G MURUGAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THIS order shall govern the above writ petitions seven in number. All these writ petitions concentrate on challenging G. O. Ms. No. 593 Health and Family Welfare (N2) Department, dated 11. 9. 1995, as one contrary to the Rules framed in G. O. Ms. No. 1507 Health, Indian Medicine, Homeopathy and Family Welfare Department, dated 16. 8. 89, and consequentially no further panel could be prepared contrary to the Rules already in existence.

(2.) THE affidavits in support of all the petitions are perused and the counter affidavit filed by the State is also perused. The Court heard the learned Counsel on all sides.

(3.) THE following would emerge as facts admitted: