S LALITHA Vs. DIRECTOR OF TECHNICAL EDUCATION

JUDGEMENT

(1.) THIS writ petition has been filed seeking for a direction to the respondents to regularise the petitioner in the post of Lecturer, with retrospective effect, from 15.07.1987 and pay the backwages due to her, along with all the attendant benefits.

(2.) HEARD the learned counsel for the petitioner and the learned counsels appearing on behalf of the respondents.

(3.) THE learned counsel has further submitted that after the withdrawal of the present writ petition, the respondents may initiate proceedings against the petitioner to recover the differential salary paid to her in the promoted post, as the stay order granted by this Court in W.A.No.1634 of 2003, by its order, dated 22.04.2003, would also come to an end. THErefore, it has been prayed that this Court may be pleased to permit the petitioner to challenge the recovery proceedings in the manner known to law.