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Judgment
We have heard learned Counsel for the parties at length on the question of constitutionality of Rule 20, Punjab Civil Service (Executive Branch) Rules 1930 as applicable to the members of the Haryana Civil Service (Executive Branch). We have gone through the judgment of the Division Bench of the Punjab and Haryana High Court upholding the constitutionality of the said Rule against which this appeal is filed. We do not find any error in the judgment of the High Court. This appeal, therefore, fails and is dismissed.
SLP(C) Nos. 14625 and 14518 of 1985
Shri K. R. Nagaraja, learned Counsel for the petitioners does not press these Special Leave Petitions in view of the decision in Civil Appeal No. 1537 of 1985. These SLP are dismissed.
W.P. No. 684 of 1986
This writ petition is dismissed in view of the judgment delivered by us in Civil Appeal No. 1537 of 1985.
W.P. Nos. 675 and 710 of 1986
The constitutionality of the seniority rule contained in Rule 20, Punjab Civil Service (Executive Branch) Rules, 1930 has been upheld by this Court in Civil Appeal No. 1537 of 1985. If the petitioners in these petitions, have any grievance as regards the application of that rule in so far as they are concerned while determining the seniority it is open to them to file fresh petitions with necessary allegations before the High Court. The writ petitions are accordingly dismissed.