YAMUNA BAI Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD Shri Y.M. Tiwari, learned counsel for the petitioner, on the question of admission.

(2.) THE petitioner has filed this petition being aggrieved by the order dated 21 -2 -2014 (Annexure P -7) by which the petitioner's claim for regularisation has been rejected with an observation that as and when vacancies arise, the petitioner shall be given preference while considering the applications for the concerned post.

(3.) LEARNED counsel for the petitioner submits that the claim of the petitioner has wrongly been rejected totally ignoring the fact that she has been working since 1997 in the establishment of the respondents and that vacancies are available. It is stated that the direction of this Court to consider and decide the claim of the petitioner for regularisation has also not been properly complied with.