GOVERNMENT OF TAMIL NADU Vs. D. JEYARANI

JUDGEMENT

(1.) The Government has preferred the Writ Appeal against the order dated 27.03.2013 passed in W.P(MD)No.4097 of 2006.

(2.) The first respondent / writ petitioner was a Teacher, who had been working at the second respondent-School, was seeking to regularize her services from 08.06.1995 to 19.03.1997.

(3.) The first respondent / writ petitioner was appointed in a retirement vacancy in the second respondent-School on 08.06.1995. The approval of the Department to fill up the retirement vacancy with effect from 01.06.1995 was issued only on 19.03.1997. As the first respondent / writ petitioner was already appointed, it was forwarded to the Department for approval and the approval was granted on 03.09.1998. While the approval was granted, the authority had given effect to the same only from 19.03.1997. As the services of the first respondent / writ petitioner from 08.06.1995 till 19.03.1997 were not approved, several representations were made by the first respondent / writ petitioner to the authority, which resulted in the impugned order being passed rejecting the request of the first respondent / writ petitioner. When the same was put to challenge in W.P(MD)No.4097 of 2006, the said order was set aside and the authorities were directed to approve the appointment of the first respondent / writ petitioner with effect from 08.06.1995. Aggrieved by the same, the above Writ Appeal is preferred by the authorities on three grounds.