M. THANGAMMAL Vs. THE SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner filed O.A.No.5200 of 2002. On abolition of the Tribunal, the matter stood transferred to this Court and re-numbered as W.P.No.30721 of 2005.

(2.) The petitioner passed 7th standard in the year 1967. Thereafter, she wrote Technical Exam and obtained a certificate in embroidery, Needle Work and Dress making on 30.08.1968.

(3.) While so, the petitioner was appointed as Part Time Vocational Instructor in Velayuthapuram Panchayat Union Middle School on 21.08.1968. After 17 years of service as Part Time Vocational Instructor, she was appointed as Full Time Craft Instructor with effect from 01.06.1984 by an order dated 28.03.1985 in consolidated pay of Rs.595/-.