HEMANGI R BHURE Vs. STATE OF M P

JUDGEMENT

(1.) HEARD. The petitioner, by this petition, seeks a direction to the respondents/State to create additional post of Lecturer, Costume Design and Dress Making in Women's Govt. Polytechnic, Raipur and to consider the case of the petitioner for regularization. In alternative, the petitioner prays that the select list (Annexure A-12) may be quashed.

(2.) LEARNED Counsel appearing for the petitioner submits that the petitioner is a Graduate in Advance Textile and Dress Making. She was appointed as part-time Lecturer in Government Women's Polytechnic College, Raipur by order dated 28-9-1993 (Annexure A-8). Pursuant to the advertisement issued 23-12-1994 the petitioner applied for the post of Lecturer, Costume Design and Dress Making in Government Women's Polytechnic, Raipur. The interview was held on 24-4-1995 but the petitioner was not called for the interview. On 4-5-1995 a select list (Annexure A-12) was published in Rozgar Aur Nirman. Thus, the petitioner has filed this petition for her regularisation on the post where she is working as part-time Lecturer or for quashing of the select list (Annexure A-12), published on 4-5-1995.

(3.) IN view of the foregoing, there is no merit in this petition. The petition is dismissed, accordingly.