Punjab-Haryana High Court
Smt. Nirmaljit Kaur Grewal And Others vs State Of Punjab And Another on 29 July, 2011
Author: Ritu Bahri
Bench: Ritu Bahri
C.W.P. No. 12398 of 2011 [ 1 ]
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
C.W.P. No. 12398 of 2011
Date of Decision: July 29,2011
Smt. Nirmaljit Kaur Grewal and others ......... Petitioners
Versus
State of Punjab and another ...................... Respondents
Coram: Hon'ble Ms. Justice Ritu Bahri
1.To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
Present: Mr. Anupam Gupta, Advocate
for the petitioners.
Ms. Anu Pal, AAG, Punjab.
...
RITU BAHRI, J. (Oral)
An affidavit has been filed by Jasbir Singh, Director Public Instructions (Colleges), Punjab, in which it has been stated that the agenda for promotion is being sent to the Government and petitioners' names figure in the said agenda.
In view of the aforesaid affidavit, this writ petition is being disposed of in view of the fact the entire process of C.W.P. No. 12398 of 2011 [ 2 ] D.P.C. will be completed within two months i.e. by last week of September 2011 which includes issuing of appointment letters.
29.7.2011 ( RITU BAHRI ) Rupi JUDGE