R. SANTHOSH KUMAR Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) By consent of counsel for both sides, the writ petitions are taken up for final disposal at the stage of admission.

(2.) The Petitioners in all these writ petitions seek for issuance of a Mandamus directing the respondents to consider them for selection to the post graduate MD/MS/M.Ch (Neuro-Surgery) courses for the academic year 2014-2015 under 'Service category' under clause 10 (a) and (b) by reckoning 2 year period upto the date of commencement of courses as permitted in the previous years.

(3.) The petitioners in these cases have completed their M.B.B.S. Degree during 2002 and have registered their name with the Professional Executive Employment Exchange in the State. While so, during January 2012, the Government issued G.O. Ms. No.2, Health and Family Welfare Department dated 02.01.2012 resorting to fill up 835 vacancies of Assistant Surgeon. The petitioners have also applied for the post of Assistant Surgeon and they were called for a counseling and eventually got selected to the post of Assistant Surgeon.