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Ramesh Chand Sharma vs State of H.P. and Others

High Court Of Himachal Pradesh · Decided on 27 June 2011 · Citation: (2011) 06 SHI CK 0172

HON’BLE JUDGES
Kurian Joseph, C.J · Sanjay Karol, J
CASE NUMBER
CWP No. 2450 of 2011
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Judgment

9 paragraphs · 350 words

Sanjay Karol, J.—Petitioner has prayed for the following relief''s:

1) For issuing a writ of Mandamus to the Respondents to reflect the Petitioner at his proper place in the seniority list of Trained Graduate Teachers by taking his date of appointment as such.

2) For issuing a writ of Mandamus for promoting the Petitioner as school lecturer w.e.f. the dates his juniors have been promoted as such i.e. 25.6.2009 along with all consequential benefits.

2.

Notice in the petition was issued on 26.4.2011 and Mr. J. K. Verma, learned Deputy Advocate General has handed over written instructions, in the shape of the status note which reads as under:

Sh. Ramesh Chand Sharma TGT(A) is working in GMS, Nangal Sukeli, Distt. Sirmour. He became a TGT on 22.02.99 on the basis of his joining as TGT 8471 Seniority number is allotted in the Seniority list of TGT. On the basis of TGT Seniority list, the Petitioner was considered for promotion by the DPC held on 01.07.2010 & 31.08.2010, but on the perusal of the records and found that that his AC Rs for the period 2005-06, 2006-07, 2007-08 & 2008-09 were not available in the Directorate and the Petitioner can''t promoted for the post of PGT (History) and his juniors were promoted on 13.07.2010 & 18.09.2010 to the post of PGT (History).

Now, the ACR & particulars of the Petitioner has been received in the Directorate & DPC for promotion to the post of PGT in different subjects has already been held on 23.06.2011 and Petitioner will be promoted shortly to the post of PGT (History) on the notional basis w.e.f. 13.07.2010 (i.e. the date from his juniors were promoted).

(Emphasis supplied)

3.

Since the Respondents have assured that necessary action shall be taken, no other and further orders are required to be passed in the petition, save and except that it is expected of the authorities to do the needful as expeditiously as possible and preferably within a period of two months from today.

4.

With the aforesaid observations, petition stands disposed of, so also the pending application(s), if any.