K VELAYUDAMMAL Vs. DIRECTOR OF SCHOOL EDUCATION CHENNAI

JUDGEMENT

(1.) THE Original Application in O.A.No.1804 of 2001 before the Tamil Nadu Administrative Tribunal is the present Writ petition.

(2.) HEARD Mrs.A.Arulmozhi, learned counsel for the petitioner and Mr.Rm.Muthukumar, learned Government Advocate for the respondents.

(3.) IN these circumstances, the Respondents are directed to regularise the service of the petitioner as Full time Sweeper on completion of 10 years of service and to pay the consequential benefits within a period of eight weeks from the date of receipt of a copy of this order. With the above direction, the Writ Petition is allowed. No costs.