@JUDGMENTTAG-ORDER
S.J. Mukhopadhaya, A.C.J.
1. This writ petition was preferred by the petitioner against order dated 11th July, 2005 (Annexure-10) passed by the 2nd respondent, Director (Personnel), Bharat Coking Coal Limited, whereby she has been ordered to be treated as a General Mazdoor Category-I, Lodna Area, and also ordered to be paid the difference of wags of Clerk-Grade III, for the period when the petitioner worked as clerk/typist.
2. According to the petitioner, she was made to work as clerk/typist and the respondents took work of the said post from the petitioner and after she made grievance, the respondents reverted her as a General Mazdoor Category-I. In the present case, there is nothing on the record to show or suggest that the petitioner was appointed as a clerk/typist. Documents enclosed suggest that the petitioner was engaged as a Mazdoor Category-I at Lodna Area and for certain period, she was performing the duties of a Clerk-Typist. The petitioner had approached this Court in WP(S) 560 of 2005 which was disposed of on 26.5.2005 remitting the matter to the respondents which having found that the Deputy CFM, Lodna Area who was the controlling officer of the petitioner in an unauthorised manner had allowed her to work as typist/clerk, refused to grant relief so claimed, but ordered to pay difference of pay for the period she had worked as Typist/Clerk. However from the records, it is evident that the petitioner was not appointed as a clerk/typist and therefore no relief can be granted to the petitioner. The writ petition accordingly stands dismissed.
