J.P.SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) In this original application the applicant has prayed that the respondents may be directed to finalise the proceedings of the departmental promotion Committee held on May 25, 1998 for filling up the post of Principal, Rajiv Gandhi Ayurvedic College Paprola or to rehold the meeting of such Committee and consider the applicant for such promotion and fill up the said post. It is further prayed that on promotion as Principal fix the pay of the applicant from the date of issue of notification Annexure -A/2 whereby he has designated as Principal.

(2.) It may be pointed out at the very outset that during the pendency of this original application the applicant was promoted as Principal on regular basis on recommendations of the Departmental Promotion Committee, therefore the relief claimed qua regular promotion as Principal having become infructuous was not passed. The only question which now survives for determination is whether the applicant is entitled to the pay and allowances as payable to a Principal, for the period he worked as such pursuant to the notification Annexure -A/2.

(3.) We have heard the learned counsel for the applicant and the learned Addl. Advocate General for the respondent.