MONIKA Vs. STATE OF H P & ORS

JUDGEMENT

(1.) Both the above captioned appeals are being taken up together for disposal with the consent of parties, since, by both the appeals, judgment dated 25.04.2016 passed by the learned Single Judge of this Court in CWP No.206 of 2014 has been assailed, (for short 'impugned judgment').

(2.) Briefly stated facts, as emerged from record, necessary for adjudication of the case are that the present appellants (hereinafter referred to as 'respondents No.3 and 4') being aggrieved by the impugned judgment, whereby learned Single Judge, while allowing the writ petition preferred on behalf of respondent-petitioner (hereinafter referred to as the 'petitioner') quashed the promotion of writ respondents No.3 and 4 as Clerks with the direction to writ respondent No.2 to consider the petitioner as well as respondents No.3 and 4 alongwith other applicants afresh in the light of observations made in the judgment within a period of two months.

(3.) In nutshell, petitioner, by way of filing CWP No.206 of 2014, invoked extra ordinary jurisdiction of this Court under Article 226 of the Constitution of India and prayed for following reliefs:-