RAHMAT BEGUM Vs. CHIEF WARDEN HOTELS

JUDGEMENT

(1.) Seeking regularization of services with effect from the date the juniors to the petitioner were regularized and for consequential benefits on that basis, the writ petition is filed.

(2.) The Chief Warden, Hostels and Messes, Osmania University, the Joint Registrar (Administration) Osmania University, and the Vice-Chancellor, Osmania University, Hyderabad have been impleaded as respondents to the writ petition. The authorized representative the Registrar of the University is not impleaded as a respondent.

(3.) According to the petitioner, she was working in the hostel of Osmania University since September 1981 as a casual employee on a consolidated wage of Rs.100/- p.m., and her services were discontinued during summer vacation.