- (1.) THIS order shall govern the disposal of all other similar writ petitions, the details thereof are mentioned in a separate list appended to this judgment.
(2.) THE bunch of all these writ petitions involve two sets of cases; in one set, the employees have retired on attaining the age of superannuation or under the voluntary retirement scheme floated by the Corporation and received the amount of E. D. F. , but interest on the said deposits or on dearness allowance has not been paid. In other set, employees are working in the Corporation, claiming interest on the deposits or on the amount of deamess allowance deposited in employees Deposit Fund Scheme.
(3.) IN all these petitions a common question of law requires adjudication "whether employees of the Madhya Pradesh State Road Transport Corporation, either retired or in employment are entitled to get interest on the deposits or on dearness allowance deposited under the Employees Deposit Fund Scheme, and what should be the rate thereof?";