- (1.) These Twin Writ Petitions Are Founded On Identical Facts, Therefore, Both Are Heard Together And Disposed Of By This Common Order.
(2.) The Cause Of Retired Employees/Officers Of The Respondent Insurance Companies In These Petitions Is Espoused By The Petitioner Society, Registered Under The Rajasthan Societies Registration Act 1958, Having Registration No.298. Enumerating The Objects Of The Society, It Is Pleaded In The Writ Petitions That The Same Has Come Into Offing For The Welfare Of Retired Personnel Of The Respondent Insurance Companies With The Sole Object Of Voicing Their Afflictions Before The Insurance Companies And To Protect Their Rights Which Had Accrued To Them After Their Retirement. A Resolution Of Society, Authorizing Its Vice- President, To Launch The Litigations Is Also Placed On Record.
(3.) Facts Necessary For Appreciation Of The Lis Involved In These Petitions Are Recapitulated As Under: Members Of The Petitioner Society Were Employed In The Respondent Insurance Companies In The Ministerial Cadre Employees And The Officers' Cadre. In The Year 2004, When They Were In Employment, Schemes Known As General Insurance Employees' Special Voluntary Retirement Scheme 2004 And General Insurance Officers' Special Voluntary Retirement Scheme 2004 (For Brevity, Hereinafter Referred To As 'Scheme Of 2004') Came Into Offing Vis-A-Vis Ministerial Cadre Employees And Officers Respectively. Vide Notification Dated 1St Of January 2004, The Said Scheme Of 2004 Was Promulgated By The Government Of India, Ministry Of Finance (Department Of Economic Affairs), (Insurance Division), In Exercise Of Powers Under Section 17A Of The General Insurance Business (Nationalization) Act, 1972.;