RAJWANT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking absorption as constable w.e.f. 2/7/1994 and arrears @ 18% from due date.

(2.) On 20/8/2024, the petition was disposed of by following order:-

(3.) On the application, the petition was restored.