SUNANDA MARIGOUDAR Vs. COMMON CADRE COMMITTEE

JUDGEMENT

(1.) IN this writ petition under Article 226 and 227 of the Constitution of India, the petitioner has sought for a writ of mandamus directing the 1st respondent to consider the representation of the petitioner dated 5.7.2010 vide annexure -E.

(2.) IT is stated, the petitioner joined the service on daily wage basis in the 2nd respondent bank as clerk -cum -typist. The service of the petitioner was not regularized. Therefore, the petitioner approached this Court. Thereafter, the 1st respondent by order dated 3.5.2000 regularized the service of the petitioner to the post of Attender from 24.3.1999 instead of to the post of clerk -cum -typist. It was challenged in W.P. Nos. 29311 -312/2000. This Court by order dated 26.6.2001 directed the respondents therein to consider the matter afresh. The 1st respondent rejected the application again on 13.11.2001. It was challenged in W.P. No. 32008/2002. During the pendency of the writ petition, by order dated 8.1.2003, the 1st respondent regularized the service of the petitioner to the post of Typist from the date of the order instead of from 24.3.1999. Thereafter, the petitioner has given representation as per annexure -E to the 1st respondent to regularize her services to the post of typist from 24.3.1999. The said representation has not been considered. Therefore, this writ petition.

(3.) THERE is no representation on behalf of the respondents.