N NEELA Vs. JOINT DIRECTOR

JUDGEMENT

(1.) The petitioner filed the above writ petition praying to issue a writ of Certiorarified Mandamus to call for the records of the third respondent dated 20.04.2000 made in his Proceedings N.Dis.No.4787/Aa 2/2000, quash the same and to direct the respondents to regularise the service of the petitioner since 1968 and fix the petitioner's salary on time scale of pay in par with other IV Categories as per the orders of the 6th Pay Commissioner and pay arrears of back wages with bank interest within three months.

(2.) The brief facts that are necessary for disposal of the writ petition are that the petitioner is working as part time Sweeper in the fourth respondent school from 1966 onwards and she was originally paid Rs.55/- per month and presently, she is getting Rs.400/- from the Government and Rs.600/-from the fourth respondent-management. The petitioner gave representations to the fourth respondent to regularise her services and to pay the regular pay scale and the fourth respondent in turn wrote to the third respondent to regularise the service of the petitioner. The respondents sent a communication seeking certain particulars from the fourth respondent and the fourth respondent school has also sent the particulars. Inspite of repeated requests and representations, the petitioner's service is not at all regularised. Hence the above writ petition.

(3.) From the typed set of papers filed along with the petition, it is seen that the petitioner has made representation on 29.08.1991 to the school to the effect that persons appointed subsequent to the petitioner were regularised and their services were confirmed whereas this petitioner has not been regularised and she requested for regularisation of her service. The Inspector of Schools for girls in its letter dated 11.12.1991 requested the fourth respondent to send her comments to the letter written by the petitioner and the fourth respondent has sent reports recommending the petitioner to be absorbed in the regular pay scale. There are number of communications between the fourth respondent and the respondents requesting to regularise the services of the petitioner. Inspite of that no order has been passed so far.