Madhu Bala vs State Of Punjab And Others

Deepinder Singh Nalwa, J

In the present writ petition, the petitioner is praying for issuance of a writ in the nature of mandamus directing the respondents to consider the case of the petitioner for promotion on the higher post of Lecturer/Associate Professor/Professor in accordance with Punjab Nursing Education (Group-A) Service Rules, 2016, with all consequential benefits.

Learned Senior Counsel for the petitioner submits that during the pendency of the present writ petition, the petitioner has been promoted on the post of Lecturer. Learned Senior Counsel for the petitioner, on instructions from the petitioner, submits that he will be satisfied, if liberty is granted to the petitioner to submit a representation to the respondents to consider the case of the petitioner for further promotions to the post of Associate Professor/Professor with a direction to respondents to decide such representation submitted by the petitioner in a time-bound manner.

Learned State counsel does not oppose the prayer made by learned Senior Counsel for the petitioner.

In view of the above and without commenting upon the merits of the case, the present petition is hereby disposed of with liberty to the petitioner to file representation in regard to consideration of her case for further promotions on the post of Associate Professor/Professor. In case, such representation is filed by the petitioner, the same shall be considered and decided by the respondents, in accordance with law/rule, within a period of 04 months from the date of submission of such representation by the petitioner.

Pending application(s), if any, shall also stand(s) disposed of.