PARKASH KAUR Vs. SECRETARY EDUCATIONEDUCATION DEPARTMENTCIVIL
LAWS(P&H)-2006-8-103
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 10,2006

PARKASH KAUR Appellant
VERSUS
SECRETARY EDUCATION, EDUCATION DEPARTMENT, CIVIL Respondents

JUDGEMENT

Viney Mittal, J. - (1.) Notice of motion to respondents No. 1 to 3.
(2.) Sh. Ashok Aggarwal, Additional Advocate General, Punjab accepts notice on behalf of respondents No. 1 to 3. Copy of the writ petition be supplied to the counsel for the respondents by the counsel for the petitioner.
(3.) The petitioner has approached this Court seeking directions to the respondents No. 1 to 3 not to promote respondent No. 4 which according to the petitioner is junior to the petitioner.;


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