SHABO DEVI Vs. BHAKHRA BEAS MANAGEMENT BOARD

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking directions to the respondents to consider her for regularization.

(2.) The petitioner on 1/9/1991 joined respondent-BBMB as part time Sweeper (Group-D). The petitioner since then is working with respondent, however, her service has not been regularized. The respondent from time to time has framed policies for regularization of employees but there is no policy for regularizing part time employees.

(3.) Learned counsel for the petitioner submits that the petitioner deserves to be regularized in view of her long service and she should be paid minimum wages as paid to the regular employees (Group-D).