REKHA RANI Vs. STATE OF HARYANA & OTHERS
LAWS(P&H)-2014-5-589
HIGH COURT OF PUNJAB AND HARYANA
Decided on May 21,2014

REKHA RANI Appellant
VERSUS
State Of Haryana And Others Respondents

JUDGEMENT

Augustine George Masih, J. - (1.) Civil Misc. No. 5653 of 2014.
(2.) EXEMPTION granted from filing certified copy of Annexure P -2 and the same is taken on record. Cm stands disposed of. Civil Writ Petition No. 7653 of 2014
(3.) PETITIONER has approached this Court impugning the order dated 17.10.2013 (Annexure P -3), vide which although she has been granted the deemed date of promotion as 27.12.2001, i.e., the date when her junior was promoted to the post of Science Mistress, but no arrears have been paid to her.;


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