Amarjeet Kour vs U. T. Of J&K Th And Others

Sanjay Dhar, J

Through the medium of the instant petition, the petitioner has sought a direction upon the respondents to regularize her services and to provide all consequential benefits to her from the date her juniors were regularized.

It is case of the petitioner that she was engaged as Safai karamchari with respondent No. 2 in the Jammu Municipal Corporation in the year, 2004-2005. It has been further submitted that since then the petitioner is performing her duties to the satisfaction of her employer. It is submitted that the respondent-Corporation under its policy has regularized the services of Safai Karamcharies from time to time and the respondents have maintained the seniority list of the Safai Karamcharies, which is being operated for the purpose of regularizing their services. It is alleged that the Safai Karamcharies, who were figuring at lower rank than the rank of the petitioner have already been regularized by the respondent-Corporation but the petitioner’s case is not being considered by them.

Learned counsel for the petitioner has submitted that the petitioner would feel satisfied if a direction is issued to respondent No. 2 to consider the case of the petitioner regarding her regularization in accordance with law within a specific time frame.

In view of the above, the writ petition is disposed of with a direction to respondent No. 2 to consider the representation of the petitioner, stated to have been made by her, for regularization of her services. The consideration shall be accorded by respondent No. 2 expeditiously, preferably within a period of two months from the date a copy of this order is made available in the office of respondent No.2.

Disposed of.