KUSUM LATA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS application has been filed by Kusum Lata Singh seeking direction for her promotion to the post of Superintendent (Legal) with retrospective effect. She was promoted vide order dated 27.8.2003 (Annexure A/2) to the post of Superintendent (Legal) on regular basis but claims that as SC vacancies in the post of Superintendent (Legal) were lying vacant since 1997, she should have been promoted w.e.f. 1997.

(2.) The facts of the case are briefly as under:

(3.) IT is admitted factual position that the applicant, along with three other persons, were appointed to officiate as Superintendent (Legal) on ad-hoc basis in the Department of Legal Affairs for a period of six months w.e.f. 9.5.2000 or till the vacancies in the grade are available, whichever is earlier vide order dated 9.5.2000 (Annexure A/3). IT has also been stated in Para-2 of the aforesaid order that the ad-hoc appointment will not bestow on them any claim for regular appointment in the grade and the services rendered by them on ad-hoc basis in the grade of Superintendent (Legal) will not count for the purposes of seniority in the grade or for promotion to the next higher grade.