YASHIKA ARORA Vs. GOVT. OF NCT DELHI

JUDGEMENT

(1.) CM APPL. 32886/2021(Exemptions) Allowed, subject to all just exceptions. The application stands disposed of. LPA 339/ 2021& CM APPL. 32866/2021

(2.) The above writ petition was filed by the Appellant seeking quashing of the order dated 26/6/2021, whereby services of the Appellant as Data Entry Operator (DEO) were terminated. In addition, the Appellant also prayed for quashing of the order dated 30.06.2021, whereby the Principal and District Sessions Judge (Central) Tis Hazari Court, concurred with the reasoned recommendation of the Committee which rejected the representations of the Appellant for regularization of her services to the post of DEO. The Appellant further prayed for regularization of her services as a Data Entry Operator.

(3.) It is the case of the Appellant that the Appellant was offered appointment to the post of Data Entry Operator (DEO) Grade 'A', purely on ad hoc basis in the pay scale of Rs. 4000-6000.00 vide offer of appointment dated 26.04.2008.