HARINDER SINGH SIDHU,J. - (1.) This intra-Court appeal under Clause X of the Letters Patent has been filed against the judgment dated 25.09.2013 of the learned Single Judge, whereby, the writ petition filed by the respondents praying for including the ad-hoc service rendered by them for grant of proficiency step up on completion of 8/18 years of service has been allowed. Also challenged is the order dated 01.05.2014 whereby the review application filed by the appellants was dismissed.
(2.) Along with the appeal, the application seeking condonation of 325 days delay in filing the appeal has also been filed. The application is allowed and the delay of 325 days in filing the appeal is condoned.
(3.) The respondents initially joined service in various Government Schools in the State of Punjab on ad hoc basis. Their services were later regularised in view of Government notifications issued from time to time.;