PRINCIPAL SECRETARY TO GOVERNMENT; DIRECTOR OF SCHOOL EDUCATION; DISTRICT ELEMENTARY EDUCATIONAL OFFICER Vs. S BAGAVATHY

JUDGEMENT

(1.) This Writ Appeal has been filed by the appellants challenging the order of the learned Single Judge, dated 26.06.2013, made in W.P.(MD)No.7886 of 2013.

(2.) The respondent filed above Writ Petition seeking a direction to the appellants to appoint her in regular time scale either as Sweeper or Scavenger as per the orders issued by the State Government and regularise her service from the date of her initial appointment.

(3.) According to the respondent, she was selected and appointed as Scavenger through Employment Exchange on consolidated pay on 03.09.1989. She is working as part-time Sweeper from the year 1989 in the Office of the Assistant Elementary Educational Officer, Mandapam Camp.