BALWANT KAUR Vs. DIRECTOR OF EDUCATION & ORS

JUDGEMENT

(1.) WP(C) 7418/2014 filed by the appellant has been dismissed by the learned Single Judge. At the centre of the debate was an Office Memorandum dated February 08, 2002, and with reference to the claim of the appellant and the Office Memorandum, the learned Single Judge has held in paragraph 5 of the impugned decision as under:-

(2.) The question which arises for consideration in the appeal is whether the learned Single Judge is right in expressing the opinion that the appellant was mixing oranges with apples.

(3.) To appreciate the controversy which needs to be noted that the second respondent was to give promotion to the post of a Principal and for which a Departmental Promotion Committee was constituted. Post Graduate Teachers working in the school who fell within the zone of consideration were eligible to be considered for promotion. The appellant and respondent No.3 were working as Post Graduate Teachers in respondent No.2 school and were eligible for being considered for promotion. The DPC took the bench mark 'Good'. Last five year ACRs were considered. The grievance of the appellant was to the adoption of the bench mark 'Good'. As per the appellant the bench mark was 'Very Good'.