POONAM DOBRIYAL Vs. ONGC AND OTHERS

JUDGEMENT

(1.) Common questions of fact and law are involved in both the writ petitions, therefore, both the writ petitions are heard together and are being disposed of by this common judgment.

(2.) Initially, petitioner was appointed as Security Receptionist in December, 1994 for a period of one year. Thereafter, she was appointed as Security Inspector Grade - II between 23.08.1996 and 31.12004 for different tenures. On 31.01.2005, petitioner was again appointed as Field Operator - Telecom for a period of four years. Again, she was appointed on tenure basis and her last tenure appointment was made with effect from 01.01.2013 to 31.12016. Thereafter, petitioner was not further engaged and it was communicated to her vide order dated 29.12016. Vide order dated 14.12016, she was asked to vacate official residence. In the meantime, petitioner approached this Court by way of filing WPSS No.341 of 2016, which was disposed of by this Court on 31.11.2016 by observing as under:

(3.) On 15.12.2016, petitioner moved a representation before the respondent Corporation for extension of her term, which was rejected vide order dated 24.02017. Feeling aggrieved, petitioner has approached this Court challenging the orders dated 14.12.2016, 26.12.2016 and 24.02017. Now, petitioner is no more in service.