ASSOCIATION OF LECTURERS OF GOVERNMENT SENIOR SECONDARY SCHOOLS OF DISTRICT SOLAN WITH HEADQUARTER AT GOVERNMENT SENIOR SECONDARY SCHOOL OACHGHAT, SOLAN, H.P. Vs. STATE OF H.P.

JUDGEMENT

(1.) Vice -Chairman. -Maintainability of this Original Application as well as the locus standi of the applicant itself has vehemently been questioned by the respondents as well as the proposed respondent association. Thus, it will be gainful to adduce the facts involved in the present case.

(2.) The applicant in the present original application is an Association of Lecturer of Government Senior Secondary School of District Solan with its Head Quarter at Government Senior Secondary School, Oachghat, District Solan and the same has been filed through its President, Dr. Narinder Sharma, who has been authorized in this behalf by a resolution dated 13.6.2002 (Annexure -1). As per the submissions made in the original application, the applicant association has called in question the promotions of their counter part promoted Lecturers as Head Master. As per the R&P Rules, the trained graduate teacher (TGT) have two channels of promotion open for them i.e. Head Master and Lecturer. The trained Graduate Teacher who are promoted as a Lecturer are allowed to retain their lien on the post of Trained Graduate Teacher and as and when any post of Head Master fall vacant for promotion they are to be considered for the promotion against the same as per their inter -se seniority as Trained Graduate Teacher.

(3.) In the present application the applicant association is virtually seeking the relief from this Tribunal to direct the respondent department not to promote their counter part promoted Lecturer as Head Master,