A. K. VENKITACHALAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed to issue a writ of Mandamus, directing the respondents 3 and 4 herein to appoint the petitioners as Ophthalmic Assistants in the Primary Health Centres and other similar Government Health Centres, on the basis of their representations dtd. 16/7/2021, in the light of the common order dtd. 3/4/2002, passed in O.A.No.7723 of 1999, O.A.Nos.8029 to 8037 of 1999 and O.A.No.7965 of 2001 and O.A.Nos.281 to 284 of 2002, passed by the then Tamil Nadu Administrative Tribunal, Chennai and the order dtd. 30/4/2008, passed in W.A.No.139 of 2008, confirming the order of this Court dtd. 12/12/2007, passed in W.P.No.8285 of 2007.

(2.) The case of the petitioners is that they are Diploma Holders in Optometry. According to them, they have passed the condensed Para Medical Ophthalmic Assistant Course from the Government Medical Institutions. In effect that all the petitioners are eligible Diploma Holders in Optometry and they are also in possession of certificate from the respective Government Medical Institutions where they underwent the condensed Course, in terms of G.O.Ms.No.662, dtd. 9/12/1998, which provided for additional qualification towards acquiring three months condensed Course in order to qualify themselves for appointment as Ophthalmic Assistants in Government Medical Institutions.

(3.) The petitioners have also registered their names in the respective employment exchanges and they being fully eligible and qualified, awaiting appointment as Ophthalmic Assistants in any of the Government Primary Health Centres, for several years now.