KAMLA SHARMA Vs. STATE OF HP

JUDGEMENT

(1.) The writ petition is filed with the following prayer:

(2.) The petitioner was promoted as Deputy Director w.e.f. 1.5.1988, notionally and on regular basis, as can be seen from Annexure A-1. Thereafter, she was promoted as Joint Director on 6.3.1995. The post of Director of Primary Education fell vacant on 1.2.1993. The method of appointment to the post of Director is as follows:

(3.) Admittedly, as on the date of occurrence of the vacancy, the petitioner was not qualified. In the reply filed by the first respondent, in para 5, it is stated as follows: