JASMAIL KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the petitioners are praying for issuance of a writ in the nature of mandamus directing the respondents to consider the case of the petitioners for promotion on the higher posts of Professor/Associate Professor/Lecturer in accordance with Punjab Nursing Education (Group-A) Service Rules, 2016 (for short 'Rules of 2016') (Annexure P-5), since the respondents have already filled up the aforesaid posts, falling under the direct recruitment quota.

(2.) The issue involved in the present petition is in regard to whether the petitioners who are working on the post of Tutors are eligible to be considered for further promotion on the higher posts.

(3.) The stand of the respondents-State in the written statement is that as the petitioners do not have the requisite working/teaching experience in terms of Rules of 2016, as such, they cannot be considered for promotion on the higher post.