ROSHNI HABIB Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THIS Writ Petition is filed to issue a Writ of Mandamus, directing the first respondent to consider the petitioner as possessing S. S. L. C. qualification or to grant relaxation for possessing the S. S. L. C. qualification and issue a consequential direction to the first respondent to grant time scale of pay of rs. 610-1075 to the petitioner and to grant consequential Selection and Special grade to the petitioner in the post of Pre-Vocational Instructor with effect from 8. 5. 92 and 18. 5. 02 respectively with service and monetary benefit.

(2.) AT the time of final hearing, learned counsel for the petitioner produces a copy of the decision of this court dated 3. 2. 2006 passed in W. P. No. 32180 of 2005 where it has been held in paragraph 6 as follows:-

(3.) IN the present case, the petitioner retired as a Pre-Vocational Instructor in Sewing. He seeks some benefits in terms of G. O. Ms. 745 dated 18. 7. 1980 and other G. Os. The first respondent Government is directed to consider the case of the petitioner for similar relief as has been granted by this court by order dated 3. 2. 2006 in W. P. No. 32180 of 2005, if the case of the petitioner is similar to that of the decision cited above. Petitioner is entitled to make a representation in this regard and the same shall be considered on its own merits and disposed off the same as expeditiously as possible preferably within eight weeks from the date of receipt of a copy of this order. This Writ petition is ordered accordingly. No costs.