P MUTHUKRISHNAN Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) THE petitioner being aggrieved by the order dated 30.01.2002 declining his request for appointment as Assistant Medical Officer (Homeopathy) from the reserved list for 1990-91, has approached this Court for issuance of a writ in the nature of Certiorari, with consequential relief of mandamus, to direct the respondents to appoint the petitioner from the available vacancies with all consequential benefits.

(2.) THE petitioner has also challenged the order dated 13.09.2001 denying the appointment to the petitioner for the reason that the candidates from the select list have already joined and the available vacancies stood exhausted. It may be noted here that selected persons have not been impleaded as parties to this writ petition even otherwise, petitioner cannot have any grievance of appointment, as no person placed below the petitioner has been appointed.

(3.) THE petitioner belongs to scheduled caste and has passed 4= years diploma course in Homeopathy medicine in the year 1983, which was then a diploma Course and now it is a bachelor's degree in medicine. THE petitioner is registered with the Homeopathy Medical Council and got his name entered in the professional and Executive Employment Exchange for appointment to the post of Assistant Medical officer (Homeopathy).