GAZALA SHOWKAT Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Respondent No. 3 initiated a special recruitment drive in the year 1991 for making selection and appointment to various categories of posts including Assistant (Typist). Petitioner also participated in the selection process initiated by Respondent No. 3. The selections/appointments were made in the year 1991, but Petitioner was not appointed. Feeling aggrieved of her non selection/appointment, Petitioner filed SWP No. 505/1992 in this Court. The Court issued notices to the Respondents on 17th September 1992. Petition was admitted to hearing and interim direction, which provided for consideration of the Petitioner for appointment on post of Assistant Typist, was made absolute. The writ petition was taken up for final disposal on 20th August 1997. The writ petition was disposed of in terms of the consensus arrived at between the parties. The operative part of the judgment is reproduced as under:

(2.) Thereafter a special test was conducted for Petitioner. On the basis of said test, she was selected and appointed as Assistant Typist by virtue of order dated 11th December, 1997. This petition is filed with the prayer that Respondents be directed to treat the Petitioner to have been appointed as Assistant (Typist) in the Respondent company with effect from 18.3.1992 and direction be issued to treat the Petitioner at par with the employees appointed in the Respondents company in the year 1991 and all consequential benefits be ordered to be given to her.

(3.) Heard learned Counsel for parties. Considered the matter.