JUDGEMENT
Rajesh Bindal, J. -
(1.) This order of mine shall dispose of a bunch of Civil Writ Petitions bearing Nos. 6319 of 1989, 11099, 11124 and 13548 of 1990, 106 of 1991 and 7243 of 1992, involving the same questions of facts and law.
(2.) The facts have been noticed from C.W.P. No. 6319 of 1989.
(3.) The prayer made in the petition is for a direction to the respondent to grant one pre -mature increment to the petitioners w.e.f. February 8, 1978 in terms of Punjab Government order dated June 16, 1978 and also for quashing of the communication dated October 26, 1988 rejecting the prayer made by the petitioners for grant of such an increment.;
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