S K SARAVANAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE writ petition challenges the order of the second respondent, dated 6.10.2009 addressed to all the Deputy Directors of Health Services and the order of the Principal Secretary to Government, Health and Family Welfare Department, dated 07.10.2009 addressed to the third respondent in and by which the first and second respondents have stated that for the purpose of qualifying the Assistant Surgeons appointed on temporary basis under Rule 10(a)(i) under a special drive for appointment in the medical services, he should have been appointed upto 23.02.2009 and continue to be in service as on 07.08.2009.

(2.) IT is admitted case that the petitioner was appointed on 30.06.2009 by the proceedings of the Director of Public Health and Family Welfare Department, Chennai namely, the second respondent in the sanctioned post of Assistant Surgeons (Specialties) in Government Primary Health Centre, Keeranur, Trichy.

(3.) IT is also the case of the third respondent that regularisation is not a matter of right. Such regularisation if it is made under the special qualification examination, unless and until, the individual complies with the requirements, he cannot as a matter of right claim himself to be considered. IT is also the case of the third respondent that the petitioner's name has not been recommended by the Department of Public Health and Preventive Medicine so as to enable to make him eligible to be considered for regularisation in the special examination to be conducted by virtue of the advertisement issued by the Tamil Nadu Public Service Commission.