SUSHMA SHUKLA Vs. JOINT DIRECTOR OF EDUCATION

JUDGEMENT

(1.) We are in respectful agreement with the reasoning given and the order passed by Hon'ble Devi Prasad Singh, on 6.3.2006.

(2.) The controversy is between the appellant and the private respondent regarding promotion to a post which fell vacant on 2.4.2000. The post was that of an lecturer Sanskrit. The private respondent had been appointed in 1982 and was working in C.T grade until 1998 when by adeeming fiction in a statute which we mentioned, below, she became an L.T grade Teacher with effect from 10 years of completion of her service i.e with effect from 1992.

(3.) C.T grade stands for certificate of teaching which would be available to diploma holders also and L.T grade stands for licentiate of teaching which would be available only to Graduate Teachers. C.T grade was in effect abolished from 1989. Pay equality was also ordered earlier but we are not concerned with those provisions. We are concerned with promotion and promotion only.