Permod Kohli, J. - (1.) NOTICE of motion.
(2.) MR . R.K.S. Brar, Addl. A.G., Haryana has been asked to accept notice on behalf of respondents -State. In view of the common factual background and legal questions involved, both these petitions are being disposed of by this common order.
(3.) PETITIONERS herein have filed these petitions seeking quashment of Rule 10 of the Haryana Civil Services (Revised Pay) Rules, 2008 being ultra vires with an alternative prayer of directing the respondents to grant them the benefit of increment on 1.1.2006 and 1.7.2006 as has been granted to those employees for whom the date of next increment was between 1.7.2006 to 1.1.2007.;