ZOONA BIBI Vs. STATE

JUDGEMENT

(1.) HEARD Mr. Syed Manzoor, learned counsel for the appellant as well as Mr. Qadri, SAAG for the respondent.

(2.) APPELLANT is aggrieved by an order dated 28.09.2000 passed by learned Single Judge in SWP No. 814/1999, dismissing the writ petition.

(3.) APPELLANT is working as Sweeper (Safaiwala) on contingent basis @ Rs. 260/ - per month to be paid out of contingent funds in Govt. Girls Higher Secondary School, Nawakadal. It is stated that the appellant has been working in the same condition for the last about 23 years. Petitioner filed the writ petition with the prayer for regularisation of her services in terms of SRO 64 of 1994.