STATE OF PUNJAB Vs. TEJA SINGH

JUDGEMENT

(1.) The State of Punjab is before us aggrieved by and dissatisfied with the judgment and order dated 10.7.2000 in LPA No. 800/2000 passed by a Division Bench of the High Court of Punjab and Haryana dismissing the LPA arising from the judgment and order of a learned Single Judge of the said Court in writ petitions filed by the respondents herein, opining that their cases should be considered for promotion to the post of Principal, Grade II.

(2.) The basic fact of the matter is not in dispute. Respondents were appointed as Masters in the Education Department of the State of Punjab. As they possessed Master degree, they were promoted to the post of Lecturer. In or about 1974, they were temporarily posted as Headmasters. A sample copy of the order of such posting is in the following terms : "The following Masters/Lecturers are hereby provisionally posted at their own pay and grade on the post of Headmasters. (P.E.S. III) Non Gazetted Men Branch. These postings are purely temporary and all are subject to the conditions noted below: xxx xxx xxx xxx"

(3.) They continued to work on the post of Headmaster till about 1978. However, rules were framed in terms whereof the posts of Principal, Grade II were to be filled up by way of promotion as also by direct recruitment in the ratio of 75 : 25.