R.R.K. Trivedi, J. - (1.) In the first petition Shri Ashok Bhushan, advocate, filed caveat on behalf of one Kishan Lal and he has accepted notice of the petition on behalf of the caveator. In second writ petition Shri T.K. Singh Advocate, has put in appearance for Pushkar Singh, respondent No. 7, and has filed a counter-affidavit.
(2.) Learned counsel for petitioners and learned counsel for respondents in the aforesaid two petitions and the learned Standing Counsel have agreed that the writ petitions may be disposed of finally at this stage. As common questions of law and facts are involved in all the three writ petitions, same are being disposed of by a common judgment.
(3.) The question for determination in the aforesaid writ petition is with regard to the nature of the right of the petitioners to get extension of service beyond the age of superannuation on the basis of the National/State award given to them. For appreciating the controversy the facts In brief, are as under :;