H. K. Sema, J. - (1.) Leave granted.
(2.) All the aforesaid appeals are directed against the judgment and order dated 18.10.2005 passed by the High Court of Punjab and Haryana in several writ petitions. The High Court by its impugned order disposed of all the writ petitions by a common order.
(3.) Although the hearing of these appeals has engaged our attention for a considerable length of time and spread over for many days arguments, the dispute to be resolved is ensconced in a narrow compass.;