S. FLORA Vs. DISTRICT ELEMENTARY EDUCATION OFFICER

JUDGEMENT

(1.) The petitioner has filed this petition to issue a Writ of Certiorarified Mandamus, to call for the records from the respondent pertaining to the impugned rejection order in Na.Ka.No.2847/A3/ 03.06.2010 given by the 1st respondent and quash the same and consequently to direct the respondents to regularize the service of the petitioner as notional manner and further to direct the respondents to give retirement benefits and pension under the Tamil Nadu Pension Rules 1978.

(2.) It is the case of the petitioner that she was appointed as Craft Teacher on 03.10.1973 in the 4th respondent school. That in pursuant of her appointment the Additional Assistant Educational Officer, Kundadam the respondent herein had opened service register and the petitioner's salary was periodically revised by the respondent and she retired from service on account of superannuation in the year 2002 on 31.10.2002. It is the duty of the respondent to regularize petitioner's service as contemplated under G.O.Ms.No.22, dated 28.02.2006. Thereupon the petitioner made a representation on 30.07.2008 to the respondents herein to confer with her the benefits of G.O.Ms.No.22, dated 28.02.2006.

(3.) However, the respondents refused the claim of the petitioner to extend the benefits of said GO and thereby refused to entertain the petitioner's claim for retirement benefits through the impugned proceedings herein in Na.Ka.No.5767/A4/2008 dated 16.08.2007, 04.01.2008 and 03.06.2010. Hence, challenging the same the present writ petition.