M SENTHILPRABHU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS writ petition is filed against the impugned proceedings of the second respondent Director of Public Health and Preventive Medicine dated 09.11.2007, by which, based on the order passed in W.P.No.46644 of 2006 filed by Dr. S. Thivya, the second respondent has withdrawn the permission granted to the petitioner to join service after completion of P.G. Course.

(2.) BY the Government letter dated 18.07.2008, the Government has granted permission to the writ petitioner to complete his P.G. Course and thereafter to join in service for which he was selected as Assistant Surgeon (General / Specialties) in the Tamil Nadu Medical Service, for the year 2003-04.

(3.) IN view of the said fact that similar impugned order has been upheld by the Honourable First Bench of this Court, the writ petition is dismissed. However, the second respondent Director of Public Health and Preventive Medicine, is directed to permit the petitioner to join as per the selection already made and intimated, within a period of 10 days from the date of receipt of a copy of this order. Consequently the connected M.P. is closed. No costs.