NATHA SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) This petition under Articles 226/227 of the Constitution of India has been filed praying for issuance of a writ in the nature of mandamus directing the Respondents to grant selection grade to the Petitioner.

(2.) The details of the case are not required to be given insomuch as the petition suffers from delay and laches.

(3.) It is the admitted position that the Petitioner retired from Government High School, Charik, District Moga, on 31.5.2001, having joined the Education Department on 10.9.1964.