BLOCK EDUCATION OFFICER AND ORS. Vs. KAMLA DEVI

JUDGEMENT

(1.) STATE has come up in Regular Second Appeal against the judgment and decree dated 07.08.2009 whereby appeal filed by the plaintiff -respondent (for short 'the respondent') was allowed, which was against the judgment and decree dated 03.01.2008, whereby the suit of the respondent was dismissed.

(2.) THE case as put forth by the respondent is that she was employed as Safai worker (Sweeper) under the defendants/appellants (for short 'the appellants') on temporary basis on 15.09.1983 and she has filed a suit for regularization of her services as service of other employees had been regularized by the appellants and this benefit was not extended to the respondent.

(3.) FROM the pleading of the parties, the trial Court framed the following issues: -