M.H.S. Ansari, J. - (1.) A few undisputed facts need to be stated. They are that the petitioner was holding the substantive post of Assistant Conservator having been appointed to the said post in April, 1979. The conservation unit of Victoria Memorial consists of only four persons that is (i) The Conservator, (ii) Assistant Conservator, (iii) Bookbinder and (iv) Repair.
(2.) The post of Conservator fell vacant and by an order dated January 31, 1992 petitioner was ordered to take over charge of the post of Conservator in addition to her normal work. The order is to take effect retrospectively from October 1, 1991 and was to be valid till the vacant post of Conservator is filled up. The said office order further directed that petitioner will be allowed charge allowance @ 1 of her basic pay with effect from October 1, 1991 per month.
(3.) Advertisements were published more than once for filling up the post of Conservator (April 91 and January 95). Petitioner applied for the post on both occasions but was not called for interview nor any interview was held for the said post.;