H. SANTHILA PREMKUMAR Vs. REGISTRAR

JUDGEMENT

(1.) This writ petition has been filed by petitioner challenging the order of the Tribunal made in O.A.No.310/000723 of 2019 dtd. 11/2/2022 and for a consequential direction to the second and third respondents to take into account the 8 years of service of the petitioner in second respondent institution and regularize her services in the post of Research Assistant (Group C post) by relaxing the age as per the Recruitment Rules for the Post of Research Assistant based on the Office Memorandums with effect from the date of her initial appointment as Research Assistant and to grant her all consequential service, attendant and monetary benefits

(2.) Heard Mr.R.Viduthalai, learned Senior Counsel appearing on behalf of Ms.A.V.Bharathi, learned counsel for the petitioner and Mr.T.V.Krishnamachari, learned Senior Panel Counsel appearing on behalf of the second and third respondents.

(3.) Mr.R.Viduthalai, learned Senior Counsel appearing on behalf of the petitioner would submit that the petitioner pursuant to the advertisement issued by the third respondent in the year 1996 had joined the third respondent Institute at Coonoor as a Lab Technician which was followed by Junior Research Fellow and Senior Research Fellow on contract basis. In view of the training programme of Department of Virology, she was posted in Vaccine production Units.