Asha Chauhan vs State of H.P. and Others

Kurian Joseph, C.J.—The petition is filed with the following prayers:

(i). That writ in the nature of mandamus may kindly be issued, directing the Respondents to decide the representation of the Petitioner, Annexure P-5, within the stipulated time before holding DPC by the Respondent-Department to the post of Superintendent Grade-I since the Petitioner is at Sr. No. 1 in the seniority list of the Superintendent Grade-II and she fulfills all the eligibility criteria for promotion to the post of Superintendent Grade-I and she is being deprived by the Respondent-Department for promotion to the post of Superintendent Grade-I without any legal justification.

(ii). That writ in the nature of mandamus may kindly be issued, directing the Respondents to give promotion to the Petitioner to the post of Superintendent Grade-I since the Petitioner fulfills all eligibility criteria as per the recruitment and promotion rules.

The Petitioner submitted Annexure P-5, the representation and the same is to be considered by the 3rd Respondent. In view of the apprehension of the Petitioner that the DPC meeting is going to be held shortly, there will be a direction to the 3rd Respondent/competent authority to consider Annexure P-5 and pass appropriate orders therein in accordance with law. This shall be done expeditiously from the date of production of copy of this judgment along with copy of the writ petition before the 3rd Respondent by the Petitioner.

The writ petition is disposed of, so also the pending application (s), if any.