SARASU Vs. DIRECTOR OF RURAL DEVELOPMENT

JUDGEMENT

(1.) The petitioner seeks for regularization of her service since 24.08.1985.

(2.) The grievance of the petitioner is that though she was appointed as Sweeper at Panchayat Union Dispensary, Chakkarapalli Union Panchayat, Papanasam, as early as on 24.08.1985 and she is continuously working in the said post all these years, the respondents have not chosen to regularize the service so far. It is her further case that the Commissioner of Papanasam Panchayat Union has also made recommendation through his proceedings dated 15.06.2001 and 13.11.2006 to the District Collector for regularizing her service. However, as the petitioner was not regularized so far, she has chosen to file the present writ petition.

(3.) In the counter affidavit filed by the respondents 3 and 5, though it is admitted that the petitioner was sponsored by the Employment Exchange and appointed as Sweeper in the Panchyat Union, Papanasam on 24.08.1985, she could not be appointed to the permanent post, since she is not having the minimum educational qualification prescribed for the post of Junior Assistant/Tax Collector to which a pass in the Xth Standard is required.