BEASA DEVI Vs. H. P. STATE ELECTRICITY BOARD

JUDGEMENT

(1.) By way of this writ petition, the petitioner has prayed for the following substantive reliefs:-

(2.) The case of the petitioner is that she stood promoted to the ost of Section Officer on 21.05.2010 and she superannuated as such on 31st October, 2011. In the interregnum, between 30.06.2011 to 01.10.2011, on the retirement of the incumbents, 12 posts of Under Secretaries fell vacant and the same were to filled up in terms of office order Annexure P-1, dated 04.07.2009, which reads as under:-

(3.) As per the petitioner, despite the petitioner being eligible for being considered and promoted against the posts in issue and despite the promotional post being available, no D.P.C. was conducted by the respondent-Board till her superannuation, as a result of which, she retired from service as Section officer and it is only after her superannuation that promotions were made. It is in this background that this petition has been filed.