AMITA SRIVASTAVA Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Standing Counsel for the State-respondents.

(2.) Pleadings have been exchanged between the parties and with the consent of the learned counsel for the parties, the writ petition is being finally disposed of.

(3.) The petitioner has approached this Court claiming a writ of mandamus directing the respondents to grant her automatic promotion in C. T. Grade after having worked and completed five years satisfactory service in BTC grade from the date of her initial appointment and to pay salary with all consequential benefits. A further prayer has been made for a writ of mandamus to direct the respondents to give L. T. grade from 1.12.1995 after having completed ten years satisfactory service by adding five years of CT grade with all consequential benefits.