SUDESH PONNAPPA Vs. MAHANAGAR TELEPHONE NIGAM LIMITED

JUDGEMENT

(1.) The petitioner has preferred this writ petition with the following prayers:

(2.) During the pendency of this petition, the petitioner has joined service with the World Bank and she is no longer interested in regularisation to the post of Private Secretary with the respondent therefore she has confined her prayer to equal pay for equal work.

(3.) This prayer of the petitioner was opposed by the respondent. The respondent in the counter-affidavit has incorporated that the petitioner was initially given employment as Private Secretary on a consolidated salary of Rs. 90.00 per day which is clear from her appointment letter dated 12.9.1986 Annexure R-6. It is mentioned in the said letter that the petitioner has been given appointment purely on a casual and daily wage basis. It is also mentioned that this service will not confer any right on the candidate for regularising appointment in the M.T.N.L. It is further mentioned in the letter that the services are liable to be terminated at any time without prior notice and reasons as per the directions of the management. In the counter-affidavit it is mentioned that the petitioner was not appointed after any selection process. Her appointment was purely temporary in nature. It may be relevant to mention that after some time her consolidated salary was raised to consolidated amount of Rs. 2,400.00 .