ROOPAN DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONER has prayed to quash impugned notice dated 12.12.2012 (Annexure P-4) whereby petitioner's service has been terminated with effect from 31.1.2013. In addition, petitioner has also prayed to allow her to continue working and to regularize her service like other similarly situated persons with all consequential benefits from the date others were allowed. Whether the reporters of the local papers may be allowed to see the Judgment? 1

(2.) THE petitioner has submitted that she was engaged as Sweeper on part time basis in the year 1996, on payment of Rs.800/- per month (subsequently enhanced to Rs.1000/- per month), under Deputy Commissioner-cum-Chairman Zila Bachat Vikas Avam Seva Samiti, Hamirpur. She was assigned duties vide order dated 18.1.2002 (Annexure P-1) and, as such, she has been discharging the same to the satisfaction of the authorities, however, when she prayed for regularization, instead of regularizing her service, she has been terminated vide impugned notice dated 12.12.2012 (Annexure P-4).

(3.) FOLLOWING arguments have been made for and on behalf of the petitioner:-