THE STATE OF TAMIL NADU Vs. P.JAYALAKSHMI

JUDGEMENT

(1.) Mr.G.Thalaimutharasu, learned Counsel accepts notice on behalf of the first respondent.

(2.) By consent, the writ appeal is taken up for final disposal.

(3.) The facts leading to the filing of this writ appeal would read, among other things, that the first respondent/writ petitioner had completed her S.S.L.C in the year 1972 and also passed Typewriting - both English and Tamil - Lower Grade in the Examinations conducted by the Department of Technical Education and registered her name in the District Employment Exchange and was issued with Registration No.W/3613/86. The first respondent/writ petitioner was initially discharged her duties as Junior Assistant on temporary basis between 21.12.1981 and 31.03.1982 and later on, as a Section Writer on 05.02.1986 and with an artificial break in service, she has served continuously more than 20 years in a temporary capacity in a sanctioned post and her services were regularised with effect from 25.10.2006 as Record Clerk and his probation was also successfully declared vide proceedings dated 31.10.2008 with effect from 25.10.2006.