NUPUR BASU Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is the appellant before us. She approached the writ court seeking a benefit of regularization, which was turned down by the authorities.

(2.) A brief background leading to filing of the writ petition is that the petitioner/appellant was assigned duties in the Indian Institute of Management, Calcutta (in short 'Institute ') being respondent no.3 by an agency providing Human Resource in the said Institute. She was, accordingly, placed as a Secretary with Deans of various faculties over a period of four years.

(3.) In 2006, the Institute resolved that contractual engagement would be done through a due process of selection and interview to engage six Secretarial Assistants which were urgently required. The contractual engagement was to carry a minimum emolument which was also specified in the Board 's resolution at its 173rd meeting held on 24/12/2005.