MOHAN SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) By this writ petition, the petitioner has challenged the action of the official respondents in not granting him promotion with effect from the date his juniors viz respondents No. 3 to 6 were promoted.

(2.) The petitioner was appointed as Lecturer (Schools) on 13.9.1989. The next post for promotion is that of Principal. It is the case of the petitioner that it is only in the year 2009 that he came to know that persons juniors to him had been promoted. He filed CWP No. 1065 of 2010 which was disposed of by this Court with a direction to respondents No. 1 and 2 to consider and dispose of the claim of the petitioner for regular promotion to the post of Principal (PES-II). After the decision of the said writ petition, the official respondents promoted the petitioner but did not give him the benefit from the date his juniors were promoted and that is how the present writ petition has been filed.

(3.) In the written statement, the plea to defend the impugned order is that for the post of Lecturers there are male and female cadres and in that proportion, promotion to the post of Principal had been made.