- (1.) Vide order dated 21. 5. 2012 S. B. Civil Writ Petition Nos. 4120/2010, 1652/2010 and 4124/2010 were disposed of. Nigam as well as State have filed appeals challenging the order dated 21. 5. 2012. Some writ petitions filed by similarly situated employees/retirees were pending and they were clubbed with the appeals filed against the order dated 21. 5. 2012. Hence, the above mentioned appeals as well as writ petitions would be disposed of by this common order.
(2.) Controversy involved in the above mentioned cases relates to Para-4 of the Notification dated 12. 9. 2008.
(3.) Learned State Counsel as well as learned counsel for the Nigam have argued that the controversy involved in the present case is no longer res integra. In-fact, in the year 1998, similar notification was issued and the same was upheld by Single Judge of this Court vide order dated 26. 8. 2002. The said order was upheld by Division Bench of this Court vide order dated 16. 5. 2017. In another similar case, in a review petition, Division Bench of this Court had upheld the Notification dated 21. 3. 1998. Hence, the writ petitions filed by the employees were liable to be dismissed.;