VEDIAMMAL Vs. DISTRICT COLLECTOR DHARMAPURI DISTRICT

JUDGEMENT

(1.) THE petitioner prays for issuance of writ in the nature of mandamus, directing the respondents to regularise the service of the petitioner as Noon Meal Cooking Assistant, at Harur Panchayat Union with effect from the initial appointment i.e. 16.06.1999, with all consequential benefits.

(2.) THE petitioner is working as Cooking Assistant at Noon Meal Centre, Government Residential School, Harur Panchayat Union on daily wage basis of Rs.2/- from 16.6.1999. THE petitioner claims that she is working without interruption therefore, is entitled to regularisation of her service.

(3.) THE only contention raised by the learned counsel for the petitioner is that the Government has issued instruction for regularisation of service of daily wage employees who have put in 10 years of service.