M ANDAVAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The internal communication issued by the Special Secretary to Government and Project Director, Tamil Nadu Health System Project to the Director of Medical Education, Kilpauk, Chennai, is challenged by the writ petitioners in this writ petition.

(2.) First of all the order impugned dated 20.10.2013 is an internal communication between the Special Secretary to Government and Project Director Tamil Nadu Health Scheme Project and the Director of Medical Education. Such internal communications would not provide a cause to file a writ petition by the petitioners. However, the grievances of the writ petitioners are that they are employed as temporary hospital workers and inspite of the long service, their services are not regularized in the sanctioned post in the regular time scale of pay.

(3.) The learned counsel for the writ petitioners state that the petitioners were engaged as Sanitary workers, Hospital workers and Nursing Assistants Grade-II, which is renamed as Multi Purpose Hospital Workers and the petitioners are working for a considerable length of time. Thus the services of the writ petitioners ought to have been regularized in the sanctioned post. The learned counsel for the writ petitioners further states that the respondents have taken a decision to outsource these hospital workers and therefore the petitioners are deprived all the benefits of permanent absorption in the cadre of hospital workers. Thus the communication shared by way of the officials is to be quashed.