M.P.Singh, J. - (1.) This bunch of writ petitions, filed by the employees belonging to Group 'C' of the U. P. State Road Transport Corporation (hereinafter referred to as the Corporation), primarily is concerned with the age of superannuation. Whether it is 60 years or 58 years.
(2.) The relevant facts, of each writ petition are substantially similar. They need not be discussed in detail. It will be sufficient if the broad features of terms and conditions of employment and the relevant rules regarding superannuation are considered.
(3.) Before 1946 the condition of service of industrial employees were invariably ill defined and were hardly ever known with even slight degree of precision to the employees. There was no uniformity in condition of service for employees discharging identical duties even in the same establishment. The conditions of service were in the form of oral arrangement which left the employees at the mercy of the employer.;