KALPANAMAYEE DEVI Vs. INDIRA GANDHI NATIONAL OPEN

JUDGEMENT

(1.) THE petition under Arts. 226 and 227 of the Constitutipn of India has been filed for issuance of appropriate writ, direction or order commanding the opp. parties to regularise the services of the petitioner and absorb her permanently as a Professional Assistant or serni -Professional Assistant on the appropriate pay scale attached to the post with all consequential pecuniary benefits. The further prayer is for directing the opposite parties not to give effect to the order dated 18 -6 -1993 (Annexure -26) whereby the Regional Directors of the Univer - sity have been asked not to engage any part time staff of any category without prior sanction and to dispense with the services of part -time staff already employed by them.

(2.) THE facts giving rise to the petition are hereinafter stated :

(3.) IN the meanwhile, a circular was issued inviting applications from graduates and Library Science for a post of semi -Professional Assistant at the Regional centre at Bhubaneswar. In response to the aforesaid advertisement, the petitioner applied for the cost. She along with others appeared in an interview that was held on 16 -9 -1991. The selection committee which was constituted vide Annexure -13, inter - viewed all the candidates and prepared a merit list in which the petitioner's name was placed at serial No. 1. Accordingly, an order was issued to the petitioner appointing her as the semi Professional Assistant on a consolidated remuneration of Rs. 1, 100/ - per month. It was, however, clarified that the post was purely temporary; did not carry any regular scale of pay and that the services could be terminated at any time without assigning any reason. It was also stated that she would not have any claim for regular absorption in the University. The petitioner re joined her duties as semi -Professional Assistant on 17 -9 -1991 as She appointment order did not contain all the conditions of service. a corrected order was issued on 2 -11 -1992. The order of appointment as part time semi -professional Assistant was renewed vide order dated 10 -3 -1992 for the period 18 -3 -1992 to 17 -9 -1992.