DISTRICT COLLECTOR Vs. RAJESWARI

JUDGEMENT

(1.) Aggrieved over the order, dated 18.03.2019, passed in W.P.(MD) No. 389 of 2019, the writ appeal has been preferred by the appellants / respondents.

(2.) Writ petition in W.P.(MD) No.389 of 2019 has been preferred by the respondent to issue a writ of certiorarified mandamus to call for the records pertaining to the order, dated 29.07.2016, passed by the first appellant, to quash the same as illegal and consequently, to direct the first appellant to regularize her service on completion of three years of the service as Sanitary Worker in the fourth respondent Panchayat with effect from 02.04.2002 from the initial date of appointment on 02.04.1999 in terms of the Full Bench Judgment of this Court in the case of Secretary to Government, Municipal Administration and Water Supply Department vs. V.Marisamy, reported in 2017 (3) CTC 673 with all attendant and monetary benefits.

(3.) Briefly stated, according to the respondent, she has joined as Sanitary Worker-cum-Panchayat Assistant Clerk on 02.04.1999 with the fourth respondent Panchayat on consolidated pay basis and she had been reverted back twice and she is entitled to have her service regularized with time scale of pay on completion of the requisite period of service and as she had been in continuous service as Sweeper, according to her, in terms of the Judgment of the Full Bench of this Court cited supra, her service should be regularized and also putforth the case that since she has been appointed as Panchayat Assistant Clerk and her representation, with reference to the same, had been rejected by the first appellant vide order dated 29.07.2016 and accordingly, seeking appropriate reliefs, she has laid the writ petition.