TAMIL NADU MEDICAL DEPARTMENT ALL WORKERS AND SANITARY WORKERS ASSOCIATION REPRESENTED BY THE JOINT SECRETARY P KRISHNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THESE two Writ Petitions raise a question as to whether the female Nursing Assistants and female Sanitary Workers would come under the direct control of Resident Medical Officers or the Nursing Superintendent of Government Rajaji Hospital at Madurai.

(2.) THE Writ Petition in W.P.(MD)No.1960 of 2011 at the instance of Tamil Nadu Medical Department of All Workers and Sanitary Workers Association challenges the proceedings dated 06.01.2010 on the file of Director of Medical Education, Directorate of Medical Education, Kilpauk, Chennai-10, whereby and whereunder, the female Sanitary workers were made to work under the control of the Nursing Superintendent.

(3.) WHEN the Writ Petition came up for hearing on 20.04.2011, this Court granted an interim stay of operation of the impugned proceedings dated 06.01.2010. This made the Medical Superintendent to pass an order on 27.05.2011 putting the female Sanitary Workers under the control of the Health Inspector, who would work under the over all control of Resident Medical Officer. The said order was challenged by the Tamil Nadu Government Nurses Association in W.P.(MD)No.6037 of 2011. W.P.(MD)No.6037 of 2011: