LAWS(P&H)-2013-4-72

MADAN LAL Vs. STATE OF PUNJAB

Decided On April 25, 2013
MADAN LAL Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Prayer in this application is for permission to place on record the representation. Prayer granted. Representation is taken on record.

(2.) Application stands disposed of.

(3.) Petitioners have approached this Court with a grievance that despite there being 5 posts available for consideration for promotion to the post of Joint Director (Feed and Fodder), claim of the petitioners for promotion is not being considered on the ground that they do not possess the requisite experience of 15 years as a Fodder Development Officer.