DALJIT KAUR SETHI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE petitioner Daljit Kaur Sethi has filed the present writ petition under article 226 of the Constitution of India to impugn the order dated 25. 02. 2008 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in t. A. NO. 64/2007 whereby the Tribunal has dismissed the said application as being without merit.

(2.) THE petitioner was employed as a non technical supervisor on daily wage basis in the DDA in 1983. He was regularized as a Work Charge Mate in the pay scale of Rs. 800-1150 in 1989. He was subsequently placed in the higher pay scale of Rs. 950-1400. According to the petitioner, though he was regularized as a Work Charge Mate, he was performing the work of a Stenographer.

(3.) VIDE office Circular dated 18. 01. 1990 the respondent DDA invited applications for the post of Stenographers from departmental candidates employed either on regular / work-charge / contract basis / ad-hoc basis. The following eligibility conditions were prescribed: