SARITA PARIHAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The writ petition has been filed by the petitioner for revising her seniority in the seniority list of Lecturer issued in the year 2006-07.

(3.) It is the contention of the petitioner that she was promoted to the post of Lecturer on 19/9/2007 while the respondent no.7 was promoted on the post of Lecturer on 6/1/2005. He further contends that in the feeding cadre, petitioner is senior to the respondent no.7, therefore, she will regain the seniority after promotion which has been denied to her on revision of the seniority list. It is further submitted that the Chapter II 3(2) of the Uttarakhand School Education Regulations, 2009 provides for regaining of the seniority of the feeding cadre on promotion.