JASMINE SHEBA Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) By consent of both parties, this writ petition is taken up for final disposal at the admission stage itself.

(2.) This writ petition has been filed for issuance of writ of mandamus directing the 1st respondent to regularize the service of the petitioner from the date of her actual appointment i.e.,02.06.2003 with all consequential monetary and service benefits.

(3.) The case of the petitioner is that she was appointed as Junior Grade Secondary Grade B.T. (Science Teacher) in the D.M. Higher Secondary School, Puthukuppam, Virudhachalam District, during the year 2003. The petitioner was thereafter regularized in the year 2006.