MEHAK HURIA Vs. PUNJAB AND HARYANA HIGH COURT

JUDGEMENT

(1.) This order shall dispose of Letter Patent Appeal Nos.1500 and 1501 of 2019. These LPAs have been filed against against the common judgment dated 26.08.2019 whereby Civil Writ Petition Nos. 22557 and 22559 of 2019 filed by the appellants have been dismissed.

(2.) The appellants had filed the petitions seeking quashing of theminutes of the meetings dated 09.04.20019, 09.05.2019 and 22.07.2019 of the Hon'ble Departmental Promotion and Recruitment Committee (High Court) (for short "the Committee") pursuant whereto a common shorthand /typing test had been scheduled to be conducted for promotion to the post of Judgment Writers from Senior Scale Stenographers in the High Court.

(3.) The appellants are working as Senior Scale Stenographers in the High Court. They are eligible for promotion to the post of Judgment Writers as they have worked for more than two years as Senior Scale Stenographers.