MUMTAZ KHAN Vs. SMALL SCALE INDUSTRIES, J&K

JUDGEMENT

(1.) HEARD learned counsel.

(2.) ADMIT . Issue notice which is accepted by Mr. M.K. Bhardwaj on behalf of respondents. He stated that the objections filed may be treated as counter. Learned counsel for the parties stated that since pleadings are complete as such pendency of this writ petition is not in the interest of their respective clients. In this view of the matter this writ petition has been finally heard and disposed of with the consent of the learned counsel for the parties.

(3.) PETITIONER has made a grievance against her not having selected to the post of Private Secretary in the J&K Small Scale Industries Dev. Corporation Ltd. hereinafter referred to as SICOP. According to her looking to her career profile and performance besides her placement in the seniority list of the employees of SICOP at serial number 1, and that of the selected candidate i.e. respondent No. 3 her being not given promotion is contrary to law. It is also her case that the Managing Director had not authority to have ordered the promotion of the respondent No.3 and thus it is liable to be set aside. Another plea though feebly raised was that no DPC having met as such promotion being contrary to rules needs to be quashed. All these pleas have been controverted by Mr. M.K. Bhadwaj leaned counsel appearing for respondents. According to him so far delegation of powers to Managing Director is concerned it has been duly issued. He placed reliance on Annexure -R2 with their objections Entry No.22 thereof is in the following terms :