R N KRISHNAMOORTHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioners in all these writ petitions are all Medical Officers appointed in the Panchayat Union Dispensaries. Those Panchayat Union Dispensaries were functioning under the control of Commissioner of Rural Development. All the petitioners possessed M.B.B.S. Degree and they were serving in rural areas. THE services of the petitioners belong to Local Body Service.

(2.) BY G.O.Ms.No.109, Health Department, dated 12.01.1989, the Government of Tamil Nadu took a policy decision to upgrade the existing Panchayat Union Dispensaries as Government Primary Health Centers and on upgradation, the administrative control of the establishment would come under the Director of Primary Health Centres from the Commissioner of Rural Development.

(3.) WHILE 84 Panchayat Union Dispensaries were converted into Primary Health Centres pursuant to G.O.Ms.Nos.572 and 435 referred to above, 80 Medical Officers employed in those Panchayat Union Dispensaries were brought into Tami Nadu Medical Service from Local Body Service.