RUBY ZOHMINGLIANI Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. Lalremtluanga, learned counsel for the petitioner. Also heard Mr. A.H. Barbhuiya, learned CGC for the respondent Nos. 1 and 2 and Mr. A.R. Malhotra, learned Standing Counsel for the respondent No. 3.

(2.) THE petitioner case is that the petitioner was appointed as Demonstrator in B.Sc Nursing Section for a period of 6 (six) months on contractual basis on payment of lumpsum of Rs. 6000/ - per month with effect from the date of joining duty vide order dated 28.10.2002. In pursuant to the appointment order dated 28.10.2002, a Deed of Agreement was executed between the petitioner and the respondent No. 3. Thereafter, the petitioner has been continuing as Demonstrator in the Regional Institute of Paramedical and Nursing(RIPANS), Aizawl.

(3.) THE petitioner and 4 other colleagues had submitted representation dated 28.2.2014 to the Joint Secretary, Ministry of Health and Family Welfare, Govt. of India with copies to the Principal Secretary, Government of Mizoram, Health and Family Welfare Department in which they had prayed that as they had been in continuous service from 29.10.2002 till 28.02.2014, their services should be regularized.