- (1.) Heard the parties.
(2.) Since the identical issues are involved in all these writ petitions, they are being heard together and are being disposed of by this common judgment.
(3.) Petitioners have approached this Hon'ble Court with a common prayer for issuance of appropriate direction upon the Respondents, especially Respondent No. 2 for grant of pensionary benefits under Rule 29 of the National Institute of Technology Act, 2007.;