INTER UNIVERSITY ACCELERATOR CENTRE Vs. MANISHA RANI

JUDGEMENT

(1.) The present LPA is arising out of the judgment dtd. 29/5/2019 passed by the Learned Single Judge in W.P.(C.) No. 4367/2016 titled Manisha Rani Vs. Inter-University Accelerator Centre and Ors., wherein, the learned Single Judge has allowed the Writ Petition and has directed the Appellant herein to grant promotion to Respondent No.1 (Writ Petitioner in the Writ Petition) as Personal Assistant with effect from 22/1/2014 i.e. the date on which she became eligible with all consequential benefits if she is otherwise eligible as per Recruitment Rules within a period of four weeks from the date of judgment passed by this Court.

(2.) The undisputed facts of the case reveal that the Respondent No1. Manisha Rani joined the services in the Appellant Organization as Stenographer on 22/1/2009 against a reserved vacancy reserved for Scheduled Caste (SC) category.

(3.) The By-laws in respect of the Appellant Organization were initially notified in 1987 and the By-laws and the Recruitment Rules were subsequently modified by Governing Board, Governing Council with due approval of the University Grants Commission. The By-laws which are on record provides for promotion from the post of Stenographer to the post of Personal Assistant. The By-laws do not provide for promotion from the post of Assistant to the post of Personal Assistant.