CHARANJIT KOUR SUDAN Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The appellant has approached this Court impugning the order dated 20.07.2020, passed by the Learned Single Judge whereby the writ petition filed by her was dismissed.

(2.) The petitioner had approached this Court seeking a direction to the respondents to regularize/confirm/promote her to the post of administrative officer, on which she was working on incharge basis in terms of order No. 188/2018 dated 28.05.2018, read with corrigendum issued vide order No. 194/2018 dated 29.05.2018. The prayer was also made for quashing of order dated 02.06.2020, which mentions the designation of the appellant as Assistant Administrative Officer instead of Incharge Administrative Officer.

(3.) The writ petition filed by the appellant was dismissed vide order dated 20.07.2020. Before parting with the order, the Learned Single Judge has observed that despite their being vacancies available, the posts are not being filled up on regular basis and the officers are being given charge of the higher posts. This is despite being adversely commented upon by Hon'ble the Supreme Court. The authorities were directed to fill up the vacancies in terms of the rules and seniority position of the incumbents in the feeder-cadre.