M.M.KUMAR. J. - (1.) (ORAL)
(2.) THE prayer made by the petitioner is for regularization of her services on the ground that she has been working as part-time Sweeper and has been short-listed in the list of 65 persons by the respondent Department. THEre is nothing on the record to show that the petitioner has entered into service by a selection process consistent with the provisions of Articles 14 and 16 (1) of the Constitution, as laid down by the constitution Bench judgment of the Supreme Court in the case of Secretary, State of Karnataka and others Vs. Uma Devi and others, JT 2006 (4) SC 420. In the absence of regular selection process for appointment to a post, the petitioner cannot claim regularisation. We have already considered such like submission in a detailed judgment in C.W.P. No. 7563 of 2005 (Rajinder Kumar Vs. State of Haryana and others) decided on April 25, 2006. Accordingly, there is no merit in the petition. Dismissed.;