HARVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the petitioners have challenged the decision taken by the respondents vide circular letter dtd. 14/9/2017 (Annexure P-4), whereby, the mandatory condition of passing PSTET-2 examination for being eligible for promotion from the post of ETT/JBT Teachers to the Master cadre, has been relaxed by the respondents, in violation of Notification dtd. 23/8/2010 (Annexure P-1/2).

(2.) A written request has been circulated on behalf of learned counsel for the petitioners on the ground that the arguing counsel is unwell. However, Mr. Gagandeep Sandhu, Advocate appears on behalf of the arguing counsel i.e. Mr. H.C. Arora, Advocate and submits that similar writ petition i.e. CWP-18094-2018 titled as Inderjeet Singh and another Vs. State of Punjab and others, filed in this Court was disposed of vide order dtd. 2/2/2026.

(3.) Learned counsel appearing for the petitioners submits that the present writ petition may also be disposed of in terms of the order dtd. 2/2/2026 passed in CWP-18094-2018.