FULJENCIA Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner complains in this Writ Petition that inspite of being considered for her promotion by the Departmental Promotion Committee, for the post of Head Master, Middle School, the Promotion Order has not been issued in her favour by the respondents for no good or known reasons.

(2.) Shri Dudawat Learned Counsel for the Petitioner submit that the petitioner was initially appointed on the post of Assistant Teacher and subsequently vide Order Dated 13.11.2002 (Annexure P/4), she was promoted to the post of Head Master, Primary School (which is equivalent to Upper Division Teacher) and from the date of her promotion, the petitioner is continuously working as Head Master of the Primary School.

(3.) Learned Counsel for the Petitioner submit that when a meeting of the Departmental Promotion Committee was convened, the petitioner was found to be eligible for being promoted to the post of Head Master, Middle School and necessary recommendations were made by the Departmental Promotion Committee in her favour, pursuant to which, the District Education Officer, Guna had intimated her vide Letter Dated 10.07.2009 that a Counselling is scheduled to be held on Date 18.07.2009, where the petitioner was directed to remain present at the counselling.