R.DEVAKI Vs. DIRECTOR OF ADI DRAVIDAR WELFARE

JUDGEMENT

(1.) The relief sought for in the present writ petition is to direct the 2nd respondent to regularise the petitioner's services as a Cook in Adi Dravidar Welfare Hostel from the date of her entry to services as Cook on daily wages of Rs.10/- per day from 27.01.1995 to 06.11.2001, with continuity of service from 27.01.1995 and to pay the so calculated time-scale of pay.

(2.) The learned counsel for the writ petitioner stated that the writ petitioner was appointed as Cook on daily wage basis.

(3.) The writ petitioner cited the orders passed in writ petitions and those orders are also enclosed along with the writ petition. These orders are passed directing the authorities to consider the representations submitted by the writ petitioners, regarding grant of regularisation and permanent absorption. Such direction to consider the representation cannot be granted in the present matter for regularisation and permanent absorption in a sanctioned post in the regular time scale of pay to the petitioner.