J RADHABAI Vs. DIRECTOR OF RURAL DEVELOPMENT, CHEPAUK

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking to set aside the rejection order of regularisation passed by the second respondent and to regularise the services of the petitioner with effect from 02.02.1991 onwards and further to award all consequential benefits arising thereof.

(2.) The case of the petitioner is that on 01.07.1982 she was appointed as School Conductress by the fifth respondent and was serving in the same post for over 25 years. She had completed 10 years continuous service as on 02.01.1991 and her service was regularised and benefits arising thereof were also paid to her. While so, the first respondent in his proceeding dated 18.10.1996, directed the Commissioner to cancel the regularisation order stating that Panchayat Union Schools and employees were brought under the control of Education Department with effect from 01.06.1981 and the power of regularisation vests only with the Education Department.

(3.) Pursuant to the order of the first respondent, the fifth respondent cancelled the regularisation order dated 22.02.1991. Thereafter, the fifth respondent forwarded a proposal to the District Collector, Villupuram requesting to make arrangements to regularise the services of the petitioner through the Education Department. The District Elementary Education Officer, Villupuram, in turn, sent a proposal to the District Collector to regularise the services of the petitioner.