- (1.) This bunch of eight writ petitions has been filed by the persons who are working as Assistant Professor and Associate Professor in various Universities and Degree Colleges in the State of Uttar Pradesh, affiliated to State such Universities.
(2.) It is not in dispute that service conditions of petitioners before this Court are regulated by the U.P. State Universities Act, 1973 (hereinafter referred to as 'Act, 1973'), and the First Statute of the respective Universities as well as the ordinances framed therein by the concerned Universities.
(3.) Petitioners before this Court, with reference to the Scheme floated by the University Grant Commission (hereinafter referred to as 'the UGC') and circulated under the letter of Ministry of Human Resource and Development (hereinafter referred to as 'the Ministry of HRD'), vide letter dated 31.12.2008, known as "Scheme of Revision of pay of teachers and equivalent cadres in Universities and colleges following the revision of pay scales of Central Government employees on the recommendation of the Sixth Central Pay Commission" (hereinafter referred to as 'the Scheme'), seek enhancement in the age of retirement up to 65 years.;