BHARPUR SINGH Vs. PUNJAB MANDI BOARD

JUDGEMENT

(1.) THIS judgment shall dispose of civil writ petition No. 2529 of 1992 titled Bharpur Singh and others v. The Punjab Mandi Board and others, civil writ petition No. 6783 of 1997 titled Smt. Harminder Kaur v. The Punjab Mandi Board and others and civil writ petition No. 8694 of 1997 titled Smt. Inderjeet Kaur v. The Punjab Mandi Board and others, as common questions of law and facts are involved.

(2.) FOR brevity sake, facts are being taken from civil writ petition No. 2529 of 1992.

(3.) ACCORDING to Rule 8 of the Rules, the method of recruitment is specified in Appendix 'B', which provides two lines of promotion of the Clerks in the Board i.e. :-