SONAM BODH Vs. STATE OF H. P.

JUDGEMENT

(1.) The writ petitioners, belong to the feeder category, of, Group Instructors, wheretowhich, a 50% quota is reserved, for, theirs becoming promoted, to, the promotional post, of, Assistant Director/Principal, ITI's. The writ petitioners were initially promoted thereto, through an order, borne in Annexure P-3. The afore Annexure is made on 19th May, 2020. However, the order contained in Annexure P-3, became withdrawn, through Annexure P-4. The reason assigned therein, is, qua in the afore phase or era, the operation of an interim direction, made by the erstwhile H.P. State Administrative Tribunal, on 15.05.2018, upon, MA No. 867 of 2018, rather, remaining alive or in force, and thereupon, Annexure P-3, making rife conflicts therewith. The operative portion, of, the afore order, stands extracted hereinafter:

(2.) A perusal of the afore order unfolds, qua its disempowering the respondents concerned, to, make any final promotion, of, the aspirants, to, the promotional post of Principal, ITI's, except with the approval of the Tribunal.

(3.) It is not controverted that the promotion order, borne in Annexure P-3, is, made without the leave of the erstwhile H.P. State Administrative Tribunal, becoming obtained, either by the writ petitioners or by the respondents concerned. Consequently, the reason assigned in Annexure P-4, for withdrawing the order of promotion, borne in Annexure P-3, is valid, and, is not amenable for any challenge, being made thereon.