SECRETARY TO GOVERNMENT HEALTH & FAMILY (AA2) DEPARTMENT GOVERNMENT OF TAMIL NADU Vs. J. ALAMELUMANGAI

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties and carefully perused the materials placed on record.

(2.) These appeals are directed against the order, dated 24.08.2016, made in W.P.(MD) No.4531 of 2016, filed by the State in W.A.(MD) No.90 of 2017 and the third respondent in the writ petition in writ appeal in W.A.(MD) No.544 of 2017.

(3.) The first respondent/writ petitioner filed the said writ petition challenging the Government Order in G.O.(D) No.341, dated 26.02.2016 and the consequential order passed by the Director of Medical Education, dated 01.02016, in sofar as the writ petitioner is concerned and to direct the State and the Director of Medical Education to post her in the College of Nursing at Madras Medical College, Chennai, as per seniority and rules.