KUMARI ARATI D/O SRI JAWAHAR LAL, NOW POSTED ASSISTANT PROJECT ENGINEER Vs. MECON LIMITED, A GOVT. OF INDIA ENTERPRISES

JUDGEMENT

(1.) Heard Mrs. M.M. Pal, learned Sr. Advocate appearing for the petitioner and Mr. Amitabh, learned counsel appearing for the respondents.

(2.) In this writ application, the petitioner has challenged the order dated 06.09.2006 and 07.09.2006, by which the service of the petitioner was brought to an end and a further prayer has been made to reinstate the petitioner with all benefits and to regularise her services.

(3.) The case of the petitioner is that an advertisement was published by MECON Ltd., in 2005 seeking applications for recruitment of engineers on contract basis on a fixed salary of Rs. 12,000/- per month for a period of one year. As the petitioner was qualified for the said post, she applied. The petitioner, after going through all the formalities, was appointed as Assistant Project Engineer on contract basis for a period of one year from the date of appointment on a consolidated salary of Rs. 12,000/-. The said offer of appointment is dated 20.09.2005.