M.THEIVANAYAGI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to the respondents to regularize the appointment of the writ petitioner in the sanctioned post in the regular time scale of pay as Vocational Teacher with effect from her initial date of appointment ie., from 01.08.2000.

(2.) The learned counsel appearing on behalf of the writ petitioner made a submission that the petitioner is fully qualified for appointment to the post of Vocational Teacher(Engineering Instructor). The petitioner was appointed as such, on part-time basis, with effect from 01.08.2000 by the parent Teachers Association. The Parent-Teachers Association appointed the writ petitioner as part-time Teacher and the salary of the writ petitioner was paid from the fund maintained by the Parent-Teachers Association.

(3.) The learned counsel for the writ petitioner made a submission that the petitioner is fully qualified for the regular appointment to the post of Vocational Teacher, as she is possessing all the requisite qualification as per the Rules in force. Suddenly, the salary of the writ petitioner was stopped, while discharging her duties. At that point of time, the writ petitioner made a submission that G.O.Ms.No.35, School Education Department, dated 02.02.2007 was issued granting the benefit of regularization to 213 Vocational Teachers, who have joined on 01.06.2000 in the time scale of pay on 02.02.2007. Thus, similar benefit is to be extended to the writ petitioner also.