LEKH RAJ SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS Letters Patent Appeal by the original writ petitioners (appellants herein) is directed against the judgment dated 4th May, 2010, passed by a learned Single Judge of this Court in CWP(T) No. 9567 of 2008.

(2.) THE appellants, who are working as Shastris in the Education Department, are teaching Sanskrit to Classes VI to X. They filed OA No. 2189 of 2003 before the erstwhile H.P. State Administrative Tribunal claiming that the Shastri (O.T.) be treated to be equivalent to TGT from the date of their initial appointment and they be granted promotion as Lecturers in school cadre and also be promoted as Headmaster with all consequential benefits.

(3.) BEFORE the learned Single Judge the only point agitated was that promotion be made as per the draft rules. The learned Single Judge held, and in our opinion rightly so, that the appellants could not claim benefit of draft rules since they had not been finalized and therefore, rejected the petition. As far as this finding of the learned Single Judge is concerned, we are in total agreement with the learned Single Judge.