K RADHA Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has approached this Court with the prayer for issuance of writ in the nature of mandamus, directing the respondents to regularise the service of the petitioner, from the date of her initial appointment with all consequential benefits.

(2.) THE petitioner was appointed as Steno Typist in the District Forest Officer, Gudalur Division, Nilgiris District. THE appointment was made on temporary basis. In the year 1991, steps were taken to terminate the services of the temporary Typists, Steno Typists and Junior Assistants which resulted in filing of O.A.No.3002 of 1991 by the Association, for regularisation of their services. THE learned Tamil Nadu Administrative Tribunal passed an order dated 26.07.1992 directing that the temporary employees who had been continuing in service without break for four years prior to the notification for selection by the Tamil Nadu Public Service Commission and even after the selection was made by the Commissioner in the year 1989, be regularised without competing for the selection by the Public Service Commission.

(3.) THE learned counsel for the petitioner submits that out of 14 persons, relaxation was granted to 6 persons, whereas no such relaxation is necessary for the petitioner, therefore, service of the petitioner should be regularised with effect from the date of her initial appointment.