Punjab-Haryana High Court
Anuradha Gupta vs State Of Punjab & Others on 5 October, 2012
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.19908 of 2012 (O&M)
Date of decision:05.10.2012
Anuradha Gupta
......Petitioner
Vs.
State of Punjab & others
...Respondents
CORAM:- HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. Vivek Sharma, Advocate for the petitioner.
***
Tejinder Singh Dhindsa, J. (Oral)
It is asserted that the petitioner was appointed on the post of Hindi Mistress on 20.02.1991 and her case for promotion to the post of Lecturer had been forwarded on 16.05.2012.
The grievance as raised in the present petition is that inspite of the case of the petitioner having been forwarded for promotion to the higher post of Lecturer, such benefit has been denied to the petitioner whereas persons junior to the petitioner and who were appointed later in point of time, have since been promoted to the post of Lecturer History.
Without making any observation as regards the correctness of the averments made in the petition, I deem it appropriate to dispose of the present writ petition with a direction to the respondent/authorities to consider the claim of the petitioner strictly in accordance with law and decide the representation dated 29.05.2012 (Annexure P-4) that already stands submitted by the petitioner by passing a speaking order within a period of four months from the date of receipt of a certified copy of this order.
Disposed of.
October 05, 2012 (TEJINDER SINGH DHINDSA) harjeet JUDGE