- (1.) This bunch of four writ petitions bearing CWP No. 15670 of 1993, 15671 of 1993, 320 of 1994 and 16642 of 2001 are proposed to be decided together by this common order, as all these cases are arising out of the same set of facts and similar issues are involved therein. However, for the facility of reference, facts are being culled out from CWP No. 15670 of 1993.
(2.) Three writ petitions are directed against the order dated 5/18.11.1993 passed by respondent No.2 whereby service benefit of 'Next Below Rule' under Rule 4.13 of the Punjab Civil Services Rules, Volume I Part I (for short ' the Rules') already granted to these petitioners, being deputationists, was withdrawn without issuing any show cause notice or granting any opportunity of personal hearing.
(3.) The fourth writ petition, i.e. CWP No. 16642 of 2001 has been filed by the petitioner-Mrs Upinder Lamba, seeking a writ in the nature of Mandamus, directing the respondent authorities to release her deathcum-retirement gratuity and leave encashment alongwith interest. Notice of motion was issued and pursuant thereto, respective written statements were filed on behalf of respondents No.1 and 2, whereas respondent No.3 has filed its separate written statements. Petitioners filed their replications.;