DEVINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The instant writ petition is directed against the order dated 8.2.2015 (Annexure P-13), whereby the claim of the petitioner seeking promotion to the post of S.S. Master from the date persons junior to him i.e. respondents no. 7 to 9 were so promoted, was rejected.

(2.) Learned State counsel has filed in Court today a response by way of affidavit of the Assistant Director, S.A.-IV office of Director Public Instructions (S.E.), Punjab and the same is taken on record. Copy has been furnished to counsel for the petitioner.

(3.) Appended along with the reply is an order dated 25.7.2017 (Annexure R-1) and in terms of which the petitioner has been held entitled to notional promotion to the Master Cadre as an S.S. Master w.e.f. 19.4.2006.