K.NAGAMMAL Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The Writ Petition is filed to quash the communication of the first respondent in letter No.32333/Ne.Va.1(2)/2014-2 dated 28.11.2014 and to direct the respondents to regularize the service of the petitioner as Full-Time sweeper on the date of completion of ten years of part time service from 27.07.1984 and to pay time scale of pay and other benefits with effect from 27.07.1994 by counting 50% of her part time service, for the purpose of pension.

(2.) Heard the learned Counsel appearing for the petitioner and the learned Special Government Pleader, who takes notice for the respondents. By consent, the Writ Petition is taken up for final disposal at the stage of admission itself.

(3.) The learned Counsel appearing for the petitioner and the learned Special Government Pleader appearing for the respondents jointly submitted that the issue involved herein has already been decided by this Court in W.P.(MD)Nos.15808 and 15809 of 2018, dated 14.02.2019, wherein this Court has held as follows: