Ajay Tewari, J.@mdashThis order shall dispose of CWP Nos. 7077, 16928 of 2004 and 3672 of 2012, as common questions of law and facts are involved therein. The petitioners seek notional parity with the employees of the Agricultural Department, Punjab.
2. Learned counsel for the parties are agreed that the facts of the present case are squarely covered by the decision of this Court in CWP No. 3677 of 2011, Dr. Sohan Lal Bansal and Others vs State of Punjab and Another, decided on 31.1.2012. Resultantly, these writ petitions are disposed of in the same terms as in CWP No. 3677 of 2011.
