LAWS(MAD)-2012-7-22

K THIRUKUMARAN Vs. STATE OF TAMIL NADU

Decided On July 05, 2012
K THIRUKUMARAN Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) WRIT Petition No.11134 of 2008 is filed praying to issue a Writ of Mandamus, directing the respondents to retrospectively promote the petitioner in the cadre of Health Inspector with effect from 01.07.1971 and consequently regularize his services in the above post with all monetary benefits by extending the benefits of G.O.(D) No.359, Health and Family Welfare Department, dated 26.04.2004 which is covered under order dated 13.07.2007 in W.P.No.29794 of 2005 etc.,

(2.) THE relief sought for in all the writ petitions is one and the same. By consent, all the writ petitions are taken up together for final disposal.

(3.) THE petitioners were initially appointed in various posts in the health department such as Vaccinator, Surveilance Workers, Field Assistants, Cholera Workers etc.,. They were thereafter promoted as Health Supervisor which post came to be re-designated as Health Inspector Grade-I, in which post they are either serving or retired since. At the time of joining service, the petitioners did not possess the technical qualification namely Sanitary Inspector Certificate Course. However, all these petitioners subsequently, underwent the course and got the certificate and therefore, they claim that they are entitled to the benefit of promotion to the post of Health Inspector based on their seniority at the time of entry into service.