M. H. DESAI Vs. DIRECTOR GENERAL

JUDGEMENT

(1.) Having regard to the issue involved and with the consent and request of learned advocates for the parties, the petition was taken up for final consideration today.

(2.) The petitioner Smt.Margaret H. Ferrier, after marriage Smt.M.H. Desai, who was initially appointed as casual labourer since 1984, and came to be regularised to be appointed in temporary capacity as Lower Division Clerk from 10/4/1995, made a representation to the competent authority of the respondents for counting her past contractual services for the purpose of calculating the pensionary benefits.

(3.) Shorn off the unnecessary details, stating the relevant facts, petitioner was appointed as General Assistant on contractual basis in the year 1984. She came to be regularised as Lower Division Clerk as per order dtd. 10/4/1995, copy of which figures on record (Annexure-I, Page 37). The order inter alia recites that regularisation of the petitioner was pursuant to the order of the Central Administrative Tribunal in Original Application Nos.486-492/1989 as per judgment dtd. 23/11/1994. The scale of pay in which the petitioner was appointed etc. was mentioned in the order.