JOGINDER KUMAR Vs. DELHI COMMISSION FOR WOMEN

JUDGEMENT

(1.) The petitioner was appointed as Sweeper on 18.10.1999 on daily wage basis. He was being paid a consolidated salary of Rs.2500/- per month and at the time of filing of the instant writ petition, he was drawing consolidated salary of Rs.3000/- per month. However, no appointment letter was issued to the petitioner.

(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 Sweeper 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.