SECRETARY TO GOVERNMENT Vs. B. THANGARAJ

JUDGEMENT

(1.) The instant Intra-Court Appeal relates to the plight of the poor Male Attendant in the Department of Health and Family Welfare, who has been tossed from 1992 in fighting for his rights by spending his life in litigation.

(2.) The respondent, who is the writ petitioner, joined a Non-Government Organization (NGO), namely, Family Planning Association of India on 16.11.1984 as a Male Attendant, Urban Family Welfare Centre, Saligramam, in a Health Project. His services were confirmed on 01.06.1985. The NGO had expressed its unwillingness to continue the project due to the poor performance of the same and requested the Population Project Co-ordinator, Chennai Corporation, to take over the project from 01.03.1992 onwards along with the staff to prevent sudden retrenchment of the staff working in the project.

(3.) Heard the learned counsel on either side and perused the materials placed before the Court.