SECRETARY TO THE PUBLIC HEALTH Vs. N.PONNI

JUDGEMENT

(1.) This writ appeal is directed against the order dated 10.09.2018 passed in W.P(MD)No.12181 of 2018.

(2.) For the sake of convenience, the parties will be referred to either by name or by designation, as the case may be.

(3.) One S.Natarajan was working as Health Inspector Gr.I, Primary Health Centre, T.Pudupatti, Thirumangalam Taluk, Madurai District, under the control of the Office of the Deputy Director of Health Services, Madurai, Public Health Department, Madurai. He went missing from 02.05.2003 and therefore, his wife - N.Ponni gave a complaint at Thirumangalam Town Police Station vide Reference No.GDP/689/SPMD/03 for 'Man Missing'. Since S.Natarajan did not report for duty, the Deputy Director of Health Services, Madurai, issued a Memo, dated 31.01.2006 calling upon S.Natarajan to report for duty. On the complaint of N.Ponni that her husband was missing from 02.05.2003, the Inspector of Police, Thirumangalam Town Circle, Madurai District, registered an F.I.R., in Cr.No.480 of 2012 on 27.07.2012 for 'Man Missing'.