INDU MALHOTRA,J. - (1.) Leave granted in both the special leave petitions.
(2.) A common question of law arises in both the appeals which are being disposed of by a common judgment. The facts in Sr. Superintendent of Post Offices v. Gursewak Singh and Ors. are being considered as the lead case.
(3.) The present Civil Appeal has been filed against the Order dated 01.12.2017 passed by a Division Bench of the Punjab and Haryana High Court at Chandigarh in LPA No. 1612 of 2017.;