RAMAYEE Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner filed O.A.No,5564 of 1997 for a direction to the respondent to regularise her service in the post of Sweeper in the office of the first respondent. On notice from the Tribunal, a reply affidavit was filed by the first respondent dated 29.11.1998.

(2.) IN view of the abolition of the Tribunal, the matter stood transferred to this Court and was re-numbered as W.P.No,32110 fo 2006. Paragraph Nos. 3 and 4 of the reply affidavit may be usefully extracted below: