ARUNA AWASTHY Vs. TRADE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule.D.B.

(2.) The grievance of the petitioner is that she has not been consiered for the post L.D.C.-cum-Typist and given a typewriting test and regularised against the said post.

(3.) The relevant facts set out In the petition are that the petitioner was appointed with the respondent No.l as Hindi Typist with effect from 17.10.1989 for a period upto 31.3.1990 in the pay scale of Rs. 950.00-1500.00 on a purely temporary and ad hoc basis, vide office order dated 25.10.1989 - Annexure P-5. In the original letter dated 13.10.1989, Annexure P-4, the petitioner was required to pass Hindi Typing examination at the prescribed speed. According to the petitioner, although she was appointed as Hindi Typist, to begin with, but later on she was adjusted against the post of L.D .C .-cum-Typist and ultimately vide letter dated 9th December 1991. Annexure P-14, her services were extendedupto31.12.1991 or until such time as the post is filled up whichever is earlier. The services of the petitioner were dispensed with after 31.12.1991.