ANJALI SHARMA Vs. STATE

JUDGEMENT

(1.) PETITIONER seeks issuance of Writ of Mandamus directing the respondents to regularize the services of the petitioner as teacher in the department of Education.

(2.) PETITIONER was appointed as Teacher vide Govt. Order No 131 GAD of 2002 dated 22.1.2002 for a period of 89 days. The appointment was extended vide Govt. Order No 674 -GAD of 2002 dated 20.4.2002 for another period of 89 days. Vide Govt. Order No. 1381 -GAD of 2002 dated 2.8.2002, the petitioner again was appointed for a period of 89 days as teacher on adhoc basis. On the strength of this evidence and the adhoc appointment, the petitioner seeks relief of regularization of his service as teacher.

(3.) WHILE dealing with such a situation on facts and law, this court in a batch of writ petitions decided on 10.10.2002 has observed as under: -