A JEEVARATHINAMMAL Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE North Arcot District Children's Aid Society, appointed the petitioner as Warder-cum-cook by an order dated 30.06.1963 in their Reception Home at Vellore. THE District Collector of Vellore was the President of the North Arcot District Children's Aid Society. THE Reception Home was run based on the grant of the Tamil Nadu Government. Since the said Society became defunct and did not show any interest in the welfare of the inmates, the said Society was placed under the charge of the Headquarters Deputy Tahsildar, Vellore with effect from 01.05.1981.

(2.) THEREAFTER, the Government issued G.O.Ms.No.1922, Social Welfare Department, dated 17.09.1985 taking over the Reception Home run under the North Arcot District Children's Aid Society along with the staff, in as is where is condition with the assets. The service of the petitioner was regularised as Cook with effect from 17.09.1985. The petitioner retired from service on 31.07.1994 on reaching the age of superannuation.

(3.) ON abolition of the Tamil Nadu Administrative Tribunal, the matter stood transferred to this Court and renumbered as W.P.No.41624 of 2006.