Surya Prakash Kesarwani, J. - (1.) Heard learned counsels for the petitioners and Sri Ajit Kumar Singh, learned additional Advocate General assisted by Sri Mohan Ji Srivastava, learned standing counsel for State-Respondents and Sri Akhilesh Chandra Srivastava, learned counsel for the U.P. Basic Education Board. On behalf of the petitioners, arguments have been advanced by Sri Ashok Khare, learned senior advocate assisted by Sri Siddharth Khare, Sri Anil Tiwari, Sri Anoop Trivedi, Manoj Kumar Singh, Upendra Kumar, Sri Satya Prakash Shukla, Ashotosh Pratap Singh, Sri Surendra Singh, Sanjay Kumar Yadav, Anil Kumar Singh, Alok Kumar Gupta and Sri Santosh Pandey on 26.10.2017, 20.02.2018, 21.02.2018, 22.02.2018, 07.03.2018 and 04.05.2018.
(2.) Question Involved: (a) In first set of writ petitions:- "Whether petitioners appointed on compassionate ground as Untrained Assistant Teacher on fixed pay prior to 01.04.2005 and completed Special BTC Course after 01.04.2005 are entitled to the old Pension Scheme and G.P.F.?" (b) In second set of writ petitions:- "Whether petitioners admitted in Special BTC Course 2004 prior to 01.04.2005 getting monthly stipend of Rs.2500/- and appointed in December, 2005 after completion of BTC Course, are entitled to the old Pension Scheme and G.P.F.?" Facts of the Case:
(3.) This bunch of writ petitions have been nominated to me by order of Hon'ble the Chief Justice dated 15.11.2017, 06.12.2017, 06.02.2018 and 27.03.2018. Accordingly, these writ petitions have been heard together.;