- (1.) Introduction:- 1. This is a batch of three intracourt appeals, preferred under Chapter VIII, Rule 5 of the Allahabad High Court Rules, 1952, calling in question the judgment and order dated 20.10.2020 passed by the learned Single Judge in W.P. No. 12438 (SS) of 2019 (Vijay Kishor Anand and Others Vs. State of U.P. and Others).
(2.) Since all the three intracourt appeals, challenge the same judgment dated 20.10.2020 and the issues both of facts and law raised herein are also common, hence, all the three appeals are being decided by this common judgment.
(3.) The appellants in all the three appeals were the private respondents before the Writ Court and were working as Passenger Tax/Goods Tax Superitendent (hereinafter referred to as "The P.T.G.T.S."), and their posts under the Uttar Pradesh Transportation Taxation (Subordinate Service Rules), 1980 (hereinafter referred to as the "Rules of 1980") have been upgraded and merged with the post of Passenger Tax/Goods Tax Officers (P.T.G.T.O.) by means of a Government Order dated 03.05.2011.;