KANCHAN BALA Vs. STATE OF H.P.

JUDGEMENT

(1.) THE Petitioner has prayed mainly the following reliefs: (i) That the impugned Annexure A -6, dated 19.4.2003 may be quashed and set -aside. (ii) That the Respondents may be directed to consider the case of the applicant for 16/5/2014 Page 7 Hem Raj Versus State Of Himachal Pradesh promotion to the post of TGT against 25% quota reserved for inservice JBT Teachers with all consequential benefits like arrears of salary and seniority etc. from the date her juniors have been promoted and to pay arrears along with interest @ 18% per annum.

(2.) THE pleaded case of the Petitioner is that in pursuance of letter dated 6.8.2001 of Principal, Govt. College of Teacher Education, Dharamshala the Respondent No. 3 vide letter dated 9.8.2001 had directed the Centre Head Teacher, Govt. Primary School, Sujanpur to relieve the Petitioner to enable her to join the Government College of Teacher Education at Dharamshala. The Respondent No. 2 vide letter dated 12.10.2001 addressed to the District Primary Education Officer, Hamirpur with endorsement to Respondent No. 3 informed that the Petitioner had sent her application form through proper channel and she had been selected against the quota meant for the Department, the administrative approval was implicit in the selection and No. separate permission was required.

(3.) THE Petitioner has made detailed representation to Respondent No. 2 on 17.2.2003, through proper channel, submitting therein that she had been working as JBT teacher since 28.12.1994 and had already completed B.Ed. Training Course, her case was to be considered for promotion to the post of TGT against 25% quota meant for inservice candidates. The Petitioner was informed vide letter dated 19.4.2003 by Respondent No. 3 that the Petitioner has failed to execute bond amounting to Rs. 10,000/ - and till the same is not executed neither endorsement of acquiring of higher education of B.Ed. would be made in the service book nor the candidature of the Petitioner would be considered for promotion to the post of TGT. The Petitioner was directed to do the needful within a period of ten days.