POONAM VERMA Vs. CANTONMENT BOARD, DEHRADUN

JUDGEMENT

(1.) APPELLANT is the writ petitioner. She has approached this Court seeking the following reliefs:

(2.) THE appellant was appointed as Lecturer (Civics) on 20.10.1997 in Saheed Mekh Bahadur Gurung Cantonment Girls Intermediate College, Garhi Cantonment, Dehradun (hereinafter referred to as the College). The 4th respondent was appointed after her on 01.07.1999 as Lecturer (English). The post of Principal fell vacant on 31.12.2000. The 4th respondent was provisionally promoted on 08.01.2001. Writ Petition No. 286 (S/B) of 2002 was filed by the appellant feeling aggrieved by the same. The said writ petition was disposed of with a direction to consider the matter for regular promotion within a period of one month by judgment dated 30.10.2002. A review petition was filed by the appellant; respondent Cantonment Board also filed a review petition. We will come back to the same during the course of the judgment. By the order dated 14.07.2003, the respondent Cantonment Board decided to give promotion to the 4th respondent. In doing so, the claim of the appellant was considered and rejected by holding her to be unfit. The appellant filed Writ Petition No. 1392 (S/S) of 2003. In the said writ petition, appellant had challenged the order dated 14.07.2003. However, the writ petition was disposed of by directing the representation filed by the appellant to be considered by the Cantonment Board. The representation was considered by the Cantonment Board and the order dated 13.09.2006 was passed, which order also rejects the claim of the appellant and in essence ratifies the earlier decision to promote the 4th respondent. The writ petition, from which the present appeal arises, namely, Writ Petition No. 1674 of 2006 (S/S) was, accordingly, filed seeking the reliefs, which we have already indicated. After exchange of the pleadings, the matter was disposed of by the learned Single Judge as follows: -

(3.) IT is feeling aggrieved by the same that the present appeal has been filed.