- (1.) Leave granted.
(2.) Since this batch of appeals involve a similar issue, they are disposed of by this common order.
(3.) The short question for consideration in these appeals is whether the employees of the appellant Nigam were entitled to continue in service upto the age of 60-years, in the light of the decision of this Court in Harwinder Singh's case , (2005) 13 SCC 300, despite the fact that they did not challenge their retirement and collected the post retirement benefits.;