- (1.) In the above noted 19 writ petitions, the petitioner are praying that portion of order notification dated 24.11.1988 (Annexure P/1 to the writ petition) which renders benefits as inadmissible to the petitioners for the reasons of their retirement before 31st March, 1985 be quashed and further for a direction that the leave encashment at least upto 240 days be also permitted to all the petitioners.
(2.) While the contention of the State is that fixing of cut off date is permissible and the action of the State denying the petitioner the benefits under the circular of 1985 or 1988 are fully justified. Resultantly, writ petitions are liable to be dismissed.
(3.) In order to decide this controversy, reference to facts would be necessary. The petitioners were serving in various departments of the Government of Punjab and all of them retired/superannuated from their respective post before 31st March, 1985 and all were governed by Pension Rules applicable to the employee of Government of Punjab. After their retirement they claimed the benefits given to the employees of the State of Punjab, who retired after 31st March, 1985 in regard to various matters and thus prayed for parity with these employees.;