SHIKSHA SOOD Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) PETITIONER has challenged the action of Respondents of promoting her juniors as Head Teachers, ignoring her claim for promotion, despite the fact that she was eligible for promotion and fell in the zone of consideration for such promotion.

(3.) RESPONDENTS have filed reply, in which it is stated that the Petitioner had been promoted as Head Teacher, vide Order dated 27th November, 1996, Copy Annexure A -1, and the Order had been duly conveyed to her through Block Primary Education Officer and despite the Order having been conveyed to her she did not join and that was treated as her having forgone promotion and because of that she rendered herself ineligible for further promotion, for a period of five years. That is why her name does not figure in Office Order dated 30th March, 2000, copy Annexure A -4.