DR. SUSHILA DEVI MITTAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On 24.12.1993, the petitioner was promoted as an adhoc Professor in the discipline of Gynae at Medical College, Faridkot against a post meant for direct recruits. It has further been averred in the Writ Petition that on 31.12.1994 a post of Professor in the same discipline fell vacant to be filled by promotion and further two more posts of Professor in the same discipline become available in the promotion quota with effect from 30.3.1995. Further it is the case of the parties that the post of Professor in the direct recruits quota has since been filled in and the appointee has been adjusted at Medical College, Amritsar. What the petitioner is praying in this writ petition that she having been found suitable for promotion and being senior most should be now regularly promoted against the post of Professor meant for promotes.

(2.) In para Nos. 7 and 13 of the written statement it has been averred by the respondent as under:

(3.) We have seen the interim orders passed in the writ petition referred to in para No.7 of the written statement. The said orders do not bar the respondent to make adhoc appointments/promotions. In this situation,learned counsel for the petitioner states that let the petitioner continue on adhoc basis and her case for regular promotion be considered after the decision of the writ petition mentioned in para no. 7 of the written statement (supra).