SYED MASHKOOR AHMED ZAIDI Vs. BHUPINDER KAUR AULAKH

JUDGEMENT

(1.) The writ petition filed by the petitioner was disposed of by Division Bench of this Court with the following directions:

(2.) In sum & substance, petitioner wanted extension of service after superannuation, till the end of academic session.

(3.) Learned Standing Counsel has informed the Court that the judgment rendered by Division Bench of this Court has been stayed by Hon'ble Supreme Court vide order dtd. 11/2/2019.