MADHURI Vs. UOI

JUDGEMENT

(1.) PETITIONER was employed as a substitute Bungalow Khalasi on terms contained in the letter dated March 20, 2009, and we note that there were five terms of engagement being as under:-

(2.) ON November 24, 2009 her services were terminated informing her that work performed by her was not satisfactory. Petitioner approached the Central Administrative Tribunal stating that the moment she rendered 120 days' service she acquired the status of a temporary employee and became entitled to the benefit of para 1515 of IREM Manual Volume 1; which is statutory in character.

(3.) WE need not deal with the issue at length, as has been dealt with by the Tribunal, for the simple reason condition No.2 of the letter offering appointment to the petitioner clearly requires that petitioner would become eligible for temporary post after she renders 120 days' service but based upon her work report.