P VIJILA Vs. SECRETARY TO GOVERNMENT HEALTH AND FAMILY WELFARE DEPARTMENT SECRETARIAT, FORT ST GEORGE CHENNAI

JUDGEMENT

(1.) The matter was taken up through Web-hearing.

(2.) The petitioner is a doctor who completed her M.B.B.S., in 2009 and later acquired P.G.Diploma Certification in D.G.O. She belongs to SC community. In April 2013, on the basis of her qualification she was appointed as Assistant Surgeon (Speciality) under Non-service quota and posted to work at the Government Hospital, Srirangam in Trichirapalli. She reported for work on 09.05.2013 at the said hospital and has been working as Assistant Surgeon since then.

(3.) In May 2013, for the first time the Medical Recruitment Board, the fourth respondent herein conduced examination for recruitment and regularisation of the Assistant Surgeons who were temporarily appointed without regular selection. The petitioner herein admittedly participated in the examination and after being successful, her name was also included in the provisional list by the fourth respondent Board in its proceedings dated 12.06.2013. After the publication of the provisional list, she was directed to appear for certificate verification by the Board on 28.06.2013. According to the petitioner, at that time she was in the advanced stage of pregnancy and she had deputed her husband Dr.Vijay to appear before the fourth respondent Board with necessary certificates and documents required by the Board. According to the petitioner, she had also addressed a letter explaining her absence during the time of certificate verification. The husband of the petitioner claims to have appeared before the fourth respondent Board on the stated date and time and on such verification, he was informed that suitable orders would be issued in due course of time.