SUNITA POTAN Vs. STATE OF H.P.

JUDGEMENT

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

(2.) The case of the petitioner is that initially he was appointed as Clerk (LDC) in the Department of Census and had joined as such on 18/10/1979. As per policy decision of the State Government, staff of Census Department was absorbed in various Department of the State of Himachal Pradesh. Petitioner was ordered to be appointed as Clerk in the office of Chief Conservator of Forests. He was relieved from the Census Department on 17/3/1982 and joined as Clerk in the office of respondent No.2 on 18/3/1982.

(3.) Petitioner qualified competitive examination and was resultantly promoted/appointed as Steno-Typist on 9/1/1986. Petitioner was further promoted as Senior Scale Stenographer through a competitive examination vide letter dated 1988 w.e.f. 28/7/1987, as there were no Recruitment and Promotion Rules in place for said post at any stage.