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Judgment
Deepinder Singh Nalwa, J
In the present writ petition, the petitioners have challenged the office notice dated 08.01.2026 (Annexure P-14), whereby the respondents have kept the ongoing station choice process in abeyance pursuant to the promotion orders issued by the department dated 12.11.2025, 24.12.2025 and 05.01.2026 (Annexure P-11 to P-13).
Learned Senior counsel appearing on behalf of State, on instructions from Mr. Shashi Gagg, Assistant Registrar (Legal) O/o D.S.E (S), Punjab, Mohali, submits that in light of the judgment of Hon'ble the Supreme Court of India in case titled as “Anjuman Ishaat E.Taleen Trust Vs. The State of Maharashtra and others, 2025 SCC Online SC 1912, dated 01.09.2025”, the letter dated 14.09.2017 has been withdrawn.
Learned counsel further submits that in view of the aforesaid judgment, the Department has decided not to proceed to promote the employees in the Master Cadre without compliance of the mandatory requirement of passing the Teachers Eligibility Test and that all eligible teachers, including those who were promoted vide orders dated 12.11.2025, 24.12.2025 and 05.01.2026 (Annexures P-11 to P-13), will be promoted if found eligible upon passing the Teachers Eligibility Test.
Learned counsel appearing on behalf of the petitioners submits that in light of the statement given by the learned senior counsel appearing on behalf of the respondents, the present writ petition be disposed of.
In view of the above, the present writ petition is disposed of.
Pending application(s), if any, shall also stand(s) disposed of accordingly.