PRAVABATI ROUT Vs. KENDRAPARA MUNICIPALITY

JUDGEMENT

(1.) IN this Writ Petition, the petitioner seeks for a direction to the opposite parties to regularize her service as an Assistant Teacher in a Primary School under Kendrapara Municipality, to pay her salary and other allowances equal to that of her counterparts in the permanent establishment and also to pay the arrear dues.

(2.) THE case of the petitioner in a nutshell is that she was appointed as an Assistant Teacher in Kendrapara Municipality for a period of 44 days with a consolidated pay of Rs. 500/ - per month on 8.10.1993 by the Executive Officer, Kendrapara Municipality. The ad hoc appointment of the petitioner was extended from time to time. On 25.8.1994, the Executive Officer issued a letter vide Annexure -8 extending her service until further orders with one day break on completion of each 44 days. Since then, she is continuing in service in Madhyakhandi Primary School, but her service has not yet been regularized.

(3.) A rejoinder affidavit has been filed by the petitioner stating therein that even after receipt of the Government Resolution dated 20.9.1989, Kendrapara Municipality has regularized the services of eight teachers of different Primary Schools controlled by the said Municipality, who are similarly situated with the petitioner, vide Order dated 31.7.1995 under Annexure -10.