S.S. SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petition has been filed by the petitioner, namely S.S. Sharma, in the nature of a public interest litigation ('PIL'-for short) seeking quashing of the order dated 02.01.2017 (Annexure P-1 colly), whereby the Superintendents Grade-2, working in the Municipal Councils have been promoted as Secretaries and their posting orders have been made by the Secretary, Government of Punjab, Department of Local Government (respondent No. 1). A further prayer has been made for staying the said order (Annexure P-1) and also for staying the order dated 30.01.2017 (Annexure P-2) promoting Junior Engineers (Civil) and other draftsmen working in Municipal Councils have been promoted as Assistant Corporation Engineers during the pendency of the petition. According to the petitioner, the said promotions and transfers in terms of order dated 02.01.2017 (Annexure P-1 colly) have been made in total violation of the Punjab Corporation Act, 1976, and Punjab Municipal Corporation Services (Recruitment and Condition of Services) Amendment Rules, 2015. It is further submitted that the same are also in violation of the decision of this Court in CWP No. 8083 of 1998.

(2.) The petitioner states that he is a social worker and has been doing many activities for the betterment of the society, therefore, he seeks intervention of this Court by filing the petition.

(3.) The Registry of this Court on the petition that has been filed raised several objections, which include: