PRABHJOT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) By way of the present appeal, the appellant challenges an order of the Division Bench of the Punjab and Haryana High Court at Chandigarh passed on 18/7/2023.

(3.) This appeal involves the question of reservations of posts in the government services of the State of Punjab; including reservation for women. It is necessary here to elaborate upon some essential facts of this case in order to better appreciate the controversy before us.