LAILA BAI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The order passed by the 1st respondent dated 09.10.2014, is sought to be quashed.

(2.) The claim of the Writ Petitioner for grant of regularization was rejected. The impugned order itself was issued based on the directions issued by this Court in W.P.(MD)No.10226 of 2009, dated 19.03.2013. The reasons stated in the impugned order reads as under;-

(3.) The petitioner was appointed as Technical Assistant by the 3rd respondent in the year 1998. The order of appointment enclosed in page No.1 of the typed set of papers reveals that a Resolution was passed by the Chairman, Ezhudesam Town Panchayat. However, there is no order of appointment issued in accordance with the procedures contemplated. The Writ Petitioner was not appointed through a selection process. The initial appointment of the writ petitioner was on temporary basis and it was irregular. The post of Technical Assistant is governed under the Service Rules and the initial appointment of the writ petitioner was not in accordance with the Service Rules in force. She continued as a temporary employee and the grievances of the writ petitioner is that her case was not considered with reference to the G.O.(Ms)No.183, dated 19.09.2008.