ESWARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner was appointed as a Part Time Sweeper on 21.06.1971 in the respondent Department. She worked in the Office of the Chief Engineer, Accounts Section, Highways and Rural Development Works Department, Chennai. She was paid salary at the rate of Rs.15/- per month. While so, in the year 1978, she was transferred to the Office of the third respondent. According to the petitioner, the nature of work was sweeping the floors, cleaning the office and also to keep the office files in order. She made various representations to regularise her services in the Full Time Permanent Group "D" post. The Superintending Engineer, Highways and Rural Works Department, Chepauk, Chennnai also made recommendation to the first respondent vide letter dated 03.08.2001 to regularise her services. Though the petitioner has been working for 32 years, she was not regularised in the full time post. Hence, the petitioner filed Original Application in O.A.No.3601 of 2002 before the Tamil Nadu Administrative Tribunal seeking a direction to the respondents to appoint her as full time Sweeper in the permanent category under the respondent Department with retrospective effect from 21.06.1971 with all attendant benefits.

(2.) NOTICE of motion was ordered by the Tribunal in the Original Application on 27.06.2002. No counter is filed by the respondents.

(3.) EVEN at the time of filing of the Original Application, the petitioner was 57 years old and could have reached the age of superannuation during the year 2003 itself, in the normal course of service.