KARANBIR SINGH Vs. STATE OF HP

JUDGEMENT

(1.) Petitioners in these cases are aggrieved since they have not been rendered notional promotion and also consequently further promotion to the post of Central Head Teacher. According to the petitioners, the Deputy Director concerned has already recommended their case and the matter is now pending before the Director of Elementary Education. Therefore, these writ petition are disposed of as follows.

(2.) There will be a direction to the second respondent/competent authority to take final decision, if not already taken, on the recommendation made by the third respondent in the matter of notional promotion of the petitioners concerned to the post of Central Head Teacher This shall be done within a period of two months from the date of production of the copy of the judgment alongwith the copy of the writ petition by the petitioner concerned before the second respondent.

(3.) All the writ petitions stand disposed of, so also the pending application(s), if any.