Mansoor Ahmad Mir, J. - (1.) It is stated that the issue involved in all these writ petitions is similar, based on similar facts. Accordingly, we deem it proper to club all these writ petitions and determine the same by this common judgment.
(2.) Issue notice. Mr. Varun Rana, Advocate, waives notice on behalf of the respective respondents.
(3.) Mr. Varun Rana, learned counsel for the respondent(s), stated at the Bar that the similar issue was raised before the High Court of Punjab and Haryana in a batch of writ petitions, which became subject matter of batch of LPAs, LPA No. 406 of 2009, titled as Senior Superintendent of Post Offices, Jalandhar Division, Jalandhar v. Darshan Ram, being the lead case, decided on 28th February, 2014 , and LPA No. 1363 of 2014, titled as Sr. Superintenent of Post Offices Hoshiarpur Division v. Kishan Chand and others, along with other connected matters, decided on 25th August, 2014 , which was also followed in LPA No. 1875 of 2014, titled as The Senior Superintendent of Post Offices, Hoshiarpur Division, Hoshiarpur v. Hari Dev and others, decided on 14th November, 2014 , and prayed that these writ petitions be decided in terms of the judgments (supra).;