SUNITA PRADHAN Vs. STATE OF SIKKIM

JUDGEMENT

(1.) This appeal arises in respect of the judgment and order dtd. 8/3/2022, passed by a learned Single Judge of this Court in WP (C) No. 15 of 2021 (Ms. Sunita Pradhan v. State of Sikkim and Another). By the impugned judgment and order, the learned Single Judge has been pleased to allow the writ petition - in part - while dismissing the writ petitioner's prayer for regularization and extension of her service beyond the contractual service period.

(2.) The instant appeal has been preferred by the writ petitioner.

(3.) For convenience, relevant portions of the impugned judgment and order are quoted hereinbelow: