HARVINDER KAUR Vs. LT GOVERNOR

JUDGEMENT

(1.) In these writ proceedings the petitioner calls into question an order promoting the fourth respondent as Post Graduate Teacher (PGT) in History, in the third Respondent-School (hereafter referred to as "the School").

(2.) The writ petition was heard and disposed off on 13.7.1999 when this Court quashed the impugned promotion order dated 12.4.1997 and declared that the petitioner was entitled to be appointed as PGT (History) with effect from 12.2.1997. The fourth respondent apparently carried the matter in appeal; the Division Bench by its judgment and order dated 13.5.2002, allowed the appeal primarily on the ground that the respondents in these proceedings had not been heard, and directed a fresh disposal on the merits after hearing all the parties.

(3.) During the course of these proceedings the parties filed additional pleadings by way of affidavits, replies and rejoinder. The matter was heard for final disposal on 16.5.2006.