VISWAMBARAN K , PEON Vs. STATE OF KERALA,; DIRECTOR OF HEALTH SERVICE AND DISTRICT MEDICAL OFFICER (HEALTH)

JUDGEMENT

(1.) The Petitioner is working as a Peon in the Health Service Department in the Primary Health Center, Vadavannur in Palakkad district. Prior to entering Health Service, he was working in the Rural Development Department. He entered the Health Service Department on 26.7.2008. The next promotion to which the Petitioner can aspire for is that of Junior Health Inspector Grade II. By Ext. P3, applications were invited from eligible departmental candidates in the Health Department who secured Health Inspectors' Training Certificate/Sanitary Inspector Course and were in service before 8.7.2008 for preparation of a panel of employees for promotion to the post of Junior Health Inspector Grade II. The Petitioner apprehends that the Petitioner's application would not be considered on the ground that he was not in service of Health Department as on 8.7.2008. It is under the above circumstances, the Petitioner has filed this writ petition seeking the following reliefs:

(2.) In Ext. P3 circular inviting applications, it is specifically stated thus:

(3.) Therefore, I do not find any merit in the writ petition and accordingly the same is dismissed.