CHARANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of a bunch of petitions bearing CWP Nos. 18129 of 2008, 15761, 18573 and 24483 of 2012, as the legal issue involved is common. In CWP Nos. 18129 of 2008, 18573 and 24483 of 2012, the petitioners, who are working as Ticket Verifiers, are seeking a direction for their promotion to the post of Inspector in the ratio of 50:50 in terms of the opinion expressed by Legal Remembrancer, Punjab.

(2.) In CWP No. 15761 of 2012 filed by Sub Inspectors, the prayer is for quashing the order dated 1.8.2012, whereby Ticket Verifiers were promoted as Inspectors.

(3.) The issue is as to whether a Ticket Verifier is entitled to be promoted as Inspector and further in what ratio promotion to the post of Inspector is to be made from Sub Inspector, Conductor and Ticket Verifier. The posts in question are covered by Punjab Roadways (Operational) State Service Class III Rules, 1977 (for short, 'the Rules').