Gopal Krishan Vyas, J. - (1.) All the above writ petitions involve identical controversy emerging from similar facts and circumstances, therefore, these petitions are hereby decided by this common judgment. For the sake of convenience, facts of S.B. Civil Writ Petition No.5332/2010, Laxmilal Gandhi & Others v. State of Rajasthan & Others, are being taken into consideration.
(2.) As per averments made by petitioners in S.B. Civil Writ Petition No.5332/2010, the petitioners are working on the managerial and other posts. Contention of the petitioners is that earlier the date of superannuation of the employees of the Bank was 58 years; thereafter, the Registrar, Co-operative Societies issued directions on 22.09.2008 to all co-operative societies/banks, whereby, certain directions for enhancement of age of superannuation of the employees of co-operative societies/banks from 58 years to 60 years were communicated and vide Annex.-2 all the co-operative societies/banks were directed to enhance the age of superannuation of the employees from 58 years to 60 years contingent upon certain parameters. Order dated 17.09.2008 is as under : ...[VERNACULAR TEXT OMITTED]... ...[VERNACULAR TEXT OMITTED]...
(3.) After passing of the above order, certain directions were issued on 22.09.2008, in which, further directions were issued for enhancement of the age of superannuation of the employees of the co-operative societies and banks from 58 years to 60 years. The respondent Bank considered the above order dated 17.09.2008 and passed the resolution for enhancement of the age of superannuation of the employees of the respondent Bank from 58 years to 60 years and, for the same, an order dated 08.11.2008, Annex.-5 was issued by the Managing Director of the respondent Bank. The Board of Directors, in its meeting dated 25.05.2010 again considered the matter of superannuation age and vide resolution dated 25.05.2010 it is resolved that decision taken for enhancement of the age of superannuation is not in the interest of the Bank, therefore, age of superannuation was reduced from 60 to 58 years. The following resolution was passed by the Bank : ...[VERNACULAR TEXT OMITTED]... ;