Rajesh Bindal, J. - (1.) THIS order will dispose of two petitions bearing Civil Writ Petition Nos. 18012 of 1997 and 10079 of 1998 as common questions of law and facts are involved.
(2.) THE facts are extracted from Civil Writ PetitionNo. 18012 of 1997. The petitioners have approached this Court by filing the present writ petition praying for quashing of impugned order dated May 30, 1997 alleged to have been passed by the Director General of Police, Punjab whereby policy decision was taken to the effect that select list of the constables being more than three years old was invalidated. Further prayer is for a direction to the respondents to allot constabulary numbers to the petitioners having been duly selected.
(3.) THE grievance of the petitioners is that inspite of their having been duly selected by the respondents in the process of selection initiated in the year 1993, they have not been given constabulary numbers.;