ANJU ARORA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the petitioner is praying for issuance of a writ in the nature of Mandammus directing the respondents to consideer the case of the petitioner foor promotion to the post of Lecturer Punjabi with effect from the date her juniors were promoted in terms of her seniority and eligibility along with all consequential benefits.

(2.) Learned counsel appearing on behalf of the petitioner, on instructionns from the petitioner, submits that the petitioner would be satisfied if at this stage, a direction is given to respondent No.2 to decide the legal notice dtd. 27/8/2025 (Annexure P-7) served by the petitioner in a time-bound manner.

(3.) Notice of motion.