DIVISION, JUBBAL, DISTT. SHIMLA, HIMACHAL PRADESH Vs. MISS BEENA CHAUHAN D/O SH. HUMA NAND, R/O VPO KIARI, TEHSIL KOTKHAI, DISTRICT SHIMLA

JUDGEMENT

(1.) REPLY stands filed. Heard. The application, which is duly supported by an affidavit, is allowed in view of the grounds stated therein. Consequently, the delay in filing the review petition is condoned. The application stands disposed of.

(2.) HEARD .

(3.) CONSEQUENTLY , the petition was allowed in the following terms: - In view of the above, the petition is allowed with a direction to the respondents/competent authority to consider the case of the petitioner for regularization as Complaint Attendant retrospectively with effect from 1.1.2003, within three months from the date of production of copy of this judgment by the petitioner and to pay to her difference of wages between that of Beldar and Complaint Attendant within the same time, failing which, interest @ 9% per annum shall also be payable. Needless to say that the petitioner shall also be entitled to seniority in terms of this judgment. Records returned.