CHETNA PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) We have heard Ms. Chetna Pandey appearing in person. Shri P.N. Saxena, Sr. Advocate assisted by Shri Prabhash Pandey has appeared for Shri C.M. Pandey, Deputy Director (Panchayat), Varanasi. Shri Udai Chandani appears for Shri Rajiv Yadav-respondent no.5.

(2.) By this application the applicant is seeking recall of the order dated 13.1.2014 by which after condoning the delay, the Special Appeal was dismissed.

(3.) The applicant filed Writ-A No.54720 of 2013 for a direction to the Deputy Director (Panchayat), Varanasi to allow her to work on the post of Divisional Consultant 'Red Alerts' and for further directions to release her salary from July, 2013 till date and to go on paying the same monthly, when it fall due. The writ petition was dismissed on 3.10.2013 by a short order on the ground that there was nothing to show that the petitioner was ever appointed; at the best there was a pure contractual engagement and that it has not conferred any right upon the petitioner to maintain the writ petition. Learned Single Judge further observed that she has ceased to perform work and that too in July, 2013.