PARIMALA Vs. SECRETARY TO GOVERNMENT, CHENNAI

JUDGEMENT

(1.) According to the petitioner, the petitioner was appointed as Part Time Sweeper on 1/6/1998 in the Government Higher Secondary School, Ambalur through District Employment Office. She has been continuously working in the said School as Part Time Sweeper and she completed more than 11 years of service as a Part Time Sweeper in Education department. The Government has considered the names of the Part Time Sweeper for regularisation of their service taking into account of the service rendered by them in the department. Pending the aforesaid proposal, the petitioner was temporarily appointed as Village Assistant in the Revenue department and therefore, she was relieved from the Government Higher Secondary School, Ambalur to join as Village Assistant in the Revenue department. Thereafter, the said regularization proposal submitted by the Education department was approved by the Government and passed G.O.Ms.No.68 dtd. 18/4/2013 by the School Education dept. The petitioner came to know that service of the similarly placed employees were regularised. However, the petitioner's name was shown as ''dead person'' in the said order. The petitioner made representation to the respondents to include her name as per G.O.Ms.No.68, School Education department, dtd. 18/4/2013 in the said order and the same is still pending with the respondents. Hence, the petitioner has filed the present writ petition before this Court.

(2.) According to the learned counsel appearing for the petitioner, the petitioner has rendered more than 11 years of service in the Government Higher Secondary School, Ambalur under the Education department. The service rendered by the petitioner in the education department has to be taken into account along with the service rendered by the petitioner in the revenue department for the purpose of pensionary benefits. Now, the petitioner is working in the revenue department as Village Assistant. In the Annexure of the aforesaid Government order, the petitioner's name was shown at Sl.No.82 with a remark that she died in the year 2004 and as such, the service rendered by the petitioner would not be taken into account along with the service rendered in the revenue department for pensionary benefits. Therefore, the petitioner made representation to the School education department for regularization of her service as per G.O.Ms.No.68 dtd. 18/4/2013. The Government has to consider her request and issue appropriate orders for regularization of the petitioner's service as per G.O.Ms.No.68 dtd. 18/4/2013.

(3.) The learned Additional Government Pleader (Education) appearing for the respondents would submit that the petitioner was relieved from service to join as Village Assistant in the revenue department and therefore, the request of the petitioner cannot be considered.