K KALAVATHI Vs. GOVT OF TAMILNADU

JUDGEMENT

(1.) THIS writ petition is filed to call for the records of the Second Respondent dated 26.03.2008 made in Estt. 2/49733/02 and quash the same and consequently direct the Respondents to consider the candidature of the petitioner for regularisation in terms of the stipulations contained in G.O.Ms.No 22 Personnel and Administrative Reforms (F) Dept. dt. 28.02.2006 and G.O.Ms.No.75 Employment Services Department dt. 14.03.1985.

(2.) THE petitioner was appointed on 28.3.1989 as typist under physically challenged quota in terms of Rules 10(1)(i) of the Tamil Nadu State and Subordinate Service Rules. THE petitioner was allowed to continue in service pursuant to the order passed by the State Administrative tribunal in O.A.No. 1589 of 1992, dated 22.3.1993. THEreafter, from the year 2003 onwards, the petitioner has been repeatedly requesting the authorities to regularise the service as a typist.

(3.) COUNTER affidavit has been filed stating that G.O.Ms.No.22 Personnel and Administrative Reforms (M) Department, dated 28.2.2006 does not apply to the case on hand and there is no provision in the Rules for granting regularisation to the temporary service candidates.