HARBILAS Vs. THE COMMISSIONER, FEROZEPUR DIVISION

JUDGEMENT

(1.) INSPITE of the fact that intimation of the application was given to the P.R.T.C., none has put in appearance on its behalf.

(2.) BY this order, I dispose of CWPs No. 3303, 3304, 3307 and 3309 to 3311, all of 1992, as common question of law and fact is involved and in the opinion of this court, all these writ petitions can be disposed of by one order.

(3.) DURING the pendency of the writ petition applications have been moved by the petitioners that in similar type of case, the Hon'ble D.B. in CWP 12492 of 1998 decided on 9.7.1999, passed the following order :-