MADAN LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the petitioners have challenged the office notice dtd. 8/1/2026 (Annexure P-14), whereby the respondents have kept the ongoing station choice process in abeyance pursuant to the promotion orders issued by the department dtd. 12/11/2025, 24/12/2025 and 5/1/2026 (Annexure P-11 to P-13).

(2.) Learned Senior counsel appearing on behalf of State, on instructions from Mr. Shashi Gagg, Assistant Registrar (Legal) O/o D.S.E (S), Punjab, Mohali, submits that in light of the judgment of Hon'ble the Supreme Court of India in case titled as "Anjuman Ishaat E.Taleen Trust Vs. The State of Maharashtra and others, 2025 SCC Online SC 1912, dtd. 1/9/2025", the letter dtd. 14/9/2017 has been withdrawn.

(3.) Learned counsel further submits that in view of the aforesaid judgment, the Department has decided not to proceed to promote the employees in the Master Cadre without compliance of the mandatory requirement of passing the Teachers Eligibility Test and that all eligible teachers, including those who were promoted vide orders dtd. 12/11/2025, 24/12/2025 and 5/1/2026 (Annexures P-11 to P-13), will be promoted if found eligible upon passing the Teachers Eligibility Test.