V SAKUNTHALA Vs. DIRECTOR OF RURAL DEVELOPMENT DEPARTMENT

JUDGEMENT

(1.) THE petitioner was appointed as a Conductress, in the School run by the third respondent on 02. 02. 73 and she was retired from service on 28. 02. 99. However, her service was not regularised. In view of the same, she has filed O. A. No. 3725/2002 before the Tamil Nadu Administrative Tribunal. The Tribunal, by order dated 24. 01. 2003, while allowing the O. A. has directed the respondents to settle all amounts due to the petitioner including the arrears amount on account of the revision and regularisation done by the Government and disburse the same at the earliest point of time.

(2.) THE Tribunal has also categorically held that the claim of the applicant has been admitted by the respondents and the respondents have only stated that after the pay has been fixed and after the order made in 2000, she has been paid the salary subsequently. However it is admitted that no arrears have been paid.

(3.) IT was in those circumstances, the Tribunal after considering the entire facts and also specific submission made on behalf of the respondents has issued the above direction.