S SELVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) AGGRIEVED by the order of the Tamil Nadu Administrative Tribunal, Chennai dated 13.12.2002 made in O.A. No. 6380 of 2002, the petitioner has filed this Writ Petition to quash the same and for direction to the respondents 1 to 3 to regularise her service as typist in the Munchirai Panchayat Union with effect from 01.01.1993 with all consequential benefits.

(2.) THE case of the Petitioner is stated here under: According to the petitioner, she passed S.S.L.C. in the month of October 1987; and Higher Secondary in the month of March 1990. She also passed typewriting course both in English and Tamil in the Senior Grade, conducted by the Additional Director of Technical Education. She originally worked as typist in the third respondent Panchayat Union from 01.01.1993 to 30.06.1996 without any remuneration. THEre was a regular vacancy for the post of typist in the office of the third respondent, following the retirement of C. Sarojini Ammal on 30.06.1996. THE third respondent Panchayat Union, by a resolution No. 29 dated 12.08.1996, appointed her on daily rated basis at Rs.44/- per day initially for 30 days. She continued to work till 13.02.2001. THE third respondent by subsequent resolution dated 10.09.1997, resolved to appoint an additional typist and the same has been forwarded to the first respondent. In the meanwhile she also made a representation requesting the respondents to regularise her service. Since she was working with the third respondent panchayat union on daily rated basis, on account of the work load, she is entitled to have her service regularised in consonance with the provisions contained under Industrial Employment and Conferment of Permanent Status Act. Since there was no response, she filed a Original Application before the Tamil Nadu Administrative Tribunal in O.A. No. 6380 of 2002, for a direction to the respondents to regularise her service with effect from 01.01.1993 and for other benefits. THE Tribunal dismissed her application, by its order dated 13.12.2002. Hence the present Writ Petition before this court.