STATE OF PUNJAB Vs. IQBAL KAUR

JUDGEMENT

(1.) The question that requires determination in this appeal is, whether, the respondents who are working as Steno. Typists in the Punjab State Planning Board, (for Short 'the Board') are entitled to promotion as Junior Scale Stenographers.

(2.) The respondent who possessed the prescribed academic qualifications besides having a diploma in Punjabi Shorthand, were appointed as Steno-typists in the Board in the year 1987. They were denied appointment by way of promotion to the post of Junior Scale Stenographers. This writ petition was allowed by the learned Singh Judge. Hence, this appeal by the Government of Punjab.

(3.) After appointment of the respondent as Steno-typists, the Rules called "The Punjab State Planning Board (Class III) Service Rules, 1988" (for short 'the Rules') were notified. These Rules amongst others, provide for appointment to the post of Junior Scale Stenographers. The method of appointment and qualifications therefore have been laid down in rule 8, which inter alia, provides that appointments shall be made in the manner specified in Appendix 'B'. The relevant entry in Appendix 'B' to the Rules reads as under:- <FRM>JUDGEMENT_103_LAWS(P&H)11_1992(1).html</FRM>