MOHIT CHHABRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CM-1492-1493-LPA-2018 The applications are allowed subject to all just exceptions and the documents are taken on record.

(2.) The appellants filed CWP-18135-2015 seeking direction to notify further selection list for appointment against 524 vacant posts of Clerks which remained unfilled out of total 1836 advertised posts. Learned Single Judge dismissed the writ petition in limine vide order under appeal dtd. 22/9/2015 having found that similar claim had already been turned down by another Ld.Single Judge whose judgment had been further upheld in LPA-151581 of 2013 decided on 19/5/2014.

(3.) When this appeal came up for hearing on 27/9/2016, the following order was passed:-