TEENA ISLAM Vs. ANDAMAN AND NICOBAR ADMINISTRATION

JUDGEMENT

(1.) The petitioner has filed the present writ application challenging the impugned order No.558 dtd. 18/6/2022 wherein the Deputy Commissioner, South Andaman District had rejected the request for release of salary of the petitioner, Ex-Legal Assistant on contract basis for a period from 10/11/2017 to 16/4/2018.

(2.) The petitioner was initially appointed vide Order No.116 dtd. 4/2/2015 as Legal Assistant on contract basis for a period of six months till the post is filled upon on regular basis by the Union of India whichever is earlier in the District Administration on a consolidated salary of Rs.25,000.00 (Rupees Twenty five thousand only) per month with effect from the date of her reporting for duty.

(3.) In terms of the said order, the petitioner has reported her duty on 10/2/2015. The service of the petitioner was extended from time to time and lastly, the service of the petitioner was extended by an order No.1615 dtd. 20/12/2017 with effect from 10/8/2017 for a period of three months.