R ARASI Vs. DIRECTOR OF SCHOOL EDUCATION CHENNAI

JUDGEMENT

(1.) THE petitioner was appointed as 'part-time sweeper' by the Head Master of the Government Girls Higher Secondary School, Attur, Salem District by an order dated 1.3.1986. After completing 15 years of service, she made representation dated 28.8.2001 to the second respondent, through the Head Master of the School, to regularise her services.

(2.) THE second respondent passed the impugned order dated 12.3.2002 rejecting the request of the petitioner for regularisation on the ground that the petitioner was not recruited through the Employment Exchange.

(3.) ON abolition of the Tribunal, O.A.No.3728/2002 got transferred to this Court and re-numbered as W.P.No.12398 of 2007.