VIBHA LAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has approached this Court with a direction upon the respondents to consider her case for regularization against the post on which she has been working as daily wager since 22.02.2007 and not to disturb the petitioner from working on the post on which she has been working regularly till date

(3.) The factual exposition as has been delineated in the writ petition is that petitioner was appointed as Computer Operator against the sanctioned post of Typist on 22.02.2007 as a daily wager on payment of Rs.4000/- plus D.A. and she is still working on the said post. The petitioner is also a member of the Committee for the Public Grievance Cell (Mukhyamatri Jan Samwad Kendra) which has been constituted by the Executive Engineer vide letter dated 15.07.2013. The Nodal Officer of said Grievance Cell has issued a letter dated 29.10.2013 to the petitioner that for participating in the Training Programme. It is the further case of the petitioner she has also been issued one Experience Certificate by respondent No. 8 on 20.06.2016 for his satisfactory work. It is the specific case of the petitioner that he has completed more than 11 years of satisfactory service under the respondent-department and as such, she is entitled for regularization of her services, as per the settled principal of law. When no action has been taken by the respondent-authorities for regularization of the services of the petitioner, she preferred representation but the same also went in vain