JASVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As common issues are involved in the captioned petitions, with the consent of both sides, the same are hereby disposed of by this common order. For the sake of brevity and convenience, facts are borrowed from CWP-7285-2003.

(2.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of order dtd. 22/2/2003 (Annexure P-3) whereby his name was removed from promotion list C-II.

(3.) A Division Bench of Court while issuing notice of motion on 13/5/2003 stayed operation of impugned order. The order dated