KENPI BAM ETE Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has prayed for setting aside and quashing of Annexure-5 order dated 06.07.09 by which her ad hoc service as LDC (Lower Division Clerk) has been terminated w.e.f. 07.07.09.

(2.) THE petitioner was first appointed as ad hoc Dak Runner for the period from 30.06.96 to 30.12.98 and thereafter she was appointed as office peon vide order dated 07.05.99. While she was working as such, she being a diploma holder in type writing was also engaged in the typing works. By letter dated 05.09.06, she was directed to appear before the selection board on 20.09.06 for typing speed test for selection against short term deputation vacancy of LDC.

(3.) THE petitioner has contended that her service was dispensed with only to accommodate the respondent No. 4 in the deputation vacancy. Further plea of the petitioner is that since she was appointed on the basis of selection, her service ought to have regularised upon absorption of Sri Suresh Kumar in the borrowing department.