KULDIP SINGH,J. - (1.) By this common judgment, I shall dispose of eight connected civil writ petition Nos. 2866 of 2014, 6394 of 2014, 27912 of 2013, 3202 of 2014, 2913 of 2014, 17710 of 2016, 9490 of 2014 & 19870 of 2016 involving similar questions of law and facts.
(2.) Petitioners, who are pre and post 1.1.2006 retirees from the Education Department, have impugned the government circular dated 13.6.2012 (Annexure P12). They seek writ of mandamus directing the respondents to re-fix their pension as per circulars dated 17.8.2009, 22.2.2010 and 17.8.2009 (Annexure P9 to P11) after quashing the circular dated 13.6.2012 (Annexure P12) in view of the increase in the pay scales, grade pay and in terms of the decision dated 22.10.2013 rendered by this Court in CWP No.25733 of 2012 tilted as A.P.Sharma and others v. State of Punjab and others (Annexure P13).
(3.) The facts are extracted from the lead case i.e. CWP No.2886 of 2014.;