Punjab-Haryana High Court
Pawanpreet Kaur And Others vs State Of Punjab And Others on 12 February, 2014
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE PUNJAB AND HARYANA HIGH COURT
AT CHANDIGARH
C.W.P. No. 2690 of 2014 (O&M)
Date of decision: 12.2.2014
Pawanpreet Kaur and others
.. Petitioners
v.
State of Punjab and others
.. Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL
Present: Mr. S. S. Panag, Advocate for the petitioners.
...
Rajesh Bindal, J.
The grievance of the petitioners is that though they are working as Guest Faculty Lecturers in different colleges at Ludhiana, they may be replaced by other Guest Faculty Lecturers.
However, the fact is that as on today, there is no advertisement issued for recruiting Guest Faculty Lecturers. In the absence thereof, the petitioners do not have any cause of action to approach this court.
Dismissed.
(Rajesh Bindal) Judge 12.2.2014 mk Kumar Manoj 2014.02.13 09:25 I attest to the accuracy and integrity of this document