KUSUM Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the records.

(2.) By means of this writ petition, the following relief has been sought:-

(3.) Petitioner is a judicial officer, who was initially appointed as Civil Judge (Junior Division) in the year 2003. In the year 2009, her batch-mates, including juniors, were promoted to the cadre of Civil Judge (Senior Division), but petitioner was not promoted on account of penalty of stoppage of one increment, imposed on her in the year 2008.