MANISHA DEVI Vs. STATE OF J&K AND ORS.

JUDGEMENT

(1.) Petitioner is aggrieved of communication No. IND/HL-58/2005 dated 11.03.2008 issued by Under Secretary to Government, Industries and Commerce Department to allow the petitioner to work as Orderly-cum-Chowkidar and so she seeks quashment of the same.

(2.) Petitioner's case is that vide order No. DHD/116 of 2003 dated 19.08.2003, she was appointed as Orderly-cum-Chowkidar in the grade of Rs. 2550-3200 on compassionate ground. However, she did not joined on the said post saying that the post of Orderly-cum-Chowkidar is not commensurate with her qualification. The respondents issued another order bearing No. DHD/282 of 2004 dated 07.01.2004, wherein showing her appointment as Coop. Supervisor in the grade of Rs. 3050-4590. The order further reveals that the appointment shall be on probation for a period of one year or till she qualifies the cooperative training.

(3.) The petitioner was subsequently deputed to undergo Diploma Course in Cooperative Management and she successfully completed the said Diploma Course.