R PREMNAYAKI B A B ED SECONDARY GRADE TEACHER AIDED ELEMENTARY SCHOOL THIRUKALACHERRY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has prayed for issuance of a writ of mandamus directing the respondents 1 to 3 to compute the service of the petitioner as Secondary Grade Teacher from 6.6.2001 to 8.11.2007 in the fourth respondent school for pensionary and other service benefits, on the basis of the representation dated 24.12.2010, in the light of the judgment passed in the case of "THE State of Tamil Nadu & Other Vs. Pallivasal Primary School reported in 2004 (2) LW 591".

(2.) MS. E. Ranganayaki, learned Government Advocate (Education) takes notice for the respondents. Heard both sides.

(3.) WITH the above direction, the writ petition is disposed of. No costs.