P SUBBULAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner in this writ of Certiorarified Mandamus by calling for the records in the proceedings of the Chief Judicial Magistrate (respondent No. 2), Tirunelveli in A. No. 1074 of 1974 dated 7. 11. 1974 and direct the second respondent to regularise her services with retrospective effect from 17. 7. 1971 by condoning the break in her service for one day, i. e. , 1. 4. 1973.

(2.) THE petitioner was appointed as a Copyist in the court of the Judicial Second Class Magistrate No. 2, Tirunelveli on temporary basis on 17. 7. 1971. She was ousted from service for want of vacancy on 1. 4. 1973 and was subsequently reappointed on 2. 4. 1973. Her services were regularlised with effect from 1. 4. 1974. She was granted annual increment on 1. 1. 1975. She had submitted an application dated 10. 9. 1980 to the second respondent requesting to condone the break in her service of one day, i. e. , 1. 4. 1973 and regularise her services with effect from the date of first appointment namely, 17. 7. 1971.