PRINCIPAL SECRETARY Vs. G. UDAYA KUMAR

JUDGEMENT

(1.) Heard Mr. N. G. R. Prasad, learned counsel appearing for the appellants in W. A. No. 2717 of 2019, Mr. R. Udhayakumar, learned Additional Government Pleader appearing for the respondent State and Mr. S. R. Rajagopal, learned Additional Advocate General, appearing for respondent no. 2 / Medical Services Recruitment Board.

(2.) The writ petitions challenge the recruitment notification dated 12. 09. 2018 issued by the Medical Services Recruitment Board. The said notification related to appointment to the post of Contract Nurses. The learned Single Judge, by the impugned judgment, has proceeded to hold that the entire recruitment process was vitiated and consequently, has set aside the selections with the following directions:

(3.) After we had heard the appeals on the previous occasion, we had passed the following order on 03. 01. 2020:-