SURJANSINGH MOHANSINGH Vs. JASBIR KAUR SARDAR CHANANSINGH

JUDGEMENT

(1.) Rule made returnable forthwith with the consent of the parties. The matters are taken up for final decision.

(2.) These Writ Petitions are heard with Writ Petition Nos. 8043/2006 and 8053/2006 as they pertain to the approval to the appointments Peons and two Junior Clerks who are promoted to the post of Senior Clerks.

(3.) The respondent no.2 has filed an additional affidavit in Writ Petition No. 8043/2006. It is a common affidavit for all the Writ Petitions which are being heard together.