C.ANAND RAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed under Article 226 of the Constitution of India praying to direct the respondents to implement Bio-metric Attendance System in all Government Medical College Hospitals, District Headquarters Hospitals and Taluk Headquarters Hospitals in pursuance of G.O.(Ms)No.277, Health and Family Welfare (E1) Department, dated 20.09.2012, by way of issuing a writ of mandamus.

(2.) It is averred in the petition that the petitioner is a resident of Krishnapuram Colony, Madurai. Further it is averred in the petition that the Government of Tamil Nadu have issued G.O.(Ms)No.277, Health and Family Welfare (E1) Department, dated 20.09.2012, wherein it has been specifically directed to implement Bio-metric Attendance System in all Government Medical College Hospitals, District Headquarters Government Hospitals, Taluk Headquarters Government Hospitals and ESI Hospitals/Dispensaries. But the said G.O. has not been implemented. Under the said circumstances, the present writ petition has been filed for getting the relief sought therein.

(3.) Mr.M.Govindan, learned Special Government Pleader, has taken notice for all the respondents.