SUSHREE SWETA MUKHERJEE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE present writ petition has been preferred to regularize the services of the petitioner, who is working since May, 1999 on daily wages as Office Assistant under the Deputy Commissioner, Koderma.

(2.) THE contention raised by the petitioner is that she was appointed on 10th May, 1999 on daily wages as Office Assistant under the Deputy Commissioner, Koderma, and on 9th March, 2000 the Deputy Commissioner, Koderma, stopped taking work from her without any reason. Initially the petitioner filed a writ petition being W.P.(S) No. 3012 of 2001, which was disposed of on 16th July, 2001 whereby, this Hon'ble Court gave liberty to the petitioner to approach the Deputy Commissioner, Koderma, who was to decide the claim of the petitioner by a reasoned order within three months from the date of receipt/production of a copy of the order. The petitioner approached the Deputy Commissioner alongwith the aforesaid order and an office order was issued on 6th March, 2002, whereby, the petitioner was allowed to join on daily wages as Assistant under the District Panchayati Raj. It was also indicated that the wages will be paid from the date of her joining. The petitioner further submits that she gave representations to the Deputy Commissioner to regularize her services on 10th August, 2002 and again on 24th September, 2002 but nothing has happened and it is in these background that the present writ petition has been filed to regularize the services of the petitioner on the ground that she has completed 240 days of wort, in one calendar year.

(3.) THE petitioner has further submitted that during pendency of the writ petition, she was stopped from work with effect from 16th March, 2004. The petitioner, accordingly, filed an application for amendment (I.A. No. 2862 of 2004), wherein, it has been stated that she was stopped from work since 16th March, 2004 and has also contended that many juniors, including one Smt. Gitashree Banerjee, were regularized, superseding the rights and claim of the petitioner.