C R NATARAJAN Vs. DEAN, R M HOSPITAL

JUDGEMENT

(1.) The petitioner has challenged the order dated 28.10.1984 of the respondent, rejecting his request to reinstate him in the post of Wireman Grade I.

(2.) Brief facts leading to the Writ Petition are as follows:

(3.) The respondent in his counter affidavit submitted that the petitioner was originally appointed as Electrician (upgraded post) in Ref.No. 12577/72/E3 dated 13.09.1972, by the then Superintendent (now re-designated as Dean) of R.M. Hospital, Thanjavur, in one of the two posts of Electrician sanctioned by the Government for Free Eye Camp and he joined duty on 19.09.1972. The appointment of the petitioner was purely on temporary basis under Rule 10(a)(i) of the General Rules for Tamil Nadu State and Subordinate Service Rules in a scale of pay of Rs. 160-5-240, pending framing of Ad hoc rules for the post of Electrician (ungraded), as the same was a newly created post. The respondent has further submitted that with a view to regularise the services of the petitioner, he sent a proposal to the Director of Medical Education and Family Welfare, Chennai on 01.06.1979. But the service of the petitioner was terminated with effect from 14.07.1979, as per the directions of the Director of Medical Education and Family Welfare, Chennai dated 13.07.1979, on the ground that the petitioner did not possess necessary qualification for the post of Electrician (Grade-I) as per the Rules.