SAROJ KUMARI Vs. HIMURJA AND ANR.

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) LEARNED Counsel for the second Respondent submits that in view of the non -availability of funds/grants from the Central Government, the first Respondent is not in a position to continue the office and only to protect the interest of the workmen like the Petitioner, steps are being taken as per Annexure P -1. Learned Counsel for the Petitioner submits that the Petitioner is entitled to be considered for regularization after completing eight years of service in terms of Government policy and if not, she should be conferred work charge status on completion of ten years service. Learned Counsel for the Respondents submits that the question of conferment of work charge 2 status arises only if there is a policy prevailing at the time of completion of 10 years of service by the Petitioner. As far as regularization is concerned, the Petitioner is entitled to be considered; but that would depend upon the availability of the vacancies. The Petitioner submits that in case there is no vacancy, the vacancies are to be created for regularization of employees who have completed eight years of service. Learned Counsel for the Respondents points out that the same again depends upon the policy prevailing at the relevant time.

(3.) THE writ petition is disposed of, so also the pending applications, if any.