BANDANA SARDA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Main Prayer of the petitioner is for regularization of her services on the post of Assistant Professor.

(2.) It is submitted by Dr. Doma T. Bhutia, learned Additional Advocate General that there is no sanctioned vacant post for general category candidate, therefore, the case of the petitioner is not being considered for regularization.

(3.) Considering this fact, this Court cannot compel the respondents to regularize the petitioner at this stage. However, it is directed that as and when regular vacant post for general category is available with the respondent Department, the respondent shall consider the case of the petitioner for regularization.