KULDIP SINGH,J. - (1.) This order of mine shall dispose of sixteen connected civil writ petitions bearing No. CWP No. 26520 of 2014, CWP No. 26538 of 2014, CWP No. 26632 of 2014, CWP No. 1952 of 2015, CWP No. 10361 of 2015, CWP No. 20545 of 2015, CWP No. 24984 of 2015, CWP No. 25040 of 2015, CWP No. 27018 of 2015, CWP No. 5990 of 2016, CWP No. 7812 of 2016, CWP No. 8007 of 2016, CWP No. 8159 of 2016, CWP No. 8329 of 2016, CWP No. 8928 of 2016, CWP No. 10331 of 2016.
(2.) Learned counsel for the respondents, in CWP No. 1952 of 2015, has filed the reply by way of affidavit of Mr. Ravinder Singh, Managing Director, Pepsu Road Transport Corporation, Patiala, and the same is taken on record.
(3.) The petitioners in all the writ petitions are the employees of the Pepsu Road Transport Corporation (for short "PRTC"). They claim that their retiral benefits i.e. gratuity, leave encashment, provident fund along with arrears and some part of pension have been withheld and the same should be released to them along with interest.;