A.K.Yog, J. - (1.) Learned Counsels, appearing for the parties submit that all the Writ Petitions are based on similar facts giving rise to common question of law and hence all of them may be heard together and decided by a common judgment.
(2.) Individuals, were impleaded as Respondent Nos. 4 to 24 in the Writ Petition under Court order dated 23.10.2002 on the Civil Misc. Application No. 138538 of 2002. No request made on behalf of the petitioners to serve them and instead desired these petitions to be decided finally as such.
(3.) Learned Counsels for the parties submit that there is no dispute on facts. The sole question to be decided in the petitions is 'whether petitioners can claim for counting period of ad-hoc service, rendered on the basis of ad-hoc promotion before regularisation, while determining inter se seniority?';