M.Katju, J. - (1.) The petitioners are either retired or working professors of different departments of King George's Medical College, Lucknow (hereinafter referred as 'the Medical College') which is a constituent college of Lucknow University as defined in Section 2 (6) of U. P. State Universities Act, 1973. Statutes 12.01 III of the first statutes of Lucknow University mentions the Medical College as a constituent college. The medical college is also a faculty of the Lucknow University.
(2.) The grievance of the petitioners' is that they are being subjected to hostile discrimination in the matter relating to post-retiral benefits vis-a-vis other teachers of Lucknow University in other departments/ faculties.
(3.) The petitioners have prayed for a mandamus directing the respondents to count the entire length of service rendered by the petitioners from the date of their initial appointments to the date of retirement at the age of 60 years for the purposes of calculating pension including service rendered by them in the capacity of ad hoc/temporary/ administrative appointment. They have also prayed for a mandamus to grant all benefits for computation of pension to the extent of 40%. They have also prayed for a mandamus directing the respondents to take into account and treat the amount of non-practtcing pay or non-practicing allowance as a part of pay for the purpose of computation of pension of those petitioners who are getting non-practicing pay or allowance.;