MEWA SINGH & OTHERS Vs. STATE OF PUNJAB & OTHERS
LAWS(P&H)-2012-12-237
HIGH COURT OF PUNJAB AND HARYANA
Decided on December 05,2012

Mewa Singh And Others Appellant
VERSUS
STATE OF PUNJAB AND OTHERS Respondents

JUDGEMENT

- (1.) The grievance of the petitioners is that inspite of seniority having been determined in the Master's cadre as per Rule 11 of the Punjab State Education Class-III (School Cadre) Service Rules, 1978 in the light of the merit determined at the stage of initial recruitment, yet, the juniors to the petitioners have been promoted to the post of Lecturer (Political Science).
(2.) Such promotion of the juniors have been effected on 16.5.2012 and the details thereof have been furnished in para 9 of the writ petition.
(3.) Learned counsel for the petitioners would argue that the respondents are proceeding in an arbitrary and illegal fashion inasmuch as inspite of seniority having been fixed in terms of the statutory service rules, the date of joining in the Master cadre is being taken as the basis for granting promotion to the higher post of Lecturer.;


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