N.PREMAVATHI Vs. DISTRICT COLLECTOR, KANCHIPURAM DISTRICT

JUDGEMENT

(1.) This Writ Petition has been filed by the petitioner, seeking for the issuance of a Writ of Certiorarified Mandamus, to call for records relating to the order of the first respondent made in Na.Ka.No.7728/2018/PA4 dated 15.11.2018 quash the same and consequently direct the respondents to forthwith regularize the services of the petitioner to any eligible last grade government servant's post and extend all benefits both service and monetary.

(2.) The petitioner herein was appointed as Conductress in the Panchayat Union Elementary School, Kovathur, Chiyar taluk, Kanchepuram District on 01.01.1986. Ever since her appointment from 1.1.1986, the petitioner has been continued in service in the same position till date. According to the petitioner, as on date, she has been paid Rs.165/- being employed as part time Conductress and although the petitioner has been working since 1986, neither her services were regularized nor she has been brought on regular time scale of pay.

(3.) According to the petitioner, though she has been treated as part time employee but by the very nature of duties discharged by her, it is practically a full time job. According to her, earlier the first respondent by proceedings dated 16.2.2009 regularized 11 similarly placed employees who completed 10 years of service. However, the petitioner was not included for reasons unknown to her. Therefore, the petitioner submitted representations periodically to the respondents seeking for regularization of her service and also for grant of regular time scale of pay.