HARI VIGNESH R. Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioners in all these writ petitions are doctors, who have completed their post-graduation in various specialities and they have knocked the doors of this Court questioning the appointment/posting orders issued by the Director of Public Health and Preventive Medicine, all dtd. 27/12/2022.

(2.) When these writ petitions came up for admission on 23/1/2023, the following order was passed by this Court: The main grievance that has been expressed by the petitioners in all these writ petitions is that they have completed their post graduation and they are expected to render their compulsory service for the period under taken in the bond. There was an earlier round of litigation and in WP No.31089 of 2022, this Court made it very clear that insofar as those PG doctors whose services are to be utilised, the same must be commensurate with their qualification either in the Head Quarters hospital or in the hospitals attached with the medical college in the State of Tamil Nadu or in any other hospital where such kind of service is required and therefore, according to the petitioners, the type of work that is going to be allotted to the PG doctors must commensurate with the qualification and specialisation which they have achieved after undergoing the post graduation. The grievance of the petitioners is that they have all been en masse sent to various primary health centres across the Tamil Nadu. Hence, according to the petitioners such a decision taken by the respondents runs against the submission made before this Court and the directions issued by this Court. The learned counsel for petitioner has also relied upon various other judgements in order to substantiate this stand taken by the petitioner.

(3.) The Director of Public Health and Preventive Medicine, has filed a common counter affidavit in all these writ petitions. The particulars of the appointment/ posting order given to the petitioners has been tabulated and for proper understanding, the same is extracted here under: <IMG>JUDGEMENT_185_LAWS(MAD)2_2023_1.jpg</IMG> <IMG>JUDGEMENT_185_LAWS(MAD)2_2023_2.jpg</IMG>