PREM CHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) I have heard the learned counsel for the parties and perused the record.

(2.) Relying upon the Government instructions Annexures P3 and P4, the petitioners, Class-IV employees of the respondents, have prayed for the issuance of directions for consideration of their case of promotion in terms of the aforesaid Annexures for the posts of Clerk/Laboratory Attendants in Class-Ill. A prayer has also been made for quashing the appointment of respondents 3 to 5 who are stated to be junior than the petitioners. Mr. Bal, learned counsel for the petitioners has been very fair to concede that he could not press for the prayer for quashing the appointment of respondents 3 to 5 at this belated stage.

(3.) Vide Annexure P3, the Government of Punjab made provisions of promotional avenues for Class-IV employees of the Education Department subject to the conditions specified in the aforesaid Annexure dated April 25, 1972. However, vide Annexure P4 dated August 24,1983, directions were issued that with a view to bringing about uniformity in the matter of procedure, practice and policy in all the departments for promoting Class IV employees to Class III, the following instructions be followed: -