T.N. ANANDHI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THIS Writ Petition is filed seeking to issue a writ of mandamus to the respondents to absorb the petitioner based on their educational qualification as per the directions issued by this Honourable Court in W.P.No.24771 of 2006 dated 20.08.2009.

(2.) THE case of the petitioners is that the first petitioner while serving as Supervisor in the Regional Tabulation Office, her services were terminated on 31.12.1992 on account of the winding up of the Regional Tabulation Office. Petitioners 2 to 4 were served as Checkers and Compilers in the Office of Census Operation, Vellore Regional for a period from April, 1991 to 31.12.1992. They were also terminated from service from 31.12.1992. Similarly placed employees claimed absorption and the first respondent issued orders in respect of the persons, who have approached the Supreme Court and the Tribunal. Based on the directions of the Supreme Court, the Government issued G.O.Ms.No.209 (P&AR) (P) Department dated 23.11.2001, but the same has not been implemented. Hence, Original Application was filed before the Tamil Nadu Administrative Tribunal and the same was transferred to this Court. During the pendency of the same, the Government issued another order in G.O.Ms.No.24, Personnel & Administrative Reforms (P) Department dated 02.03.2006. In view of the same, the Writ Petition was disposed of granting five months time limit to implement the government order. Following the directions of this Court, the first respondent issued a direction on 20.7.2006 that the retrenched employees of the year 1991 may be absorbed in the post suitable to their qualification.

(3.) SINCE the petitioners are re -employed as Record Clerk and Office Assistants, even though they are qualified for appointment as B.T.Assistants and P.G.Assistants, they have filed the present Writ Petition for the relief stated supra.