- (1.) Heard Sri Kuldeep Pati Tripathi, learned Counsel for the applicant.
(2.) Factual matrix of present case as submitted by learned Counsel for the applicants are that they are working in U.P. Jal Nigam, for redressal of their grievances applicant No. 1 (Sri Prabhat Chandra Jain) had filed a Writ Petition No. 864 (SB) of 2004, disposed of by order dated 19.07.2006 after placing reliance on the judgment given by Hon'ble the Apex Court in the case of Harvindra Singh v. Chief Engineer, Karmik and Ors, 2005 AIR(SCW) 5995, the relevant portion is as under: We, therefore, direct that the Petitioner, for the reasons given in the judgment, shall be treated to have continued in service till the age of 60 years. Since the Petitioner has already retired, after attaining the age of 60 years, he shall be paid his post retiral dues treating him to have retired on completing the age of 60 years, with all consequential benefits.
(3.) Further the applicant Nos. 2 and 3 have also filed a Writ Petition No. 556 (SB) of 2004 Rajesh Nath Chaturvedi and Ors. v. State of U.P. and others, disposed of by order dated 19.07.2006 in terms to the order passed in Writ Petition No. 864 (SB) of 2004.;