- (1.) Through this common judgment, we shall be disposing of number of petitions filed by the petitioners belonging to 1998-2001 batches, being Civil Writ Petition Nos. 1625, 1626, 1726, 2203, 2361, 3541, 3542, 10165, 12248 of 2003 and Civil Misc. Application No. 7067 of 2008 in Civil Writ Petition No. 12248 of 2003 (10 petitions) relating to 1998 batch as also 09 petitions, being Civil Writ Petition Nos. 16615, 16616, 16870, 16941, 16942, 16943, 17309, 17310 of 2002 and 2810 of 2003 in respect of 1999 batch and 05 petitions, being Civil Writ Petition Nos. 17961, 17963, 18506, 18950 and 20663 of 2002 of 2003 pertaining to 2000 batch and 04 petitions, being Civil Writ Petition Nos. 17495 of 2002, 1972, 2011 and 17347 of 2003 relating to 2001 batch together since common questions of fact and law involved therein are identical in nature. However, it is apt to mention here that Writ Petition (C) No. 14 of 2004 filed by Dinesh Kumar Mittal and Suresh Kumar Goyal directly before the Hon'ble Supreme Court has been remanded to this Court, but the said file has not been received. They have filed Civil Misc. Application No. 7067 of 2008 in Civil Writ Petition No. 12248 of 2003 before this Court for adopting the objections filed in Civil Writ Petition No. 16941 of 2002 titled as Jasvir Singh v. State of Punjab and others.
(2.) For deciding the issues arising in these petitions, we may briefly notice the facts narrated in Civil Writ Petition No. 1626 of 2003 relating to 1998 batch, Civil Writ Petition No. 16615 of 2002 in respect of 1999 batch, Civil Writ Petition No. 17961 of 2002 of 2000 batch and Civil Writ Petition No. 17495 of 2002 pertaining to 2001 batch as the facts of all the above mentioned petitions filed by the present petitioners are almost identical in nature.
(3.) Before adverting to the facts of the present petitions, we would like to observe that the plight of all the petitioners is akin to the passengers, who have been forced to board a ship, which is surrounded by stormy winds, having a ray of hope to reach its destination safely and in order to dispel those stormy winds, the writ petitioners in all these four batches, in order to revive their bread on judicial side, which has been snatched by a decision taken in a Full Court meeting on administrative side, have knocked at the door of this court by filing the instant writ petitions.;