PUSHPA KUMARI Vs. GAIL INDIA

JUDGEMENT

(1.) This appeal is directed against writ court orders dated 17.3.2004 and 6.9.2004 dismissing appellants' writ petition.

(2.) Appellants are visually handicapped persons. They were selected for on- job training with Gas Authority of India Limited (GAIL) which was later extended by six months more. They were then asked to appear for computer proficiency test and interview by letter dated 31.8.2001 and were engaged as Assistant (Training) (S-3 Level) for one year on a consolidated stipend of Rs.6000/- per month by order passed by respondents in October 2001 and subject to various terms and conditions, one of which stipulated that period of training shall not be reckoned as service with GAIL. They were again called for computer proficiency test and interview in September 2002. They claim that they appeared in this test and interview but its result was not declared for which they filed WP(C) No.17102-04/04 which was later dismissed as withdrawn by order dated 27.10.2004. Later they received letter dated 30.1.2004 from respondents informing them that their training period had come to an end on 31.1.2004. They felt aggrieved of it and filed WP(C) No.2117-19/04 seeking quashing of this letter dated 30.1.2004 and a direction to respondents to regularise their services from 9.10.2001 and to pay them regular pay scales attached to the post of Assistant (Training) (S-3 level).

(3.) Appellants' writ petition was opposed by respondents taking the stand that petitioners were selected in job training under their scheme for imparting on-job training to handicapped persons. But they could not reach the desired level as a result of which their training period was got extended to nearly four years.