RASPINDER PAL KAUR Vs. DAVINDER SINGH

JUDGEMENT

(1.) The grievance of the Petitioner is that Respondent has not passed an appropriate order in terms of the order passed by this Court on 6.4.2010.

(2.) It is the case of the Petitioner that the Petitioner was promoted as Punjabi Mistress but posted at Village Saflabad, District Kapurthala i.e. 250 kilometers away from her present place of posting. Her husband is posted at Lakhewali stated to be in District Muktsar. Learned Counsel for the Petitioner contends that by virtue of the order passed by this Court, Petitioner was to be promoted but she has not been promoted. It is admitted by learned Counsel for the Petitioner that she has not joined the place of posting that i.e., Village Saflabad, District Kapurthala after promotion.

(3.) I find that the contention of the Petitioner that the Petitioner has not been promoted is incorrect. The Petitioner was promoted vide the order dated 8.2.2010 (Annexure P-2) and posted at Village Saflabad, District Kapurthala. The Petitioner has not joined her place of posting. Meaning thereby that for the last 10 months, the Petitioner is not discharging her duties of higher post. In view of the said fact, the assertion of the Petitioner that the Respondent were to pass an appropriate order within two weeks in respect of her posting in District Muktsar does not warrant any interference as the Petitioner herself has failed to join her duties.