VIBHA SHARMA Vs. NEW DELHI MUNICIPAL COUNCIL

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, the matter is taken up for final disposal.

(2.) This is a petition under Article 226 of the Constitution of India, 1950 seeking the following reliefs:-

(3.) The case of the petitioner is that the petitioner had worked for more than 10 years as a Primary/Nursery/Balwari Teacher in various schools of the respondent No.1/NDMC from 1994 till 2005. It is further the case of the petitioner that the petitioner in 1998 had prayed for her regularization of her contractual employment by way of filing writ petition bearing No. W.P. (C) 4247/1998.