Rameshwar Singh Malik, J. - (1.) FEELING aggrieved against the action of the respondent -State for not including the Non Practicing Allowance ('NPA' for short) in their basic pay, during their service period, petitioners have approached this Court by way of instant writ petition under Article 226/227 of the Constitution of India, seeking a writ in the nature of Certiorari as well as in the nature of Mandamus.
(2.) LEARNED counsel for the petitioners submits that petitioners served the respondent -State for a long period, but during their service, NPA was not included in the basic pay of the petitioners. He further submits that orders passed by the respondent -authorities at Annexures P -10, P -13 and P -18 were arbitrary and liable to be set aside. He prays for allowing the present writ petition. Having heard the learned counsel for the petitioners at considerable length, after careful perusal of record of the case and giving thoughtful consideration to the contentions raised, this Court is of the considered opinion that in the given fact situation of the present case, instant writ petition is liable to be dismissed on the ground of delay and laches. To say so, reasons are more than one, which are being recorded hereinafter.
(3.) IT is a matter of record that the petitioners reached the age of superannuation and retired from service during the years 1986 to 2005. Details in this regard are contained in Annexure P -1 and relevant extract thereof, reads as under: - ;