GOVINDAMMAL Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) WITH the consent of both parties, the writ petition itself is taken up for final disposal.

(2.) THE petitioner is employed as part time sweeper in the police department. The petitioner joined as Sweeper on 15.6.1987.

(3.) THE learned counsel for the petitioner has submitted that though the petitioner has sought for regularization from the date of her appointment, the petitioner would be satisfied if regularization is granted on completion of ten years of service instead of from 1.8.2009 and also if the scale of pay of Rs.2550-3200 as given in Salem is given to them by considering her representation, dated 19.12.2012.