M KALADEVI Vs. DIRECTORATE OF MEDICAL

JUDGEMENT

(1.) 1. The petitioner prays for issuance of a Writ, in the nature of Certiorari, to quash the order dated 23.07.2012 passed by the Joint Director of Medical and Rural Health Services and Family Welfare, Sivagangai, and consequential relieving order dated 27.07.2012 passed by the third respondent.

(2.) THE petitioner was appointed as Assistant Surgeon (Dental) on recommendation of the Tami Nadu Public Service Commission on 04.05.2012. The petitioner, while working as Assistant Surgeon (Dental) at Government Hospital, Singampunari, was deputed to Government Hospital, Thirupathur on diversion duty with effect from 23.07.2012 until further orders.

(3.) THE impugned order is also challenged on the ground, that there is no provision for "Diversion" in Service Law, nor the impugned order can be taken as "Deputation".