KANCHAN RAZDAN Vs. STATE OF J&K & ORS

JUDGEMENT

(1.) Unilateral withdrawal of the petitioner's promotion to the post of Senior Office Assistant made by the respondents on 20.1.1998 has been questioned by the petitioner in the present writ petition.

(2.) The facts in brief be noticed as under:

(3.) A representation was filed by the petitioner against the said APRs, wherein it was contended that her performance remained good and as such, there was no occasion to state that petitioner's work was fair. The said representation of the petitioner, however, was not decided. Another seniority list issued by the respondents on 17th of June 97, pulls down the petitioner from SI.No.50 to 73, against which the petitioner made a representation along with other officials who were also aggrieved of their placement in the said seniority list. The plea raised by the petitioner in the said representation was rejected by the respondents on the ground that due to her non confirmation against the grade of Junior Office Assistant, her seniority has been pushed down. Petitioner filed one more representation against the aforementioned order passed by the respondents. While as these representations were pending, respondents in the meanwhile had issued another order dt. 20th of Jan'98, whereby, the Junior Office Assistants who had completed 8 years of regular service were promoted to the post of Senior Office Assistant on adhoc basis under Flexible Complementary Scheme in the pay scale of Rs. 2950-4850/-. The effect to the said promotion was given from 1st of Nov'97. Petitioner's name figured at SI.No.27 of the said order.