M BHUVANESWARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PETITIONERS in these writ petitions seek a direction to the respondents 1 and 2 to consider them for appointment as Staff Nurse in the Government General Hospitals and Primary Health centers, based on the seniority of registration in the Tamil Nadu Nurses and Midwives Council along with the persons who have studied diploma in Nursing and Midwifery in the Government institutions, without any discrimination between the person who studied in the Government institutions and Government recognised private institutions.

(2.) AS the issue involved in both the writ petitions are one and the same, it would be suffice if the facts of the case in W. P. No. 39236 of 2005 alone are narrated.

(3.) THE brief facts necessary for disposal of the writ petitions as stated in the affidavit in support of W. P. No. 39236 of 2005 are as follows.