N. A. Britto, J. - (1.)Rule. By consent heard forthwith.
(2.)The petitioner, in this petition filed under Articles 226 and 227 of the constitution, inter alia, seeks a direction for restoration of the TBPS (Time bound Promotional Scale) granted to the petitioner vide order dated 4-12-1989.
(3.)Some facts are required to be stated to dispose of the present petition. The petitioner was appointed as an LDC with respondent No. 2 on 19-8-1968 and was promoted as UDC on 1-12-1973. There is no dispute that she completed 12 years of service on 1-2-1985. She was offered a promotion to the post of Head clerk, first, in the year 1986 and then in the year 1989 which the petitioner declined. Subsequently, she accepted the post of Head Clerk on 21-3-1990 and we are told that eventually she retired as 'superintendent'.