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Judgment
8 paragraphs · 145 wordsJagmohan Bansal, J
The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of orders whereby respondent No.3 was promoted to the post of Superintendent Grade-I.
The petitioner joined Punjab Police as Clerk on 05.09.1969. She was promoted as Senior Assistant on 09.03.1979. She claims that her juniors were promoted prior to her.
As per respondent, promotion was based upon seniority-cum-merit. The private respondents were found meritorious, thus, they were promoted prior to petitioner.
Learned State counsel submits that petitioner has retired on attaining the age of superannuation.
Learned counsel representing the petitioner submits that she has no instructions, however, may be granted liberty to move an appropriate application within three months from today, if cause survives.
Disposed of with aforesaid liberty.
Pending application(s), if any, shall also stand disposed of.