LAWS(MAD)-2022-7-439

K. PRASANNA Vs. STATE OF TAMIL NADU

Decided On July 19, 2022
K. Prasanna Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) The order of termination issued under Rule 10(a) (i) Tamil Nadu State and Subordinate Service Rules and another order passed by the Tamil Nadu Public Service Commission in proceedings dtd. 27/10/2014, rejecting the candidature of the writ petitioner for selection to the post of Assistant Surgeon are under challenge in the present writ petition.

(2.) Though, the orders passed by the Director of Public Health and Preventive Medicine and by the Chairman of Tamil Nadu Public Service commission are different, the petitioner has chosen to file a single writ petition in respect of two different orders passed by the two different authorities.

(3.) The petitioner states that he passed M.B.B.S. in the year 2006 and registered his name in the employment exchange. He was appointed as Assistant Surgeon temporarily under Rule 10(a) (i) and posted as Medical Officer at Government Primary Health Centre, Thirunavalur on 19/2/2007. The petitioner was serving continuously and all of a sudden, the Director of Public Health and Preventive Medicine terminated the services of the writ petitioner by invoking the Rule 10(a)(v) of the Tamil Nadu State and Subordinate Service Rules.