TARA MANI Vs. UNION OF INDIA

JUDGEMENT

(1.) Applicant has filed the application being aggrieved by the rejection of her representation pursuant to the Order passed by a Bench of this Tribunal in OA No. 866/HP/99 titles as Tara Mani Vs. Union of India & ors. She has sought quashing of order (Annexure A/2) passed by the respondents and also a direction to the respondents that the applicant be considered for regularization in the post of j Peon in Group D category.

(2.) Brief facts of the case are that the applicant was appointed as a part -time Peon w.e.f. 7.2.1988 and continued to work as on today. She has put in more than 10 years service with the Respondents Department and a break of two days was given in the month of may, 1989 and also in the month of April, 1996. Applicant had sought for regularization and had filed OA no. 866/HP/99 which was decided by Bench of this Tribunal on 5.10.2000 with a direction to the respondents to take a decision on the representation of the applicant within a period of 4 months.

(3.) Respondents, in pursuance of the directions of this Tribunal in the aforesaid OA, considered the representation of the applicant and rejected her claim for regularization on the plea that applicant engaged as part time worker, performing duties only for four hours a day and not as a casual worker on daily wage basis and the instructions dated 21.3.79 were not applicable in the case of the applicant. Thus, her claim for regularisation as Peon was rejected.