K. VIJI Vs. THE JOINT DIRECTOR OF HEALTH SERVICES, DISTRICT HEADQUARTERS HOSPITAL, KUMBAKONAM, THANJAVUR DISTRICT AND OTHERS

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the respondents to regularise the service of the petitioner as Patient Counsellor in the third respondent Hospital.

(2.) The learned counsel appearing on behalf of the writ petitioner states that the writ petitioner is a differently abled person. She had completed B.Com., and M.Com., degree in Bharathidasan University and further completed Post Graduate Diploma in Computer Application in June, 2002 and thereafter completed M.Phil., Degree from Madurai Kamaraj University in the year 2004. The writ petitioner had completed the degree of Master of Social Work on May, 2010, from Annamalai University. Accordingly, the writ petitioner was appointed as a Patient Counsellor on contract basis in the third respondent hospital on 26.05.2007.

(3.) The writ petitioner herself admits that she was initially appointed on temporary basis on consolidated pay. The grievances of the writ petitioner is that she was working as a Patient Counsellor on temporary basis from 26.05.2007 and made a request to the first respondent to regularise her services. Contrarily, the first respondent had initiated steps and appointed some other person on temporary basis in the place of the writ petitioner. Thus the writ petitioner was constrained to move this present writ petition.