DIRECTOR OF ELEMENTARY EDUCATION, COLLEGE ROAD Vs. RANI

JUDGEMENT

(1.) Heard Mr.V.R.Shanmuganathan, learned Special Government Pleader appearing for the appellants and Mr.B.S.Meltiue, learned counsel appearing for the respondent.

(2.) This appeal by the State is directed against the order made in W.P.(MD)No. 5935 of 2013, dated 202017.

(3.) The said writ petition was filed by the respondent herein, challenging the order passed by the third appellant dated 02.01.2013, seeking a direction to the appellant to regularise the service of the respondent/writ petitioner from the date of her initial appointment on 15.04.1996. The Writ Court, after taking into consideration the facts and circumstances of the case, and the submission made on either side, and the decision, which was rendered by the Division Bench on similar issue, allowed the writ petition by setting aside the impugned order and directed the appellants to regularise the service of the respondent/writ petitioner from the date of her initial appointment when she had completed 10 years of service and fixed the time frame within which the direction should be complied with.