G GAYATHRI Vs. K RAMESH

JUDGEMENT

(1.) R.Subbiah

(2.) APPELLANTS, who are respondents No.3,4,6 and 8 to 19 in the writ petition, have filed this appeal, aggrieved by the order dated 12.12.2007 passed by the learned single Judge quashing the G.O.(D) No.1127, Health & Family Welfare Department dated 30.10.2006 and consequently directing respondents 11 and 12 herein to fill up the post of Opthalmic Assistant, according to the Employment Exchange seniority.

(3.) AGGRIEVED over the decision of the Government in not allowing the private institution trained candidates for the above refresher course and denying the appointment for them in the Government Medical Institutions, the appellants herein moved the Tamil Nadu Administrative Tribunal in O.A.No.7723 of 1999 etc., to direct the Government to appoint them as Opthalamic Assistants in Government Primary Health Centre/District Headquarters Hospital.