MEENAKSHI MAHAJAN Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE relief claimed in this petition, in substance, is to direct the respondent-department to create additional post of Deputy Director in different Divisions of State Forensic Science Laboratory so that it would result in creation of one post of Deputy Director which can be made available to the Assistant Directors in service by way of promotion.

(3.) AS regards the Division in which the petitioner is working, there are only two posts of Deputy Directors, out of which one post is earmarked for promotional candidate. In other words, out of the three posts of Deputy Directors, only one post is available against which the eleven in service Assistant Directors working in Division other than DNA Division of Forensic Department stake their claim by way of promotion which, on the face of it, is inadequate opportunity and results in stagnation of the employees working as Assistant Directors.