INDIAN RED CROSS SOCIETY Vs. SHIVANI ADHIKARI

JUDGEMENT

(1.) Challenge in this writ petition is to the order dated 08.01.2010 passed by the Central Administrative Tribunal, Principal Bench more particularly the directions contained in the concluding part of the order, which reads as under :

(2.) The respondent herein was initially appointed by a communication dated 09.05.1989 as a "Field Officer" on temporary basis on consolidated emoluments of Rs.1,800/- p.m.

(3.) According to the respondent, by this office order, the respondent became a regular employee of the Society. Another office order dated 30.11.1995 was issued to absorb the Project Staff including the respondent w.e.f. 01.12.1995 at the pay scale which was less than the pay scale as detailed in the office order dated 10.01.1991. The respondent was at that stage also liable to clear the typing test by another office order dated 12.05.1993 and six months time was granted to clear the typing test.