K. SULOCHANA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) This Writ Petition has been filed for a mandamus seeking for a direction to the respondents to notionally regularize the service of the petitioner as a Supervisor retrospectively for the purpose of getting enhanced pension.

(2.) The petitioner claims that she has rendered thirty three years of service since 1982. According to the petitioner, she has not got pensionary benefits since her regularization was made only after 1/4/2003. According to the petitioner, similarly placed persons were regularized from the date of completion of their ten years of service and were able to get pension. In such circumstances, the petitioner has given a representation on 10/3/2022 to the respondents to notionally regularize the service of the petitioner from the date of her initial appointment as Supervisor on daily wage basis for the purpose of getting pension. Since the representation was not considered, the petitioner has filed this Writ Petition.

(3.) Heard Mr.S.Mani, learned counsel for the petitioner and Mr.S.Arumugam, learned Government Advocate for the respondents.