JAMNAKATHU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) IT is stated that she was possessing B.Com., B.Ed., qualifications. She was appointed by the fourth respondent as a part time vocational instructor in the fourth respondent School, on 16.7.1981. The petitioner's appointment was approved by the Chief Educational Officer, South Arcot District at Cuddalore, by his proceedings, dated 30.10.1981, for the academic year 1981-82, on a consolidated pay of Rs.150/- per month. Subsequently, she was appointed for the academic years 1982-83, 1983-84 and for the academic year 1984-85 as single part time vocational instructor. The Chief Educational Officer, South Arcot District at Cuddalore, had approved her appointment as Double part-time vocational instructor for the period 1.10.1984 to 31.5.1985 and for the subsequent academic years.

(2.) IT is further stated that even though the petitioner had been appointed during the year 1981, her service has not been regularised. Therefore, several representations had been made to the Government by the concerned association on behalf of the members, who were similarly placed as that of the petitioner. The Government by taking note of the representations had decided to regularise the service of the Double part-time vocational instructors by G.O.Ms.No.712, Education, dated 28.5.1990, and G.O.Ms.No.967, Education, dated 16.10.1992. However, by the impugned G.O.Ms.No.834, Education, Science and Technology (HS-II) Department, dated 23.9.1994, the regularisation of the petitioner had been cancelled and he has been reverted to the post carrying consolidated pay from the date on which he had been appointed into regular time scale of pay.

(3.) IN view of the submissions made by the learned counsel appearing for the parties concerned, the writ petition stands closed as no further orders are required to be passed in the writ petition. No costs.