K. PALANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The facts and circumstances which gave rise to the filing of the writ petition are briefly stated hereunder.

(2.) On completion of the selection, the petitioner was also issued with an appointment order dtd. 16/11/2012. Subsequently, the petitioner was issued with the posting order dtd. 30/11/2012 posting him at Government Headquarters Hospital Krishnagiri, and was directed to join duty within 15 days from the date of receipt of the order.

(3.) The order dtd. 30/11/2012, posting the petitioner at Government Headquarters Hospital at Krishnagiri was in fact, made ready only on 11/12/2012 and the same was posted and received by the petitioner on 14/12/2012. On receipt of the posting order on 14/12/2012, being a Friday, the petitioner immediately joined duty on 17/12/2012, the following Monday and has been working eversince. In the meanwhile, the Government issued G.O.(D)No.1292 dtd. 12/12/2012, wherein the 2nd respondent Tamilnadu Public Service Commission was directed to conduct Special Qualifying Exams for regularisation of Assistant Surgeons appointed in Tamilnadu Medical Services on temporary basis. One of the appointments that came under the purview of the Special Qualifying Examination was relating to G.O.Ms.No.02 dtd. 2/1/2012. The petitioner, being an appointee in pursuance of the said G.O., was eligible for regularisation on passing of the Special Qualifying Exam.