KULWANT SINGH Vs. PUNJAB MANDI BOARD AND OTHERS

JUDGEMENT

(1.) We have heard the learned counsel for the parties at length and perused the record of the case.

(2.) As per the petitioner, he was promoted on the post of Mandi Supervisor on 28.12.1999. According to the counsel for the petitioner, the aforesaid order has been cancelled by the respondents by passing a one line order on 27.9.2002. The order is, therefore, liable to be quashed as having been passed in breach of principles of natural justice. Even otherwise, the order is liable to be quashed as it is a non-speaking order.

(3.) The respondents have filed written statement and pointed out that the petitioner is wrongly claiming that he had been promoted on 28.12.1999. The actual order of promotion is dated 1.3.2000. In the order of promotion it has been made clear to the petitioner that his promotion is conditional and is liable to be reviewed after the decision of the cases of the employees, which are pending in the High Court.