As per case facts, respondents No.2 and 3, initially steno-typists, were promoted as Auditors against Scheduled Castes vacancies around 2000-2001, accepting it voluntarily. After approximately 20 years, they approached the ... Punjab State Commission for Scheduled Castes, alleging discrimination for not being promoted as Senior Assistants earlier, unlike their general category juniors. The Commission accepted their complaint, directing their promotion as Senior Assistants from 1998-2000 with consequential benefits and later rejected the petitioner-department's review application. The petitioners appealed to the High Court, arguing the Commission lacked jurisdiction for such directions, especially since respondents also pursued a separate writ petition regarding auditor seniority. The question arose whether the Commission's orders are adjudicatory and binding, or merely recommendatory. Finally, the High Court, relying on Supreme Court and Delhi High Court precedents, held that the Commission's orders are recommendatory, not directory, and it lacks authority to issue binding promotional directions, thereby setting aside the impugned orders.