ZOONA BIBI Vs. STATE OF J&K

JUDGEMENT

(1.) PETITIONER seeks a direction to the respondents to regularise the service against the post of Sweeper (Safaiwalla) in relaxation of her age and to pay her wages w.e.f. 1977.

(2.) ACCORDING to the learned counsel the petitioner was appointed as Sweeper 20 years back on consolidated wages of Rs. 260/ - to be paid out of the contingent fund in Government Girls Higher Secondary School, Nawakadal. Petitioner has been continuing in the same arrangement and has not been regularised. Petition is admitted to hearing.

(3.) THE learned counsel for the respondents has submitted that the petitioner has not been appointed against any post and being contingent employee is not working for full working hours. Unless there is a post her services cannot be regularised.