M. UMADEVI Vs. THE STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS appeal arises out of an order of the learned Judge dismissing the writ petition filed by the appellant, praying for regularisation of her services as a Lecturer in the Department of Tamil in the 5th respondent College. We have heard Mr. Isaac Mohanlal, learned counsel for the appellant, Mr. M. Alagadevan, learned Special Government Pleader for respondents 1 to 3, Mr. K.N. Thampi, learned counsel appearing for the 6th respondent.

(2.) THE facts, leading to the filing of the above appeal, are as follows:

(3.) A careful look at the order of the learned Judge, dismissing the writ petition, would show that the appellant was refused the relief of regularisation, primarily on two grounds. They are: (i) that since her appointment was only temporary and on contract basis, she was not entitled to regularisation; and (ii) that in view of the appellant's participation in the selection in pursuance of the advertisement issued on 01.10.2008, she is estopped from questioning the selection of the 6th respondent on comparative merit.