LEELAMMA GIGI Vs. DISTRICT AND SESSIONS JUDGE DELHI

JUDGEMENT

(1.) Rule. With the consent of the parties, writ petition is taken up for disposal.

(2.) Petitioner, Ms.Leelamma Gigi, was appointed as a Lower Division Clerk (LDC) on 4.12.1985 in the District Courts. By this writ petition, petitioner seeks a mandamus, directing respondent No.1 to regularize her as a Stenographer in the pay scale of Rs.1200-2040 from the date of her initial appointment. It is based on her claim that from the date of appointment, she has functioned as a Stenographer only. Directions are also sought to respondents to give salary, benefits, allowance etc., from the date of initial appointment on the analogy of equal pay for equal work. Consequential seniority is also claimed.

(3.) Mr.R.K.Saini, counsel for the petitioner, submitted that from the date of her initial appointment and joining i.e. 10.12.1985, she was deputed as a Stenographer. She worked regularly as Stenographer. To support this, Mr.Saini, referred to numerous orders, namely, Annexure P-4 to Annexure P-15. By the aforesaid orders, the term of appointment of the petitioner as ad hoc Stenographer was extended from time to time. The last being up to 28.2.1994 in the pay scale of Rs.1200-2040. Respondents having not regularized or confirmed her as a Stenographer.