USHA DEVI NANDA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner was appointed as a Junior Basic Trained Teacher on 11.8.1956. She was promoted to the post of Head Teacher on 10.6.1985. She was further promoted to the post of Central Head Teacher on 4.9.1992. She has been ignored for the post of Block Primary Education Officer.

(2.) MR . K.C. Sankhyan, Advocate has strenuously argued that the petitioner was senior to respondent No.4 as per the corrigendum issued on 14.9.1995 and could not be ignored for promotion to the post of Block Primary Education Officer. He further contended that the petitioner has been assigned Sr. No. 116 -A by way of corrigendum and respondent No.4 was at Sr. No. 137.

(3.) I have heard the learned counsel for the parties and have perused the pleadings carefully.