M DHANASEKARAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner was initially appointed as Gardener on 18.06.1982. Later, he was appointed as Tailoring Inspector Grade - II on 21.10.1985. THE qualification prescribed for appointment to the post of Tailoring Inspector Grade-II under the Special Rules for Tamil Nadu Approved Schools Subordinate Service is as follows:

(2.) THE petitioner possessed the academic qualification as prescribed in the Rules. However, he did not possess the practical experience. He rendered ten years of service in the post of Tailoring Inspector Grade - II. Taking into account the long service rendered as Tailoring Instructor Grade - II, the first respondent issued an order in G.O.(2D).No.16, Social Welfare and N.M.P. Department, dated 09.05.1995, regularising the services of the petitioner, on completion of two years of service as Tailoring Instructor. Accordingly, the petitioner was regularised in service with effect from 21.10.1987. But the G.O., granted monetary benefits only from the date of issuance of the G.O. Consequential orders were passed by the first respondent vide order dated 28.10.1999 and by the second respondent vide order dated 29.11.1999.

(3.) HEARD the submissions made on either side and perused the materials available on record.