- (1.) We have heard the learned counsel for the parties at length and perused the paper-book.
(2.) In this petition under Articles 226/227 of the Constitution of India, the petitioners have prayed for the issuance of a writ in the nature of Certiorari quashing the orders dated 30.8.2005 passed by the Chairman, Punjab School Education Board rejecting the claim of the petitioners for counting their service rendered with Guru Nanak Dev University, Amritsar and Punjab University, Ludhiana (hereinafter referred to as "the University"), as part of the qualifying service, for the purposes of pension.
(3.) The petitioners joined service as Clerks in the University on the following dates :-.;