Rameshwar Singh Malik, J. - (1.) THREE connected writ petitions bearing CWP No. 850 of 1993 (Dr. Manjit Singh and others Vs. State of Punjab and others), CWP No. 1808 of 1993 (Dr. Raj Kumar Sharma Vs. State of Punjab and others) and CWP No. 5175 of 1994 (Dr. Ramesh Kumar Puri Vs. State of Punjab and others), are being decided together vide this common order, as all these petitions are based on identical set of facts and similar issues are raised for consideration. For the facility of reference, facts are being culled out from CWP No. 850 of 1993.
(2.) PETITIONERS challenge the action of the respondent -State, while not paying them full salary for three years for undergoing the one year diploma course and two years post graduate degree course. Notice of motion was issued and pursuant thereto, reply was filed on behalf of the respondents.
(3.) THE writ petition was admitted by a Division Bench of this Court on 10.5.1993, by passing the following order Admitted. Respondent No. 2 is directed to pay the full salary from November 1992 to the date of conclusion of course to the petitioners. This shall be subject to the decision of this writ petition. The petitioners will give an undertaking to the Principal, Government Medical College, Patiala that in case, the petition fails, they will refund all the amount to him alongwith interest at the rate of 12% a.m..;