RITU RAJ AWASTHI,J. - (1.) Heard Mr. Ghaus Beg, learned counsel for the petitioners as well as learned standing counsel for the State and Mr. Abhinav Singh, learned counsel holding brief of Mr. Ratnesh Chandra, learned counsel for the opposite parties no. 2 to 4.
(2.) These are two writ petitions i.e., Writ Petition No. 385 (SB) of 2014; Subhash Chandra Gautam v. State of U.P. and others and Writ Petition No. 728 (SB) of 2014; Bhishma Deo Mishra v. State of U.P. and others. They involve same question of law, as such, they have been listed and have been heard together and now they are being decided by this judgment.
(3.) In Writ Petition No. 385 (SB) of 2014, petitioner, Subhash Chandra Gutam, has assailed the order dated 5.12.2013 whereby he has been denied regular departmental pension on the ground that he is drawing pension under EPF scheme, as such, not entitled for getting regular departmental pension.;