JASWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking setting aside of impugned orders dtd. 28/4/2000 and 16/5/2000.

(2.) Learned counsel representing the petitioners submits that petitioners were granted ADHOC promotion which was fortuitous. The said promotion was withdrawn. The respondent made a statement before Hon'ble Supreme Court in connected matters to the effect that petitioners would be granted one time relaxation. The petitioners were not granted relaxation.

(3.) I have heard learned counsel for the parties and perused the record with their able assistance.