R.PANNERSELVAM Vs. MEDICAL SERVICES RECRUITMENT BOARD

JUDGEMENT

(1.) The order ousting the services of the writ petitioner on the ground that his appointment to the post of Skilled Assistant Grade-II (Fitter Grade-II) was mistakenly made under the female category, is under challenge in the present writ petition.

(2.) The writ petitioner completed ITI Course and registered his name in the Employment Exchange. The name of the writ petitioner was sponsored for selection to the post of Skilled Assistant Grade-II (Fitter Grade-II) and the petitioner participated in the process of selection and he was appointed.

(3.) The petitioner joined in the post of Skilled Assistant and was working for about one year. The petitioner was appointed in proceedings dtd. 26/4/2013 issued by the second respondent and he had undergone the training and a Duty Certificate was also issued to the writ petitioner in the year 2014. The work allotment order was also issued to the writ petitioner. While-so, the petitioner received the impugned order of termination surprisingly by stating that his appointment was made against the female category and therefore his services are terminated. Thus, the petitioner is constrained to move the present writ petition.