SANTOSH SHARMA Vs. STATE OF J&K AND ORS.

JUDGEMENT

(1.) The petitioner has questioned Letter No.Edu/III/Sen/90/HM dated 14.7.1992 made by Under Secretary to Government, Education Department to the Director School Education, Jammu (who are not parties in this petition), on the grounds taken in the writ petition.

(2.) The respondents have not filed the reply.

(3.) It appears that the petitioner was appointed as a Teacher on 18.2.1959, came to be promoted as Master vide Government Order No.1465 of 1961 dated 9.12.1961 with effect from 1.11.1970 and was shown at Sr. No.159 in the seniority list, constrained her to make a representation to the respondents to place her at appropriate place in the seniority list. Accordingly, the Government issued Order No.222-Edu of 1989 dated 2.3.1989 and fixed her seniority at Sr. No.3.