J. AYESHA Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) The petitioner and four others were appointed and posted as Grade II Female Warders on temporary basis in the vacant posts in the Special Cell for Women, Puzhal, Chennai on 24/4/2009. Since, the petitioner's services were not regularised from the date of her initial appointment, the petitioner filed the present writ petition for the aforesaid reliefs.

(2.) The petitioner who is qualified with S.S.L.C was called for interview by the District Employment Exchange, Tirunelveli and was selected and posted as Female Escort Warder at Sub Jail, Tenkasi. The petitioner's services were regularised in the post of Female Escort Warder Grade II, with effect from 24/4/2009. According to the petitioner, she was recruited through proper channel and also possessed the required qualification for the said post and hence her past services deserved to be considered and her services ought to have been regularised from the date of her initial appointment i.e., 16/4/1988. As the petitioner was denied the benefit of her past services by the impugned order the petitioner filed the above writ petition.

(3.) The respondents filed a detailed counter stating that the temporary Female Escort Warders post was not a sanctioned permanent post in prison department, whereas the sanctioned permanent post in the department of prisons and correctional services was Grade II Warder. The respondents therefore stated that the contention of the petitioner that her initial appointment was a regular one and that she was appointed against a sanctioned post was totally false and untenable.