SUBHASH CHANDER Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) By this appeal, learned counsel for the appellant challenges the order of the learned Single Judge dated 31.05.2017, passed in CWP no.12347-2017, to the extent that while issuing notice, the order impugned in that petition, dated 08.05.2017, by which the promotion of the petitioner has been withdrawn, was not stayed.

(2.) As per the order impugned in this appeal, the promotion from the post of Superintendent to that of Secretary was withdrawn on the ground that the promotion was made without holding a DPC.

(3.) However, it was observed by the learned Single Judge that before passing any interim order, it would be proper to hear the opposite party.