Siddharth, J. - (1.) Heard Shri Amit Saxena, learned counsel for the petitioners and Shri J.P. Nigam, learned counsel for the respondents.
(2.) This writ petition was filed by the petitioners, praying for number of reliefs. The learned Counsel for the petitioner states that most of the reliefs prayed in the writ petition have become infructuous by efflux of time. The only relief remains to be considered is relief no.(g) in the writ petition, whereby direction has been sought against the respondents to pay the entire pension to the petitioners along with arrears of other benefits with market rate of interest. The learned Counsel for the petitioner states that he is pressing the writ petition only on behalf of the petitioner nos.1, 2 and 4. Regarding other petitioners, he has no instructions.
(3.) The petitioner nos.1, 2 and 4 were appointed as Cooperative Supervisors, in the year 1978. The aforesaid petitioners were given adhoc promotions on the post of Assistant Development Officer, Cooperative, in the year 1988 and were given extension of their promotions thereafter. They have been working against substantive vacancies on their promotional posts, since the year 1988. As per Rule-4, as amended by notification dated 20.12.2001 of U.P. Regularization of Adhoc Promotion (On Posts Outside the Purview of the Public Service Commission) Rules, 1988, the petitioners aforesaid were entitled to be promoted on regular basis from the date of enforcement of the notification dated 20.12.2001.By the order dated 16.11.2012, the petitioner nos.1 and 2 were granted regular promotion on the post of Assistant Development Officer, Cooperative/ Cooperative Inspectors, Group-II. The petitioner no.1 has superannuated on 31.07.2013 and petitioner no.2 has superannuated on 31.01.2015. The petitioner no.4 has superannuated on 31.10.2012, but without any regular promotion on the post of Assistant Development Officer, Cooperative, despite his entitlement, like the petitioner nos. 1 and 2.;