- (1.) Heard.
(2.) By means of this writ petition the petitioners have challenged an order dated 01.10.2015 passed by the Principal Secretary, Lucknow (Annexure-1 to the writ petition) rejecting the claim of the petitioners for counting services rendered by them with the Auto Tractors Limited (hereinafter referred as ''A.T.L.') for the purposes of calculating the qualifying service prescribed for pensionary purposes under the relevant rules.
(3.) The petitioner no. 1 herein was appointed as Ardhakushal (A) on 24.09.1983 in the A.T.L and the petitioner no. 2 was appointed on 27.02.1982. The said concern closed down w.e.f. 20.11.1990 consequently 1284 employees were retrenched. The petitioner no. 1 claims to have worked in the said concern w.e.f. 24.09.1983 to 21.11.1990 and the petitioner no. 2 w.e.f. 27.02.1982 to 20.11.1990. The Governor of U.P. was pleased to make rules known as "U.P. Absorption of Retrenched Employees of Government or Public Corporations in Government Service Rules, 1991 (hereinafter referred as 'Rules of 1991')" which were notified on 9.5.1991. On 11.11.1993 a government order was issued for absorption of the employees of erstwhile A.T.L. in various departments of the State of U.P. and its instrumentalities. In pursuance thereof the petitioners were absorbed on the post of ''Anudeshak, in the Industrial Training Institute (for short 'ITI') on 28.02.1995 and 08.12.1994 respectively. They joined their services in the new department on 01.03.1995 and 14.12.1994 respectively. They claim to have worked till 30.11.2006 and 31.05.2007 respectively when they are said to have been retired from services on attaining the age of superannuation.;