RITU GARG Vs. BOARD OF GOVERNORS BOG

JUDGEMENT

(1.) These two appeals take exception to the common judgment and order dtd. 31/5/2024 [impugned order] passed by a Division Bench of the High Court of Punjab and Haryana at Chandigarh [High Court] while disposing of two writ petitions [CWP No.15972 of 2023 (O&M) and CWP No.354 of 2024 (O&M)]. While taking such exception, the appellants seek to discredit the portion of the impugned order which adversely affects their interest.

(2.) We propose to refer to the impugned order in some detail after completing the factual narration.

(3.) The facts, which are common to both the appeals, are these.