SUREKHA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of orders whereby respondent No.3 was promoted to the post of Superintendent Grade-I.

(2.) The petitioner joined Punjab Police as Clerk on 5/9/1969. She was promoted as Senior Assistant on 9/3/1979. She claims that her juniors were promoted prior to her.

(3.) As per respondent, promotion was based upon seniority-cum-merit. The private respondents were found meritorious, thus, they were promoted prior to petitioner.