S.MANICKAWALLI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has filed the instant writ petition to regularize the service as Junior Assistant from 07.07.2003 to 19.08.2007, the services rendered by her in the Office of the District Collector, Erode and 20.08.2007 to 22.10.2010 services rendered in the District Court, Erode, for the purpose of re-fixation of pay scale and pension benefits as per G.O.Ms.No.1072, Personnel and Administrative (F.R.III) Department, dated 31.10.1986 and further direct the respondents to declare the completion of probation of the petitioner without insisting the passing of Office Automation training as per G.O.Ms.No.43, Personnel and Administrative Reforms (S) Department, dated 17.04.2009.

(2.) The petitioner who has passed Higher Secondary and technical examination of Typewriting both higher in English and Tamil registered herself with the District Employment Exchange. She was temporarily appointed as typist at Dharapuram Panchayat Union from 23.09.1996 to 30.11.1996 (on election duty). Later she was appointed as Junior Assistant on consolidated remuneration of Rs.4,000/- month and was working with the Collector Office, Erode. She joined the said office on 07.07.2003 and worked there till 23.10.2004. She was transferred to Revenue Divisional Office, Dharapuram where she worked till 19.08.2007.

(3.) The petitioner was appointed as Typist by Employment Exchange by a proceeding of the District Court, Erode, dated 16.08.2007 and was posted at Fast Track Court III, Dharapuram. She was relieved from the office of District Collector, Dharapuram on 19.08.2007 and she jointed the Fast Track Court III, Dharapuram on 20.08.2007.