Mukundakam Sharma, J. - (1.) Leave granted.
(2.) As all these appeals deal with similar facts and the issues involved are almost identical, we propose to dispose of these appeals by this common Judgment and Order.
(3.) These appeals are filed by the appellants herein being aggrieved by the Judgment and Order passed by the Punjab & Haryana High Court dismissing their writ petitions while affirming the Judgment and Order passed by the State Transport Appellate Tribunal, Punjab, Chandigarh. These appeals arise out of the similar facts, which we propose to recapitulate herein.;