STATE OF TAMIL NADU Vs. JAYANTHI

JUDGEMENT

(1.) The official respondents in W.P.(MD) No. 11762 of 2018 are the appellants and aggrieved by the disposal of a batch of writ petitions, including the writ petition filed by the first respondent/writ petitioner with certain directions, vide common order, dated 09.07.2018, the present Writ Appeal has been filed.

(2.) The respondent/writ petitioner was temporarily appointed as a Part Time Vocational Instructor on 05.11.1986 and thereafter, on 05.10.1996, she was permanently appointed in the very same post in Government Girls Higher Secondary School, Andipatti, Theni and according to her, she served in the capacity without any promotion.

(3.) The primordial grievance expressed by the respondent/writ petitioner is that though the Government had chosen to extend the benefit in respect of Part Time Panchayat Clerks in terms of G.O.Ms. No. 39, Rural Development Department, dated 13.06.2011, similar benefits cannot be denied to the Part Time Vocational Instructors by taking the stand that said G.O. is applicable only to the Part Time Panchayat Clerks and not to the Vocational Instructors and in this regard, she has submitted a detailed representation, dated 25.05.2018 for taking 50% of the Part Time services rendered by her between 05.11.1986 and 04.10.1996, along with the regular service for pensionary benefits and since it has not been disposed of, the respondent/writ petitioner filed the writ petition in W.P.(MD). No. 11762 of 2018, for issuance of a Writ of Mandamus praying for appropriate direction, directing the official respondents to take 50% of the Part Time service rendered by her between 05.11.1986 and 04.10.1996 and along with the regular service for pensionary benefits.