M. THIRUMALAISAM Vs. THE SECRETARY

JUDGEMENT

(1.) The prayer in the writ petition is for a Writ of Certiorarified Mandamus, calling for the records pertaining to the proceedings 2nd respondent in O.Mu.No. 641/VI/E1/2011, dated 25.01.2011, and quash the same and direct the respondent No.2 to regularise this petitioner as vocational teacher Grade II, with all monitory benefits from 10.06.2002 as per the G.O.Ms. No.74 School Education (Elementary Education) Department dated 10.06.2002.

(2.) The petitioner was appointed as a part time vocational teacher on 31.07.1996 at Government Higher Secondary School, Veerasigamani, where he was working till 21.07.1999. Thereafter, he was transferred to Government Higher Secondary School, Serndamangalam, where he joined on 22.07.1999 and worked till 08.02.2007.

(3.) During this relevant period, the Government has come out with two Government Orders, namely, G.O.Ms. No.680 Education Department dated 20.09.1996 and G.O.Ms. No.74 School Educational (Vocational Education) Department dated 10.06.2002. As per G.O.Ms. No.680 Education Department dated 20.09.1996, 235 part time vocational teachers were brought in as full time vocational teachers and subsequently by G.O.Ms. No.74 School Educational (Vocational Education) Department dated 10.06.2002, 126 were also brought in as full time vocational teachers. Therefore, altogether by virtue of the two Government Orders all 361 part time vocational teachers were brought under regular time scale of pay.