P. CHANTHIRAKALA Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) Heard Mr.V.Panneer Selvam, learned counsel for the petitioner and Mr.A.K.Manikkam, learned Special Government Pleader for R1 and R2. Notice does not appear to have been issued to R3 and hence R3 is un-represented.

(2.) The petitioner seeks Mandamus directing the respondents to approve her appointment with effect from 2/6/2003 and count her service for the period 1/10/1997 to 2/6/2003 for pensionary benefits.

(3.) Learned counsel would agree on the position, prima facie that the issue that arises in this matter has been considered by this Court in a series of decisions including the State of Tamil Nadu and others vs. Pallivasal Primary School (2004 (2) L.W. 591), M.Sundersingh vs. Government of Tamil Nadu ((2006) 2 MLJ 784) and M.Bhuvaneswari and another vs. State of Tamil Nadu (2006 (2) MLJ 787).