M. SUMATHI Vs. GOVERNMENT OF TAMILNADU AND ORS.

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a writ of certiorarified mandamus calling for the records of the first respondent in G.O.3(D) No.41, School Education Department, dated 12.5.2010 and the consequential Proceedings of the third respondent dated 8.9.2011 and 9.9.2011 respectively and quash the same. The petitioner also sought direction on the respondents to restore the benefits already availed by the petitioner prior to the impugned orders.

(2.) The facts in a nutshell are as under: On 10.6.1992, the petitioner was appointed as part time Craft Teacher (Tailoring and Floor Designing) in the fifth respondent school on a fixed monthly pay of Rs. 170/-. Her pay was periodically revised. During the year 2006, she underwent three months training course for Pre-Vocational Instructors conducted by the Directorate of Teacher Education, Research and Training, Chennai and had passed internal and external examinations by securing 74 marks out of 100. As per G.O.3(D) No.41, dated 12.5.2010, the petitioner was appointed as full time Craft teacher from 6.2.2006, the date on which she had completed the three months training.

(3.) It is averred that para 5(iii) of G.O.3(D) No.41, dated 12.5.2010 states that she is eligible for service and monetary benefits from the date of assuming charge of the post, which according to the petitioner is violative of FR.26.