 1995 so the same are disposed of by this common order. The order is given in Civil Writ Petition No. 14764 of 1994.
(2.) The brief facts are epitomised as under:-
(3.) All the petitioners were appointed in various capacities in different Municipal Committees/Corporations within the State of Punjab. The petitioners who have retired prior to April 1, 1990 have prayed for issuance of a Writ of Mandamus directing the respondents to allow them pensionary benefits with effect from the dates of their attaining the age of superannuation and for quashing the notification dated July 28, 1994 only to the extent it makes pensionary benefits payable to the employees of Municipal Committees/Corporations who retired on or after April 1,1990.