SUNITA RANI Vs. U T , CHANDIGARH & ORS

JUDGEMENT

(1.) As per the averments made in this writ petition, the husband of the petitioner was appointed as Chowkidar in the office of Executive Engineer, Road Division Construction, Sub Division No.6, Chandigarh on 1.9.1987 on daily wages. The respondent-Administration prepared a seniority list of the Chowkidars who were working on daily wage basis as on 1.5.1994.

(2.) The respondent-Administration regularized the services of all the Chowkidars out of the said seniority list. However, the services of husband of the petitioner were transferred by the UT Administration to the office of Municipal Corporation, Chandigarh vide order dated 21.5.1996. Thus, the husband of the petitioner remained in service of the respondent-Municipal Corporation till his death i.e. on 20.1.2008.

(3.) It may further be noticed that the husband of the petitioner approached the Permanent Lok Adalat, challenging the regularization of the services of persons who were junior to him. Vide order dated 26.3.1999 of the Lok Adalat, the respondents were directed to consider the case of the husband of the petitioner, which was rejected on the ground that he did not fulfill the requisite qualifications, though on the adjourned date, it was admitted on behalf of the respondents that authority had the power of relaxation. However, the Lok Adalat vide its order dated 7.3.2000, held that it has no jurisdiction to decide the dispute.