Abdul Moin, J. - (1.) Heard Sri Vijay Dixit, learned counsel for the petitioners and Sri Manjeev Shukla, learned Standing Counsel appearing for the State-respondents.
(2.) By means of the present petition, the petitioners have prayed for the following main reliefs:- "(i) Issue a writ, order or direction in the nature of certiorari quashing the part of the Government Order dated 28.02.2007, contained in Annexure No.9 to the writ petition, by means of which it has been made applicable with prospective effect; (ii) Issue a writ, order or direction in the nature of mandamus commanding the opposite parties to revise the pension of the petitioners as per the recommendation of the VI Pay Commission treating the petitioners retired on 30.06.2006; (iii) Issue a writ, order or direction in the nature of mandamus commanding the opposite parties to grant the benefit of the Government Order dated 28.02.2007 to the petitioners, and (iv) Issue a writ, order or direction in the nature of mandamus commanding the opposite parties to pay to the petitioners the arrears of pension, gratuity and other retiral dues revising the pension as per the recommendation of the VI Pay Commission."
(3.) The case set forth by the petitioners is that while working on the posts of Lecturer, they were granted extension till the end of the academic session vide order dated 15.07.2005, a copy of which is Annexure-3 to the petition. The names of the petitioners find place at serial nos. 5 and 9 respectively in the said order. The said extension in service was granted by continuing them beyond the date of their superannuation which with respect to petitioner no.1 was 31.07.2005 and with respect to petitioner no.2 was 31.12.2005. The extension was granted in pursuance to the Government Order dated 27.06.1988, a copy of which is Annexure-2 to the petition, which provided for extension of service to such Lecturers and other teaching staff who were retiring between 1st July to 30th June of the session and was to be granted upto 30th June i.e. till the end of the academic session. There were certain conditions attached as to which of the persons would be eligible for such extension and the petitioners admittedly fulfilling such eligibility condition were granted extension.;