DEVI PRASAD SINGH, J. - (1.) IN these writ petitions, affidavits have been exchanged between the parties.
(2.) HEARD learned counsel for the parties. In these two writ petitions, since common questions of law and facts are involved, they are being decided with a common judgment at admission stag with the consent of the learned counsel for the parties.
(3.) THE brief facts of the case are summarized as under: The petitioners, Sri Ishwar Deen and Sri Heera Lal, of Writ Petition No. 6067 (SS) of 2007 were appointed as Daily Wager on the post of Cattle Guard in group 'D' category on 7.8.1980 and 1.8.1980 respectively. Whereas the petitioners, Ram Swaroop, Dal Bahadur and Ram Badal, of Writ Petition No. 6076 (SS) of 2007 were appointed between 1986 to 1990.;