STATE Vs. MARVIN MANOAH BAYLIS

JUDGEMENT

(1.) The official respondents are the appellants. The respondent / Writ petitioner filed W.P(MD)No.268 of 2018 praying for issuance of a Writ of Certiorarified Mandamus to quash the impugned proceedings / order in G.O.(D) No.552 dated 31.05.2010 passed by the first appellant and to quash the consequential proceedings of the second appellant dated 06.07.2010 insofar as it relates to regularization of period from 29.01.1998 to 31.07.2002 as non duty period with a consequential direction, directing the first appellant to regularize the period of service from 29.01.1998 to 31.07.2002 as duty period with consequent monetary and service benefits.

(2.) The affidavit filed in support of the writ petition was dated

(3.) It is a case of the respondent / writ petitioner that he was selected and appointed as Assistant Surgeon temporarily under 10(a) (i) of General Rules for Tamil Nadu State and Subordinate Services and was posted at Primary Health Centre on 05.04.1990 and while he was working in the said Post at the Primary Health Centre, Keelasevalpatti, Sivagangai District, in the year 1994, he applied for Post Graduate Course and his application was forwarded through proper channel and was selected for the Post Graduate Course under the category of Service Candidate. The respondent / writ petitioner had undergone the Post Graduate Course between 29.07.1994 to 28.07.1997. Even prior to completion of Course, through his representation dated 26.06.1997 and 1107.1997, the respondent / writ petitioner informed the concerned authorities as to the completion of the Course on 28.07.1997 and requested for re-posting orders. However, it was not considered.