M RUKMANI Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) THE prayer of the petitioner is to regularise her services from the date of her initial appointment i.e. 29.11.1984 and to grant her all consequential benefits.

(2.) AT this stage of the hearing of the petition, it was pointed out by the learned counsel appearing on behalf of the petitioner that by an order in Va.12/4987/96, dated 22.7.1997, passed by the District Collector, Tuticorin, the petitioner has been regularised in service from 29.11.1984, which is the date of her initial appointment as a Junior Assistant in the Panchayat Union, Srivaikuntam. Hence, it is submitted that no further orders are necessary in the petition.