- (1.) HEARD counsel for the parties.
(2.) THE petitioner in this writ application, has prayed for a direction upon the respondents to absorb her in the permanent district cadre in class III post as an Assistant with effect from 1.1.2002, in accordance with the Government resolution dated 29.12.2001 issued by the respondent no. 2 and to give her all consequential benefits in accordance with law, in the same terms, as extended to her colleagues. The petitioner along with several other employees was employed initially on temporary basis under the scheme of Unemployment Symbolic Allowance. Later on, the scheme was withdrawn by the Government and a decision was taken to absorb all such employees whose services used to be taken ever since inception of the scheme in 1981, till its abolition, in the various departments of the State Government. Services of the petitioner along with several others similarly situated employees was absorbed under the Prosecution Directorate Department on the same scale and the service conditions as applicable to the regular employees of the State Government. Subsequently, a decision was taken to absorb all such employees in the various districts. Pursuant to such decision, a list of such typist cumclerk was prepared and the services of the candidates were distributed to the various districts.
(3.) THE grievance of the petitioner is that though, by a notification no. 17/2002 (AnnexureD/1 to the supplementary counteraffidavit), as many as 10 typistcumclerks were absorbed in the district cadre at Dumka, but the name of the petitioner was not included in the list, although earlier, her services used to be continuously taken in the district of Dumka.;