BALDEV KUMAR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Counsel for the parties have been heard at length.

(2.) The petitioner was promoted to the post of Senior Assistant in the Department of Transport on 28.07.2011 and he retired on 31.07.2011 on attaining the age of superannuation.

(3.) The instant writ petition has been filed raising a two-fold grievance. In the first instance, challenge has been raised to the order dated 29.01.2010 (Annexure-P4), whereby respondent No. 3 has been adjusted on the post of Assistant District Transport Officer. The second prayer raised is that the petitioner be promoted to the post of Senior Assistant w.e.f. 31.01.2005 i.e. from the date of occurrence of the vacancy.