DISTRICT EDUCATIONAL OFFICER Vs. S LATHA

JUDGEMENT

(1.) The Mandamus issued by the learned single Judge to the appellants to regularise the services of the respondent on completion of 10 years of service from the date of his initial appointment is under challenge in this intra court appeal.

(2.) The challenge is mainly on the ground that the government order relied on by the learned single Judge is not applicable to Part Time employees.

(3.) The learned Government Advocate by producing a copy of the judgment dated 10 July 2014, in W.A.Nos.2911 of 2012 etc., batch, submitted that the issue is covered by the said judgment. According to the learned Government Advocate, the Division Bench set aside the orders passed by the learned single Judges of this Court directing regularisation of Part Time employees.