S REVWATHY Vs. J RADHAKRISHNAN

JUDGEMENT

(1.) Since the issued involved in all these matters are common pertaining to the appointment of an incumbent to the post of Director of Medical Education, all the cases were heard together and are disposed of by this common order.

(2.) The contempt petition and W.P(MD)No.2907 of 2018 have been filed by Dr.S.Revwathy and W.P(MD)No.4044 of 2018 has been filed by Dr.A.L.Meenakshi Sundaram. Both the petitioners competed for being considered to the post of Director of Medical Education, which is a single post in the State. However, the Government by G.O.(D).No.173, Health and Family Welfare (A1) Department, dated 01.02018, appointed Dr.A.Edwin Joe, as the Director of Medical Education. This Government Order is impugned in both these writ petitions.

(3.) The case on hand has had a chequered history, as litigations commenced in the year 2016, at the instance of the petitioner-Dr.S.Revwathy. Ultimately, the matter has now culminated in the issuance of the impugned Government Order, appointing Dr.A.Edwin Joe, as the Director of Medical Education.