E. RAJA Vs. K. KALAISELVI

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) The upshot of the entire argument of the learned counsel is that the private respondent, in spite of having full and complete knowledge about the date and time fixed for transfer counselling, i.e., 20.9.2019, had absented herself and, therefore, it was the appellant's turn, who was rightly offered the post of Hospital Superintendent in the Government Headquarters Hospital, Pollachi.

(3.) There is no dispute on facts that the private respondent was admittedly senior to the appellant. It is also not in dispute that the official communication, which was despatched through email, had reached the hospital at Pollachi. It is also not in dispute that on that day, the private respondent was at Chennai and was not at Pollachi.