A K RAJABHUSHANAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsels appearing for the parties concerned.

(2.) IT is stated by the petitioner that he was appointed as a Basic Health Worker, on 6.7.1963. His services as a Basic Health Worker was regularised, with effect from 1.7.1966, in reference No.R.13270/A3/82, dated 29.2.1988. By an order of the Assistant Director of Health Services and Family Planning, Madras, dated 31.10.1973, the petitioner was promoted as a Basic Health Inspector, Tiruvannamalai. By the proceedings, dated 23.9.1974, the petitioner's service was regularized in the post of Basic Health Inspector.

(3.) IT has been further stated that the petitioner's temporary services in the post of Basic Health Inspector was regularized, with effect from 22.11.1973 and he was reverted as a Basic Health Worker, with effect from 27.9.1975, for want of vacancy. The posts of Health Inspector and Basic Health Inspector are different categories and are not interchangeable. The Basic Health Inspector can be appointed as Health Inspector by recruitment by transfer, as per G.O.Ms.No.110, Health, dated 17.3.1977, with retrospective effect from 1.7.1966. Further, the petitioner had been reverted as Basic Health Worker from the post of Basic Health Inspector, for want of vacancy. The petitioner knowing the facts about the reversion for want of vacancy did not make any representation for further promotion till 8.1.1989. Only on 9.1.1989, he had requested for promotion as Health Inspector (Multipurpose Health Supervisor) after a lapse of almost 14 years. Hence, the reliefs sought for by the petitioner is devoid of merits and therefore, unsustainable in the eye of law.