MADHU BALA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the petitioner is praying for issuance of a writ in the nature of mandamus directing the respondents to consider the case of the petitioner for promotion on the higher post of Lecturer/Associate Professor/Professor in accordance with Punjab Nursing Education (Group-A) Service Rules, 2016, with all consequential benefits.

(2.) Learned Senior Counsel for the petitioner submits that during the pendency of the present writ petition, the petitioner has been promoted on the post of Lecturer. Learned Senior Counsel for the petitioner, on instructions from the petitioner, submits that he will be satisfied, if liberty is granted to the petitioner to submit a representation to the respondents to consider the case of the petitioner for further promotions to the post of Associate Professor/Professor with a direction to respondents to decide such representation submitted by the petitioner in a time-bound manner.

(3.) Learned State counsel does not oppose the prayer made by learned Senior Counsel for the petitioner.