AMAN KUMAR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This order will dispose of seven writ petitions bearing CWP Nos. 9270 of 2011, 16039 of 2014, 13802, 21588 of 2015, 13332, 13969, 19174, and 21785 of 2016, as common questions of law and facts are involved therein.

(2.) However, the facts have been extracted from CWP No. 16039 of 2014.

(3.) Challenge in the present petition is to the vires of the Punjab Scheduled Castes and Backward Classes (Reservation of Services), Act, 2006 (for short, 'the Act'), which provides for reservation in promotion.