KOMAL BROCA. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner was appointed as a Lecturer in English on regular basis with the Directorate of Education (Colleges), Punjab in the year 1984. She is stated to be on sanctioned leave from the year 2002 to the early 2010. She is stated to be working as Associate Professor and Head of Department of Post Graduate, Department of English since 16/12/2011 at Government College, Mohali.

(2.) By filing the present writ petition she has made a grievance that her juniors have been promoted as Principals (College Cadre) vide order dtd. 27/5/2016 (P-8) on the recommendations of the Departmental Promotion Committee meeting held on 12/5/2016. It is averred that as per the Promotion Policy dtd. 6/9/2001 Annexure P-1, for promotion to the post of Principal, the criteria is seniority-cum-merit. The ACRs for the preceding five years are to be taken into consideration for determining the merit and different marks have been assigned for different grading in the ACRs concerned. The qualifying benchmark as stipulated is 12 marks. It is asserted that the petitioner fulfills the said benchmark as per ACR earned. Thus the prayer is for a direction for reconvening of the DPC meeting and considering the case of the petitioner in proper perspective as the posts in her quota are still available.

(3.) Upon notice, department has filed reply. It is averred that the petitioner does not fulfill the benchmark and the complete position has been detailed in para 6 and 7 of the preliminary submissions which reads as under:-