USHA RAJAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed this writ petition against the order dated 28.07.2014 (Ann. P-10). The petitioner has also challenged the order dated 11.03.2014 (Ann. P-6) and 28.01.2013, (Ann. P-5). The petitioner further prayed a relief that a direction be issued in her favour for regularization of her services w.e.f. 30.12.1981.

(2.) The petitioner was appointed as Stenographer on adhoc basis in December 1981. At the time of appointment, the age of the petitioner was twenty six years and seven months. Upper age for appointment to the post was twenty five years. Her services were terminated vide order dated 20.10.1993. She challenged the order of termination before this court in a writ petition. The aforesaid order was quashed by the High Court vide order dated 15.10.1985. Thereafter, she was reinstated in service as adhoc stenographer.

(3.) The petitioner filed MCC No. 185 of 1986 before this Court in regard to non compliance of the order of High Court dated 15.10.1985 passed in M.P. No. 2562 of 1983. This High court vide order dated 25.8.1988 dismissed the MCC petition with following observation :-