Amarjeet Chaudhary, J. - (1.) Learned Counsel for the parties have agreed that C.W.P. Nos. 14369,14639,14640 and 14900 of 1992, be disposed of by a common judgment as common question of law is involved in them.
(2.) For the purpose of order, facts have been taken from CWP No. 14900 of 1992.
(3.) Shorn of unnecessary details, the relevants facts of the case are that the petitioners are serving the police department as Head Constables and they were confirmed as such on 31.1.1986 and 31.8.1987 respectively. The grievance of the petitioners is that the private respondents who are junior to them, although confirmed earlier to them, have been deputed for Intermediate Schools Course, at Madhuban. The point raised in these writ petitions is with regard to the seniority of the Head Constables range-wise and not at district level.;