Sandeep Mehta, J. - (1.) HEARD learned counsel for the parties.
(2.) BY way of the instant writ petition, the petitioner, Maya Rani Mathur, has approached this Court praying for being granted the benefit of first selection grade upon completion of 9 years service with effect from 25.1.1992. The petitioner has further prayed that the respondents be directed to grant her promotion on the post of A.C.T.O. with effect from the date her juniors were so promoted. The petitioner was appointed in the Commercial Taxes Department in the year 1980 and was confirmed in service in the year 1985. By circular dated 25.1.1992, the State Government introduced a scheme for grant of selection grades to its employees, who were facing stagnation. The petitioner claims that despite being eligible for the same in 1992 itself, the first selection scale was granted to the petitioner with a delay of 2 years w.e.f. 14.11.1994 vide order Annex.P/2 dated 13.6.1997. Later on, the said date was altered and the benefit of first selection scale was extended to the petitioner w.e.f. 25.1.1993 by order Annex.P/2A dated 3.3.1999.
(3.) THE petitioner was aggrieved by the deferment of one year to her in grant of selection scale and accordingly, she represented to the authorities but the representations thus submitted were not responded to.;