LAWS(P&H)-2014-4-196

NANAK CHAND Vs. STATE OF PUNJAB

Decided On April 24, 2014
NANAK CHAND Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Compliance report by way of affidavit of Sanjay Kumar, Principal Secretary to Government of Punjab, Department of General Administration and Coordination dated 23.4.2014 and additional affidavit of Dr. Kamal Kumar, Director of Public Instruction (Secondary Education), Punjab filed in court, are taken on record.

(2.) This order will dispose of CWP Nos. 4274 and 24106 of 2011 and 9974 of 2012, as common questions of law and facts are involved. However, the facts have been extracted from CWP No. 4274 of 2011.

(3.) The petitioner herein is working as Workshop Attendant and is seeking promotion to the post of Social Study Master. For the purpose, reliance has been placed upon the instructions dated 25.4.1972 and 26.9.2001. A reference has also been made to an earlier order passed by the authorities, whereby promotion to similarly situated employees had been given.