Devendra Kumar Arora, J. - (1.) In the afore-captioned writ petitions, petitioners have questioned the validity of order dated 31.7.2013 passed by the Principal Secretary, Social Welfare Department, State of U.P., Lucknow, whereby the claim for enhancement of age for retirement of the employees working in U.P. Schedule Caste Finance and Development Corporation Ltd. from 58 years to 60 years has been refuted. Petitioners have also challenged the retirement notice, by which they have been informed that they would be retiring on attaining the age of 58 years.
(2.) Since the common question of law and facts are involved in the above-captioned writ petitions, therefore, all the above captioned writ petitions are being decided by a common order.
(3.) Heard learned Counsel for the petitioners, learned Standing Counsel for opposite parties No. 1 and 2 and Sri P.K. Sinha, learned Counsel for the opposite parties No. 3 and 4.;