MALKIAT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Inter alia, issuance of a writ in the nature of certiorari has been sought to set aside order dated 08.03.2018 (Annexure P-2) passed by respondent No.3- District Development and Panchayat Officer, Amritsar and order dated 08.10.2018 (Annexure P-5) passed by respondent No.4-Block Development and Panchayat Officer, Block Riyya, District Amritsar.

(2.) Brief factual narrative first.

(3.) Petitioners are working as Gram Sewaks (later re-designated as Village Development Officer-cum-Panchayat Secretary) and are governed by the Punjab Department of Rural Development and Panchayats (Class-Ill) Service Rules, 1988 (Rules for short).