K VENKATESWARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a writ of mandamus directing the respondents to absorb him as full time Vocational Instructor Grade II as per seniority and to pay the time scale in accordance with G.O.Ms.No.35, dated 09.02.2007.

(2.) The case of the petitioner is that he was appointed as Vocational Instructor in General Mechanical Engineering in the 6th respondent school on 17.08.1996 in a sanctioned post by the Management. However, the respondents have not considered the petitioner for regularization as full time Vocational Instructor till date, though the second respondent has called for particulars and details of the petitioner in terms of G.O.Ms.No.35, dated 09.02.2007. The further case of the petitioner is that the second respondent ought to have absorbed the petitioner, whereas the other junior Vocational Instructors, who were appointed later, were included in the list and regularised. According to the petitioner, he is entitled to be regularised as per G.O.Ms.No.35, dated 09.02.2007.

(3.) Resisting the writ petition, the fourth respondent has filed the counter-affidavit and is vague.