Mahesh Chandra Tripathi, J. - (1.) Heard Shri Sanjay Kumar Mishra, learned counsel for the petitioners and Shri Apurva Hajela, learned Standing Counsel for the State respondents.
(2.) The present writ petition is being filed under Article 226 of Constitution of India by Sinchai Mazdoor Sangh Uttar Pradesh through its General Secretary and 16 other employees working and retired employees of Workshop of Irrigation Department assailing the validity of order dated 07/17.03.2018 passed by Deputy Secretary (Yantrik), State of U.P., Civil Secretariat, Lucknow and further commanding the respondents to sanction the regular pension of the petitioner nos.2 to 17(Petitioners) at par with the Government Employees from the date of their respective retirement.
(3.) The description of petitioners are as follows:- JUDGEMENT_609_LAWS(ALL)1_2020_1.html ;