- (1.) Heard learned counsel for the appellants as well as learned counsel for the respondents and perused the records.
(2.) With the consent of counsel for the parties the two special appeals are being finally heard at the admission stage.
(3.) Special Appeal No. 264 of 2013 (State of U.P. and others v. Bhashthi Dutt Shastri and others ) challenges the judgment and order dated 15.5.2012 whereby the learned Single Judge has quashed the Government Order dated 4.2.2004 to the extent it grants benefit to the teachers working in Non Government aided institutions and has issued direction to treat the petitioners (present private respondents) at par with the teachers working in the Government institutions in respect of payment of death-cum-retirement gratuity and other post retiral benefits to which the teachers of Government institutions are entitled w.e.f. 28.11.2001.;