N IYYANAR Vs. SECRETARY TO GOVERNMENT HEALTH

JUDGEMENT

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

(2.) THE petitioner along with another person had filed Original Application No.1404 of 2001 before the Tamil Nadu Administrative Tribunal for issuing a direction to the State Government to promote such applicants to the post of Deputy Director Health Services. It was stated in the Original Application that even though the respondents 3 to 6 in the O.A., (Respondents 3 to 6 in the present writ petition) were appointed as Health Officers during the year 1993 and the applicants were appointed as Health Officers in the year 1994, the respondents had not passed the diploma in Public Health Course within the stipulated period of four years and, therefore such persons could not have been considered for promotion by ignoring the case of the applicants.

(3.) FROM the materials on record it appears that the aforesaid respondents, who were appointed on 15.12.1993, acquired diploma in Public Health in April and October 1998, beyond the period of four years.