Jayant Banerji, J. - (1.) By means of this writ petition, the petitioners who were employees of the U.P. State Road Transport Corporation (hereinafter referred to as the 'U.P.S.R.T.C.') have challenged the order dated 16 April 2015 passed by the Regional Manager, U.P.S.R.T.C., Ghaziabad, by means of which, the representation filed by the petitioners in pursuance of a judgement dated 10 March 2015 passed in Writ-A No.- 12924 of 2015 has been rejected on the grounds mentioned therein.
(2.) The writ petition has been filed claiming the following reliefs: "(i) To issue a writ, order or direction in the nature of certiorari to quash the impugned order dated 16.04.2015 passed by Regional Manager UPSRTC, Ghaziabad in respect of petitioners; Government order dated 13.01.2010 issued by Government of U.P. and Circular dated 15.01.2010 issued by Upper Prabandh Nideshak, U.P.S.R.T.C., Lucknow in respect of benefit of 6th Pay w.e.f. 13.01.2010 instead of 01.01.2006, which are contained in Annexure No. 15, 6 and 7 to this writ petition respectively. (ii) To issue a suitable writ, order or direction in the nature of mandamus directing the respondents to make payment of Bonus, Assured Career Promotion (A.C.P.) of dearness allowance w.e.f. year 2002 and difference of Salary gratuity and Leave Encasement accrued as per recommendation of 6th Pay within a specific period alongwith reasonable interest to the petitioners."
(3.) Heard learned counsel for the petitioners, learned Standing Counsel and Shri Sanjeev Kumar Yadav, learned counsel appearing for respondent nos. 2 to 4.;