(1.) Leave granted.
(2.) Since the issues involved in all the appeals are inter-related, arising out of the same subject matter, those were heard together and are being disposed of by this common judgment and order.
(3.) The core issue involved in this batch of appeals is the legality and validity of the deputation of four officers of the Development and Panchayat Department, Government of Haryana viz. Shri Pradeep Atri, Shri Praveen Chaudhary, Shri Pankaj Gaur and Shri Arun Bhatia in the cadre of Sub-Divisional Officer to the Public Works Department (Building and Roads), Government of Haryana, briefly 'the PW (B&R) Department hereinafter, and the subsequent absorption of the aforesaid four officers in the PW (B&R) Department in the cadre of Assistant Engineer (Civil)/Sub-Divisional Engineer. An associated issue is the seniority position assigned to the aforesaid four officers upon their absorption in the PW (B&R) Department.