Ritu Raj Awasthi, J. - (1.) NOTICE on behalf of the opposite parties, has been accepted by the learned Chief Standing Counsel.
(2.) HEARD learned Counsel for the Petitioners as well as the learned Standing Counsel and perused the record. With the consent of counsel for the parties, the writ petition is finally disposed of at the admission stage.
(3.) THE present writ petition has been filed for issuing a direction to the opposite parties to treat the Petitioners as Government servants and pay them all service benefits and post retiral dues including pension etc.;