A.K. Mathur, J. - (1.) Leave granted in S.L.P.(C) No. 16359 of 2003.
(2.) All these cases involve common question of law and fact, therefore, they are disposed of by this common order.
(3.) In all these cases, the basic question involved is whether the respondents herein are entitled to the benefit of Rule 4.4 of the Punjab Civil Services Rules (hereinafter to be referred to as the "Rules", Volume-I, Part-I or not;