Ritu Bahri, J. - (1.) By way of this common judgment, two petitions i.e CWP No. 3792 of 2012 titled,'Suresh Chand and others vs. State of Haryana and others' and CWP No.11987 of 2015 titled ,'Subhash Arora vs. State of Haryana and another' shall be disposed of as common question of law arises for consideration in these writ petitions.
(2.) For the sake of convenience, facts are being extracted from CWP No.3792 of 2012.
(3.) Present petition has been filed seeking a writ of certiorari to quash the impugned order dated 5.10.2010 (Annexure P-3) whereby the petitioners have been denied counting of their past service rendered with Haryana State Minor Irrigation Tubewell Corporation (hereinafter referred to as 'HSMITC') as qualifying service for pension.;