DR. S.VETRIVEL CHEZIAN Vs. THE STATE OF TAMIL NADU, REP. BY ITS SECRETARY TO GOVERNMENT, HEALTH & FAMILY WELFARE DEPARTMENT, FORT ST.GEORGE, CHENNAI

JUDGEMENT

(1.) The prayer in the writ petition is for a writ of certiorarified mandamus, calling for the entire records leading to the issue of G.O. (D) No.217 Health and Family Welfare (A1) Department, dated 24.3.2005 and G.O.(D) No.987 Health and Family Welfare (A1) Department, dated 20.8.2008 on the file of the 1st respondent and quash the same in so far as the promotions of the 4th and 5th respondents are concerned and consequently direct the 1st respondent to promote the petitioner herein to the post of Associate Professor in Orthopaedics in any one of the Government Medical Colleges in the State of Tamilnadu.

(2.) The facts leading to the filing of this writ petition is as follows:

(3.) Heard the learned counsels appearing for the respective parties.