PREMA Vs. THE DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the respondents 1 to 4 to regularize the services of the petitioner from the date of her appointment.

(2.) There is no representation on behalf of the writ petitioner. Heard the learned Special Government Pleader appearing on behalf of the respondents.

(3.) The writ petitioner states that she was employed as a commerce PG Assistant in the Government Higher Secondary School, Kovilpatti, Trichy District. The petitioner was appointed by way of passing a resolution by the Parent Teacher Association of the School. It is stated that the writ petitioner is fully qualified to hold the post of PG assistant. Initial appointment was made with the consent of the Head Master of the School. Further, the services of the writ petitioner has not been regularised in the sanctioned regular post of the PG Assistant. The post was vacant during the relevant point of time and inspite of that, the case of the writ petitioner was not considered.