VIMLA SINGH SMT Vs. CHIEF ENGINEER EAST ZONE

JUDGEMENT

(1.) Heard Counsel for the parties and perused the record.

(2.) The petitioner has sought for a writ of mandamus commanding the Executive Engineer, RES (respondent No. 2) to regularize her services on the post of Assistant Clerk in the office of Arth Avam Sankhya Adhikari, Ballia with all service benefits of a regular employee.

(3.) The case of the petitioner, in brief, is that she was appointed on 1.10.1992 on daily wages as an Assistant Clerk on Twenty Point Programme under Arth Avam Sankhya Adhikari, Ballia but after working for about 11 years continuously her services are yet to be regularized despite several representations made by her in this regard.