(1.) The petitioner has filed this writ application under Article 226 of the Constitution seeking for a direction to the opposite parties to regularise her service.
(2.) The petitioner was appointed as Attender by order dated August 30, 1994 passed by the Managing Director, Orissa State Co-operative Handicrafts Corporation Limited (for short "the Corporation") under Annexure-1. The appointment of the petitioner was on temporary basis. Her services were being extended from time to time. Since the petitioner has completed eight years of service, she claims regularisation. Such claim of the petitioner is based upon proceedings of the meeting of the Sub-Committee held on October 25, 1991 under Annexure-3.
(3.) The Corporation has filed a counter affidavit opposing the prayer for regularisation. According to the counter, Annexure-3 does not assist the petitioner as the petitioner does not satisfy the requirements of the same. Moreover, Registrar of the Cooperative Societies as well as the State Government has issued orders prohibiting filling up of the vacancies. It is also stated that because of heavy loss sustained by the Corporation, a decision has been taken to reduce the manpower. On the basis of such decision of the Corporation, the engagement of the petitioner was not extended after August 14, 2002. Therefore, the petitioner was no more in the employment of the Corporation from August 14, 2002. Since the petitioner is no longer in the employment, question of her regularisation does not arise.