SECRETARY SINDHI ACADEMY Vs. SARLA DHARIA

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgement of the learned single Judge dated 04.03.2005.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The Respondent No.1 in this appeal (the writ petitioner) was appointed as a Stenographer (Hindi) by order dated 02.05.2000 (Annexure-III to the writ petition) on a purely temporary ad-hoc basis for a period of 89 days or till further orders, whichever is earlier. The appointment orders states that her services can be terminated at any time without giving any reason. It is alleged that although her initial appointment was made for 89 days, but however it was continued by a number of such orders, the last one being of 29.04.2002 in which the appointment was made till further orders instead of 89 days. All these orders including the order dated 29.04.2002 are annexed collectively as Annexure-IV to the writ petition.