S. MURUGAN Vs. DIRECTOR OF PUBLIC HEALTH

JUDGEMENT

(1.) TO call for the records connected with the proceedings issued R.No. 20400/PFA/2008/ S2 dated 15.2.2011 passed by the 1st respondent (in so far as 2nd respondent is concerned) and quash the same and consequently direct the 1st respondent to send the petitioners for Food Inspection and Sampling Training. as common question of law and facts are raised in all these writ petitions. However, for the sake of brevity, the facts are being taken from W.P.No.15617 of 2011.

(2.) THE petitioner passed his 10th standard in the year 1991 and +2 in 1993 at Gandhi Gramam Deemed University, Ambathurai, Dindugal District and completed B.Sc. Applied Chemistry in May 2009 under Distance Education stream at Annamalai University. The petitioner belongs to Most Backward Class community and was appointed as Sanity Inspector on 12.05.1997 at Kancheepuram Municipal Office and is presently employed in the office of the Commissioner, Corporation of Tiruppur.

(3.) AS already noticed above, in pursuance to the willingness shown by petitioner, he was shortlisted and deputed for training at the office of the Public Analyst, Food Analysis Laboratory, Palayamkottai.