DR. RAVI NAGPAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the petitioner is praying for issuance of a writ in the nature of certiorari for quashing selection proceedings dtd. 10/4/2017 vide which respondent No.5 was selected and appointed on the post of Assistant Professor in Punjabi.

(2.) Learned counsel for the parties are ad idem that the dispute being inter se the Management and the employee-petitioner, falls within the jurisdiction of the Educational Tribunal in terms of Sec. 7-A of the Punjab Affiliated Colleges (Security of Service) Act, 1974, therefore, the same may be transferred to the Tribunal for adjudication.

(3.) In view of the above and without commenting on merits of the case, the present petition is ordered to be transferred to the Educational Tribunal having the jurisdiction. Parties are directed to appear before it on 5/5/2026. Registry is directed to send the record of this case to the Tribunal forthwith.