M.R.SHAH,J. - (1.) Delay in filing the applications for substitution in SLP (C) No. 29305 of 2008 and SLP (C) No. 29295 of 2008 is condoned. Abetment, if any, is set aside and the applications for substitution are allowed in terms of the prayer made. 1.1 Leave granted.
(2.) As common question of law and facts arise in these appeals, as such, arising out of the impugned judgment and order passed by the High Court, all these appeals are being disposed of by this common judgment and order.
(3.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the High Court of Judicature at Allahabad, Lucknow Bench, Lucknow in Writ Petition No. 4138 (M/S) of 2005, Writ Petition No. 4139 (M/S) of 2005 and Writ Petition No. 3946 (M/S) of 2005, by which the High Court has dismissed the said writ petitions preferred by the appellants herein - U.P. State Road Transport Corporation and has confirmed the awards declared by the Labour Court holding that the original respondents before the High Court were entitled to be superannuated at the age of 60 years, the original petitioners - U.P. State Road Transport Corporation (hereinafter referred to as 'the Corporation') and another have preferred the present appeals.;