C. MEENACHI Vs. THE PRINCIPAL SECRETARY

JUDGEMENT

(1.) Heard the Learned Counsel appearing for the Petitioner, Learned Additional Government Pleader appearing for the Respondent No.1 and the Learned Counsel appearing for Respondent Nos.2 and 3.

(2.) The Petitioner has filed the present writ petition seeking for issuance of Writ of Mandamus by this Court, in directing the Respondents to regularize her service as Junior Assistant by considering her representation dated 03.10.2017, by taking into account of the resubmission of proposal for ratification of her appointment and regularization of her service, sent by the Third Respondent to the Second Respondent, within a reasonable time to be fixed by this Court.

(3.) The stand of the Petitioner is that her father viz., A.Chandrasekar died out of harness during service on 23.05.2001, while working as Junior Bailiff in District Munsif Court, Sankagiri, Salem District.