- (1.) In CWP-18906-2011, there are 13 petitioners, who are all employees of Punjab Vidhan Sabha, working as Reporters. Their dates of joining and designations are as under:- JUDGEMENT_426_SCT1_2013_1.html
(2.) The rules have now been framed which are known as The Punjab Vidhan Sabha Secretariat Service Rules, 2007 (hereinafter referred to as "Service Rules, 2007") for which notification No.1EA-97/Const. Article 187/3 dated 15.2.2007 was published in the Punjab Government Gazette (Extraordinary). Rule 3 of these rules provides that the service of the Secretariat shall comprise of the posts specified in Appendix-A to these rules which mentions various Group-A, GroupB, Group-C and Group-D posts as well as ex-cadre posts (co-terminus with the Hon'ble Speaker and Deputy Speaker). Rule-9 stipulates the appointing authority and reads as under:- "9. Appointing Authority. Appointment to the posts in the service shall be made: (a) in the case of Secretary by Speaker in consultation with the Government; (b) In the case of other posts, by the Speaker. Provided that Speaker, in very special circumstances and keeping in view the experience and valuable/excellent work done/being done by the Secretary, may recommend to the Government for the extension of service of the incumbent up to two years."
(3.) Method of recruitment is provided in Rule-11 of these rules, as per which, the recruitment to a post or class of posts may be made by the method (Appendix-B), viz. by promotion, by permanent transfer or deputation; and by direct recruitment.;