SUBHASH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This application has been filed for vacation of order dtd. 15/11/2017.

(2.) With the consent of learned counsel for the parties, the date of hearing in the main case is advanced to today and the same is taken on board today.

(3.) The petitioner was initially appointed as Clerk on compassionate grounds in the office of Director Public Instructions (Secondary Education), Punjab. Vide order dtd. 18/10/2012, he was promoted as Senior Assistant. In the year 2017, he was posted in the Recruitment Branch in the office of respondent No.2 and was given additional charge in Establishment Branch-I vide order dtd. 21/7/2017.Since then, he was looking after the work of two seats. Vide order dtd. 29/8/2017, the petitioner was permanently transferred to the Establishment Branch-I.