BELA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition raises a challenge to the order dated 12.2.2007 terminating the services of the Petitioner as Hostel Attendant/Maid Servant.

(2.) The Petitioner Bela Devi was appointed as a Class IV employee on 24th of December. 1986 on the said post In the I.T. Girls Hostel of the Respondent Banaras Hindu University. Her contention is that she through an affidavit dated 1.1.1987 disclosed her date of birth as 10th June. 1962 and since she was not educationally qualified there was no document to support the said disclosure. From a perusal of the document which has been filed as Annexure-1 it appears that she had worked for a short period between 24.12.1986 to 30.6.1987 and a further sanction was granted from 1st July. 1987 to 31st July, 1987. This was extended from 1st January, 1988 to 30th June. 1988. The next engagement came on 24th March, 1990 and Condition No. 1 indicated that the same was for a period of six months or till further notice whichever is earlier. She was declared to be medically fit in a medical examination conducted by the University.

(3.) Subsequently, the University took a decision to treat the appointment of the Petitioner on probation with effect from 30th March, 1990 under the Memorandum dated 3/6.8.1991. This was followed by a confirmation order dated 18th November, 1992 which is Annexure-7 to the writ petition which recites that the date of birth has been accepted and recorded as 10th June, 1962.