- (1.) Affidavit in compliance with order dated 06.09.2012 filed in Court, taken on record.
(2.) Petitioner has approached this Court praying for issuance of a writ of certiorari for quashing the order dated 14.07.2010 (Annexure P-9), vide which the representation/legal notice of the petitioner claiming promotion to the post of Principal from that of the Lecturer stands rejected and for issuance of a writ of mandamus directing the respondents to promote the petitioner notionally to the post of Principal along with consequential benefits in accordance with the order passed in CWP No. 13681 of 2002 titled as Tek Ram and others vs. State of Haryana and others, decided on 23.08.2004 (Annexure P-1).
(3.) Petitioner was appointed as a Lecturer on regular basis and served the respondents from 17.07.1971 till the date of her retirement on superannuation i.e. 31.08.2004. The services of the petitioner were governed by the Haryana Education (College Cadre) Group A Rules, 1986, which were amended by the State of Haryana vide notification dated 08.11.2002. Prior to the amendment of the Service Rules, Rule 9 provided for the matters of recruitment, according to which, for promotion to the post of Deputy Director College/Principals, 25% posts were to be filled by direct recruitment and 75% by promotion from amongst the College Lecturers. On amendment of the statutory Rules vide notification dated 08.11.2002, recruitment by promotion to the post of Deputy Director College/Principal was abolished and the recruitment was to be made through direct recruitment only.;