K R KAMALA Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsel, appearing for the petitioner and the learned Government Advocate, appearing for the respondents.

(2.) IT has been stated that the petitioner had been appointed by the fourth respondent, on 29.10.1990, as a part time sweeper. The appointment had been made through the employment exchange, Trichy. The petitioner has been working, from the time of her appointment, till date, as a part time sweeper, in the fourth respondent school.

(3.) MR.S.Sivashanmugham, the learned Government Advocate, appearing on behalf of the respondents had relied on paragraph 5 of the counter affidavit filed on behalf of the respondents, which reads as follows: