LAWS(MAD)-2013-11-49

P.TAMIZHARASAN Vs. DIRECTOR JAWAHARLAL INSTITUTE OF POST GRADUATE MEDICAL EDUCATION AND RESEARCH (JIPMER) DHANWANTARI NAGAR

Decided On November 08, 2013
P.Tamizharasan Appellant
V/S
Director Jawaharlal Institute Of Post Graduate Medical Education And Research (Jipmer) Dhanwantari Nagar Respondents

JUDGEMENT

(1.) Heard Mr.P.R.Thiruneelakandan, learned counsel for the petitioner and Mr.M.T.Arunan, learned counsel for the first respondent.

(2.) This Writ Petition is filed for issuance of a Writ of Mandamus to direct the second respondent herein to investigate the recruitment of Staff Nurse in JIPMER Hospital, Puducherry through independent investigation agency, particularly Central Bureau of Investigation.

(3.) The petitioner, who is one of the unsuccessful candidates, has filed this Writ Petition contending that the first respondent issued a Notification on 30.3.2013 calling for applications from the eligible candidates for 22 vacancies in the post of Staff Nurse, initially to fill up vacancies available in JIPMER hospital. Subsequently, another Notification was issued on 21.7.2013 increasing the vacant post to 465. The persons who are qualified in Degree or Diploma in General Nursing and Midwifery or equivalent from a recognized University/Institution and registered as Nurse & Midwife under Indian Nursing Council Act, 1947/any State Nursing Council, subject to age limitation prescribed in the Notification, are eligible to apply for the said post as per the notification. It was also stated that the persons from anywhere in India can apply.