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Judgment
7 paragraphs · 166 wordsNamit Kumar, J
Prayer in this writ petition filed under Articles 226/227 of the Constitution of India, is for quashing the seniority list (Annexure P-9) and order 13.06.1997 (Annexure P-12).
Learned counsel for the parties are ad idem that the dispute being inter se the management and the employee-petitioner, falls within the jurisdiction of the Educational Tribunal in terms of Section 7-A of the Punjab Affiliated Colleges (Security of Service) Act, 1974, therefore, the same may be transferred to the Tribunal for adjudication.
In view of the above and without commenting on merits of the case, the present petition is ordered to be transferred to the Educational Tribunal, Punjab, having the jurisdiction.
Parties are directed to appear before the Tribunal on 20.04.2026. The learned Tribunal is requested to expedite the matter as the matter is pending since 1998.
Registry is directed to send the record of this case to the Tribunal forthwith.
Pending application(s), if any, also stands disposed of.