VEENA KUMARI Vs. STATE OF J&K

JUDGEMENT

(1.) Instant writ petition was filed way back in the year 2006. Petitioner had questioned respondent No.3's promotion to the post of Junior Scale Stenographer that has been granted in his favour retrospectively w.e.f. 14.02.2004.Besides this, she also seeks a direction to respondents promoting her as Junior Scale Stenographer w.e.f. June, 2003, i.e. the date, she was working as Junior Scale Stenographer in her own pay and grade with benefit of charge allowance.

(2.) Respondents 1&2, as well as respondent no.3, in their respective Replies, filed by them in opposition to writ petition on hand, maintained that respondent No.3 was promoted as Steno-Typist in the pay scale of Rs.4000-6000 and that only a Steno Typist was eligible for promotion to the post of Junior Scale Stenographer.

(3.) Having confronted with Order No.179-AHG of 2003 dated 24.04.2003,appended by respondent No.3 with his Reply, promoting him as Steno-Typist w.e.f. 12.11.2002, petitioner sought amendment of writ petition, so as to question the said order as well. Writ petition was amended with following relief: