- (1.) Heard learned counsel for the parties.
(2.) In the present bunch of petitions, the petitioners are working as Assistant Teachers or, as the case may be, Head Masters of primary institutions recognized and aided or conducted and managed by the Uttar Pradesh Basic Education Board at Allahabad. In some of the petitions the petitioners are working in the institutions which are recognized under the Intermediate Education Act, 1921 (hereinafter referred as "Act of 1921") and Regulations framed thereunder and either managed by the Board or working in the recognized and aided colleges, as such they entitled for drawing salary from the State Exchequer. Another category of petitioners is where they are enjoying the benefit of extension of service being national or state awardee.
(3.) In the present bunch of petitions, the petitioners involved are whose date of birth is falling between 2.4.1953 to 1.7.1953 where the age of superannuation is 62 years and whose date of birth is falling between 2.4.1955 to 1.7.1955 where the age of superannuation is 60 years and national or state awardees as noted above. The claim of the petitioners in this bunch of petitions is that they are entitled to continue in service till the end of academic session i.e. 31.3.2016 as their date of superannuation is falling in mid-academic session i.e. 1.4.2015 to 31.3.2016. In some of the petitions, some of the petitioners are the teachers, whose date of birth is falling prior to 31st March and thus have attained the age of superannuation prior to 1st April.;