P.SAROJA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) By consent of both parties, this writ petition is taken up for final disposal at the stage of admission itself.

(2.) The petitioner is a widow of a part-time Sweeper, who was engaged in the Government Higher Secondary School, Pullivalam, Musiri Taluk, Trichy District, from the year 14.10.1996 to 30.06.2007. The Government Orders in G.O.Ms.No.385, Finance (Paycell) Department, dated 01.10.2010, G.O.(2D)No.l29, School Education Department, dated 31.05.2016 and G.O.(2D)No.239, School Education Department, dated 07.09.2016 provides for regularisation of the part-time workers or workers on consolidated payment in a special timescale of pay, provided they had put in three years of service as a part-time or on consolidated pay basis.

(3.) The petitioner's husband died on 30.06.2008 and when the petitioner herein has sought for regularisation of her husband's service from 14.10.1966 to 30.06.2007, her request was not considered, which constrained her to file a writ petition in W.P.(MD).No.9044 of 2015 seeking for notional promotion. The writ petition came to be dismissed and the review application filed against the same was also dismissed. Subsequently when the petitioner had challenged these orders in W.A. (MD).No.l095 and 1442 of 2016, the Hon'ble Division Bench of this Court had allowed the appeal through its order dated 01.02.2017 in the following manner: