PHOOLZADI KHATOON Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) In the instant writ application, the petitioner has inter alia prayed for direction upon the respondents to regularize the services of the petitioner on the post of Jr. Assistant Gr. II in Giridih Office of Indian Statistical Institute from the date when similarly situated person, namely, Smt. Krishana Bhattacharya has been regularized in Giridih Office and further to dispose of the representation dated 08th September, 2009 of the petitioner.

(2.) Heard Mr. Ranjan Kumar Singh, learned counsel for the petitioner and Mrs. Nitu Sinha, learned C.G.C. for the respondents.

(3.) Learned counsel for the petitioner submits that initially the petitioner after going through the selection process was appointed on the post of Temporary Investigator vide office order dated 30.12.1985 for a period of three months. Thereafter, again after going through the same selection process, the respondents issued appointment letter vide office order dated 28.07.1986 for the post of Data Transcriber for a period of six months, which was from time to time extended and petitioner continued to work till 1995 without any break in service. It has further been submitted in continuation of previous service rendered by the petitioner, the respondents issued another appointment letter vide office order dated 25.05.1995 for the same post but with increased payment.