BEENA CHATTREE Vs. D D A

JUDGEMENT

(1.) Issue Rule. Ms. Alpana Poddar, counsel for Respondent, waives notice of Rule. With consent of counsel for the parties the petition was heard finally.

(2.) The controversy in this case is as to the appropriate designation of the Petitioner and the fixation of her seniority with the Respondent (hereafter referred to as 'the DDA').

(3.) The Petitioner joined the services of DDA; she was appointed on compassionate appointment on 4.4.1989 in the pay scale of Rs.1400-2300. She was posted in the Welfare Section and asked to discharge the duties of Assistant Welfare Officer. Some controversy has been raised as to whether the Petitioner worked as Assistant Welfare Officer or whether she was required to discharge the work of Field Investigator.