- (1.) This judgment shall dispose of two writ petitions, referred to above, as similar question is involved in both.
(2.) For decision facts are being taken from CWP No.1402 of 2002.
(3.) Petitioners No.1 to 4 are Deputy Secretaries and petitioners No.5 to 22 are the Assistant Secretaries in the respondent No. 4 Haryana Board of School Education ("the Board").;