R. AYYAR Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) THE petitioner was engaged as a part -time Vocational Instructor by the Parent -Teacher Association in the Government Kallar Higher Secondary School, Pappapatti, Madurai District, on 06.10.1995 and he was paid consolidated pay of Rs. 400/ - per month by the said Association.

(2.) I have heard the learned counsel for the petitioner and the learned Additional Government Pleader appearing for the respondents. I have also perused the records, carefully.