PRABHA MISRA INITIALLY DIXIT Vs. DISTRICT JUDGE

JUDGEMENT

(1.) This petition has been filed under Article 226 of the Constitution of India for a direction upon the respondent to regularize the services of the petitioner and pay her salary and not to interfere with her functioning.

(2.) The petitioner was initially appointed as a Stenographer in the Civil Courts, Kanpur Dehat on 1.4.1989 for a period of one month. It was specifically stated in the appointment letter that her services were purely temporary on ad-hoc basis and could be terminated at any time without notice. The said ad-hoc appointment was extended from time to time with breaks in between but after 31.1.1994 the petitioner was not engaged.

(3.) Reliance has been placed on the provision of Rule 4 of the U.P. Regularisation of ad-hoc Appointments (On Posts Outside the Purview of the Public Service Commission) Rules, 1979 (hereinafter referred to as the 'Rules') and it has been stated that ought the cut-off date was stipulated as 1.1.1977 but subsequently by means of the notification dated 7.8.1989 the said date was altered to 1.10.1986 and subsequently in view of the decision of this Court in Writ Petition No. 4279 of 1993, the cut-off date was fixed as 7.8.1989 by the Circular dated 10.11.1993 sent by the High Court. Since the claim of the petitioner for regularization under the aforesaid Rules was rejected, the petitioner filed the present petition claiming the reliefs mentioned above.