MEENA KUMARI Vs. DELHI COMMISSION FOR WOMEN

JUDGEMENT

(1.) The petitioner is in service on contractual basis. Her appointment letter dated 28th June, 2002 reads:

(2.) On 27.10.2004, the petitioner received the following memorandum:

(3.) In this writ petition the petitioner has prayed that appropriate writ be issued, the impugned order dated 27.10.2004 be quashed, the respondent be directed to consider to regularize the petitioner in the post of Record Keeper and the petitioner be put in appropriate pay scale as drawn by the equally placed persons in other Government departments/agencies etc. Vide order of this Court passed on 09.11.2004, the respondent was directed not to terminate the services of the petitioner till further orders.