ANITEE SOOD Vs. STATE OF H.P.

JUDGEMENT

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

(2.) Petitioner approached the erstwhile H.P. State Administrative Tribunal (for short the Tribunal) by way of O.A. No. 1486 of 2017. On abolition of the Tribunal, the Original Application was transferred to this Court and has been registered as CWPOA No. 1813 of 2020.

(3.) The grievance of the petitioner is that though she was promoted as Trained Graduate Teacher (TGT) from the post of Language Teacher vide order dtd. 25/7/2005 (Annexure P- 1), but she could not avail the benefit thereof since the transfer order was never conveyed to her. Petitioner approached the Tribunal only in the year 2017 on the pretext that she allegedly came to know about her colleagues, who had been promoted as TGTs on 25/7/2005, had further been promoted as PGTs vide order dtd. 25/7/2016.