SUKHJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitutioon of India is seeking directioon to respondents to grant him 'Local Rank' of Inspector.

(2.) This Court on 16/5/2024 passed the following order:-

(3.) Mr. Aman Dhir, Deputy Advocate General, Punjab submits that petitioner, who is Sub-Inspector, was not promoted on account of pending departmental inquiry which concluded on 23/4/2024. The proceedings were dropped, thus,, petitioner became entitled to promotion, however, before his case could be finalized, another departmental proceeding came to be initiated on 7/5/2024.