B. DINESH KUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) By consent of both parties, this writ petition is taken up for final disposal at the stage of admission itself.

(2.) Though the petitioner has sought for issuance of writ of mandamus to direct the respondents to select and appoint the petitioner by direct recruitment to the post of Health Officer in Tamil Nadu Public Health Service 2013-2014 under Most Backward Class/De-notified community (MBC/DC) category in the light of proceedings issued by the second respondent in his proceedings in memorandum No.7315/OTD-A1/2014-2 dated 10.09.2015 in Class 3(ii) and in the light of resignation letter dated 21.10.2019 submitted by the Dr.M.Vinoth, in my view, such a decision is to be taken by the third respondent and in case, the petitioner is aggrieved against such any decision, it would be appropriate to approach this Court.

(3.) When the writ petitioner herein had earlier filed a writ petition in W.P(MD).No.15922 of 2019 seeking for selection to the post of Health Officer under the third respondent herein on the ground that one Mr.M.Vinoth had resigned from the post, who was under the category of MBS/DC. This Court by order dated 08.08.2019 had dismissed the said writ petition on the submission made by the respondents therein that the resignation of Dr.M.Vinoth was yet to be acted upon, since he had not remitted a sum of Rs.1,44,806/- (Rupees One Lakh Forty Four Thousand Eight Hundred and Six only) as per the bond executed by him to the Government. However, the petitioner was granted liberty to workout his remedy at a later stage.