PARAMJEET SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner(s) in both these writ petitions have challenged the sealed cover procedure adopted by the Departmental Promotion Committee (DPC hereinafter) while considering their cases for further promotion, whereas, the respondent-State opposes this plea, hence the dispute.

(2.) Background facts

(3.) In the aforesaid admitted factual background of two cases: -