ANITA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the instant writ application, the petitioner has inter alia prayed for direction upon the respondents to continue the service of the petitioner giving further extension of service.

(2.) The facts, in brief, is that in pursuance to advertisement published for appointment of Lady Supervisor, Statistical assistant and Clerk-cum-Typist on contract basis, the petitioner applied for and was selected for the post of Clerk-cum-Typist for Child Development Project, Pathargama initially for the period 30.01.2006 to 29.01.2007. Thereafter, on rendering satisfactory services as averred, her contract was extended for the next year. But, all of a sudden for the next term i.e. year 2008 to 2009 her services was not extended, however, services of other similarly situated persons were extended. Aggrieved thereof, the petitioner has knocked the doors of this Court for redressal of her grievances.

(3.) Heard Ms. Abha Verma, learned counsel for the petitioner and Mr. Aditya Raman, A.C to learned G.A IV for the respondents.