SANTOSH BAI Vs. STATE & ORS

JUDGEMENT

(1.) Matter has come up on 2nd application (Misc. Stay Appl.No.5394/2010).

(2.) Petitioner appeared in person and submits that on being appointed, she is working as Cook since 01/08/1996 and presently being paid a sum of Rs.2600/- per month by respondents and the instant petition has been filed seeking regularisation of her services as she is holding the post of Cook for last almost 14 years. However, at present a circular dt.21/06/2010 (Ex.2-Stay Appl.-5394/2010) has been sent to all Hostel Superintendents whereby it has been directed that all Chowkdars & Cooks for academic session 2010-11 may be engaged through placement agency and if permitted, as regards petitioner, it would cause great prejudice; at the same time, her right having accrued for seeking regularisation by this indirect method adopted, can also be frustrated.

(3.) No reply to the 2nd stay application has been filed by respondents.