K ACHAMMA Vs. VENKATESWARA UNIVERSITY

JUDGEMENT

(1.) The petitioner filed W.P.No. 18949 of 2011 seeking regularization of services. This Court passed an elaborate order on 19.7.2011 in the said writ petition directing the respondents to consider the case of the petitioner and pass appropriate orders in accordance with the rules and regulations of it, within a period of six weeks from the date of receipt of a copy of the said order and to communicate the same to the petitioner. Now, the respondents have communicated a memo No.EI(3)/2011 dated 29.10.2011 to the petitioner, stating that the request of the petitioner for change of her date of regularization of service from the date of regularization of service to her juniors is not complied with.

(2.) The learned Standing Counsel for the 1st respondent submits that the services of the petitioner were regularized with effect from 1.6.2005 as per the permission of the Government.

(3.) The learned counsel for the petitioner submits that, in fact, the first respondent has not obtained any such permission from the Government while regularizing her services w.e.f. 1.6.2005.