SARITA SARANGI Vs. UNION OF INDIA

JUDGEMENT

(1.) 29. 09. 2008 c. M. No. 10644 of 2007 (condonation of delay)We have heard learned counsel for the parties. For the reasons stated in the application, the delay in filing the appeal is condoned. The application is disposed of. LPA No. 1139 of 2007 1. This appeal is directed against the impugned order dated 30th May 2007 passed by the learned Single Judge dismissing the Appellant s Writ Petition (C)No. 23898 of 2005.

(2.) THE Appellant was appointed as Deputy Director (Technical/ Programme Officer)of the Rehabilitation Council of India (RCI), Respondent No. 2 herein, pursuant to an advertisement issued for that purpose. On 15th June 1999 the Appellant joined the post. By a letter dated 22nd June 1999 the Respondent No. 2 informed her that her appointment to the post of Deputy Director with effect from 15th june 1999 was on probation for two years with an initial pay of Rs. 10,000 per month plus allowances in the pay scale of Rs. 10,000-15,200.

(3.) THE Appellant availed of earned leave from 8 to 12th November1999. She was on commuted leave from 20th December 1999 to 24th December 1999 on the ground of ill health for which she submitted an application for regularisation of leave along with medical certificate after rejoining duty on 27th December 1999. On 1st May 2000 she applied for 19 days earned leave from 22nd May to 9th June 2000 giving her leave address as Port Blair, where her husband, who was working with the Government of the National Capital Territory of Delhi, was transferred. This leave was sanctioned on 8th May 2000. An application was submitted by the appellant on 9th May 2000 requesting for confirmation on the post of Deputy director. Meanwhile on 9th May 2000 she applied for three days leave from 15th May to 17th May 2000. This leave was sanctioned.