STATE OF H.P. Vs. DAYA SINDHU

JUDGEMENT

(1.) THE State is aggrieved by the judgment passed by the Hon'ble Single Judge directing the promotion of the petitioner to the post of Pandit.

(2.) THE Hon'ble Single Judge notes that:

(3.) WHAT we find from the record is that the finding of the Hon'ble Single Judge is that the petitioner was at Sr. No. 38 in the seniority list, as held ibid, has not been challenged before us. In this appeal also, it is not disputed before us that the respondent was at Sr. No. 38 in the seniority list from which promotions have been ordered. The allegation that the Hon'ble Single Judge has not examined/inspected the record is not a ground for us to interfere in this appeal. We make this observation keeping in view the fact that no reply to the writ petition was filed by the State in which circumstance it was not possible to have inspected/appraised the record. We therefore find no merit in this appeal, which is rejected.