NANDI DEVI Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri Kamaljeet Narain, learned counsel for the petitioner and learned Standing Counsel for the respondents.

(2.) BY means of this petition, the pe­titioner has prayed to issue a writ in the nature of mandamus directing the re­spondents to regularise the services of the petitioner on Class-IV Post.

(3.) ON 4. 12.2004 this Court granted four week's time to learned Standing Counsel to file counter affidavit and again on 2.3.2005 ten days time was granted to the learned Standing Coun­sel however, no counter affidavit was filed by the Department. Learned Standing Counsel has submitted that he has already sent FAX message on 3rd March 2005 to which, the Department did not respond.