DHANA PACKIAM Vs. DISTRICT COLLECTOR DHARMAPURI DISTRICT

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 as Noon meal cooking Assistant at Harur Panchayat Union with effect from her initial appointment viz., 26.11.1998 with all consequential benefits.

(2.) THE petitioner on the date of filing of the petition was working on daily wage basis at Rs.2/- per day and continuously worked without interruption till the date of filing of the application before the Tamil Nadu Administrative Tribunal.

(3.) CONSEQUENTLY, this writ petition is ordered to be dismissed with no order as to costs.