INDU GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner, who is an Executive Magistrate, prays for a direction to consider her case for promotion to the post of Sub Divisional Officer. She claims that her name is placed at Sl. No. 774 in the Gradation List but her grievance is that the persons junior to her who are placed much below in the gradation list e.g. in Sl. Nos. 786, 787, 790 and 791 and others have been given promotions ignoring the claim of the petitioner.

(3.) A counter affidavit has been filed on behalf of the respondent nos. 4 and 5 wherein, it has been stated that in view of the vigilance enquiry pending against her, she has not been given promotion.