SUSHILA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) (ORAL)

(2.) THE prayer of the petitioner is for quashing order dated 22.12.2005 (P-7), passed by respondent No. 4 rejecting the claim of the petitioner for her regularisation w.e.f. 30.12.1998. A further prayer for issuance of directions to the respondents to regularise the services of the petitioner with all consequential benefits has also been made. According to the impugned order dated 22.12.2005, the name of the petitioner for regularisation could not be considered as she was down below in the seniority list of Part-time Class IV employees.