KARAM SINGH KAUNDAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) For the reasons that petitioner's Annual Performance Appraisal Reports of five years under consideration did not meet the required benchmark of 'Very Good' prescribed in the office memorandum dtd. 21/6/2016, petitioner was denied promotion to the post of Principal (Polytechnic). He was superseded by his juniors. He has instituted present petition claiming promotion to this post from due date.

(2.) Facts 2(i)

(3.) Contentions I have heard learned Senior Counsel for the petitioner, the learned Deputy Advocate General for respondents No. 1 and 2 and considered the material available on record.