PUSHPENDRA SINGH BHATI,J. - (1.) These special appeals have been preferred by the appellants/writ petitioners claiming, in sum and substance, the following reliefs: "Therefore, the humble Appellant/Petitioner prayed to the Hon'ble Court that the impugned order dated 05.01.2018, may kindly be quashed and set aside and writ petition filed by the petitioner appellant may kindly be allowed and further issued direction to the respondent to release the pension in accordance with (Annx.19) perused with additional Affidavit of the petitioner and further para 12(3)C, of the Scheme of 1995 may kindly be declared irrational and unconstitutional. Any other appropriate order or direction which is just and proper in favour of the appellant/petitioner may kindly be allowed."
(2.) For the purpose of the present adjudication, the necessary and indispensable facts are being taken from the lead case being Special Appeal No.1345/2018.
(3.) The appellant/writ petitioner has preferred this appeal aggrieved by the order dated 05.01.2018 passed by the learned Single Judge in S.B. Civil Writ Petition No.412/2002, whereby the appellant/ writ petitioner's claim regarding calculation of his past service benefits under clause (b) of sub para (5) of para 12 of the Scheme of 1995 based on the factor on account of time spent in service prior to 16.11.1995 has been declined.;