S DHANALAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE Original Application in O.A.No,766 of 2002 before the Tamil Nadu Administrative Tribunal is the present writ petition before this Court.

(2.) THE petitioner is a Prison Warder in Saidapet Sub-Jail since 10.02.1983. She was recruited through Employment Exchange. THE duty of the petitioner is to guard the female detenues in the Saidapet Sub-Jail and to escort them to the Courts and hospitals whenever necessary. It is stated that since there are always female prisoners in the Sub-Jail, the work of the petitioner is permanent and perennial nature and she report for duties on all the seven days of the week. She made a representation dated 24.08.1998 to the Honourable Chief Minister, seeking regularisation of her services. A reply dated 15.10.1998 was given by the third respondent stating that the matter of regularisation of her services is pending consideration by the Government in file No,31756/C2/97. Since no order was passed by the first respondent, regularising her services, she filed Original Application in O.A.No,766 of 2002 (W.P.No,7441 of 2007) praying for regularisation of her services.

(3.) THE learned Senior counsel for the petitioner submits that the reason for deferring the matter was due to the ban on recruitment by the Government for sometime and the ban was lifted subsequently. He further submits that the ban on recruitment being lifted, there is no reason for not passing an appropriate order regularising the services of the petitioner.