LAIMAYUM SANATOMBI DEVI Vs. INDIRA GANDHI NATIONAL OPEN UNIVERSITY

JUDGEMENT

(1.) Heard Ms. H. Malemleima, learned counsel along with Mr. N. Bipin, learned counsel and Mr. A. Arunkumar, learned counsel for the petitioner and Mr. Wungpam Lungmi, learned counsel for the respondents.

(2.) The petitioner herein is aggrieved by letter dtd. 15/6/2009 issued by Assistant Registrar (Rectt.), Indira Gandhi National Open University (IGNOU) Maidan Garhi, New Delhi to the Regional Director, IGNOU Regional Centre, Asha Jina Complex, North AOC, Imphal, thereby rejecting the request of the petitioner for relaxation of age for appointment to the post of JAT (Junior Assistant cum Typist).

(3.) Vide order dtd. 5/9/1990, the petitioner was appointed as part time Assistant at IGNOU, Imphal Study Centre with the conditions that her assignment will be effective from 1/8/1990 for a term of one year and allowance @ Rs.400.00 per month and she would not claim any request for regularization.