I.P.MUKERJI,J. - (1.) The Court: Further to an advertisement published in 1996, the writ petitioner was engaged as the Resident Superintendent of the Working Women's Hostel of the Kolkata Improvement Trust on Christopher Road, Kolkata. The appointment was made on 11th October 1996 by the Secretary, CIT Working Women's Hostel, at a consolidated pay of Rs. 1,000/- per month "purely on ad hoc basis" for one year. She could reside at the hostel, free of rent and electricity charges. Although one year has long elapsed she is still working in the same capacity in the hostel.
(2.) In a note of the Estate Manager and Secretary of the Committee of Management, CIT Working Women's Hostel, Kolkata dated 5th March 1999 it was stated that the OSD, CIT and Ex-Officio Chairman of Committee of Management for CIT Hostel on 22nd February 1999 had approved the proposal for granting regular appointment to interalia the staff of the women's hostel appointed on an ad hoc basis.
(3.) At page 47 of the petition we find a hand-written extract of an office note dated 9th December 2010 that the Estate Manager on 30th August 2010 had recommended regularisation of the writ petitioner, which was accepted by the OSD on 31st August 2010.;