Raksha Mankotia vs State of H.P. and Another

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

i) That a writ in the nature of Certiorari or any other appropriate writ, order or directions may kindly be issued for quashing the action of the Respondents in ignoring the case of the Petitioner for promotion to the post of Center Head Teacher.

ii) That a writ in the nature of Mandamus or any other appropriate writ, order or directions may kindly be issued directing the Respondents to promote the Petitioner as Center Head Teacher from due date i.e. from the day her junior incumbents have been promoted to the post of Center Head Teacher with all consequential benefits.

iii) That a writ in the nature of Mandamus or nay other appropriate writ, order or directions may kindly be issued directing the Respondents to grant the seniority to the Petitioner as Head Teacher from 24.03.2008 when she was granted the placement on the post of Head Teacher as delay in her joining time has been condoned.

Since the representation filed by the Petitioner is pending before the second Respondent, it is not necessary for this Court, at this stage, to go into the merits of the case. There will be a direction to the second Respondent to consider Annexures P-4, P-5 and P-6 and take appropriate action thereon in accordance with law within a period of two months from the date of production of a copy of this judgment along with a copy of the writ petition by the Petitioner. In case the Petitioner requests for an opportunity of personal hearing, the same shall also be granted to her.

The writ petition is disposed of, so also the pending applications, if any.