MS R SRILATHA Vs. INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) (W.P.No,3250 of 2009 is preferred under Article 226 of the Constitution of India praying for the issue of a writ of mandamus to direct the respondents to regularise the service of the petitioner with all attendant benefits. W.P.No.10973 of 2009 is preferred under Article 226 of the Constitution of India for the issue of a writ of certiorarified mandamus to call for the records relating to the proceedings No.M.III.3/09.EC(7) dated Nil April, 2009 of the second respondent and to quash the same and to direct the respondents to continue the petitioner in service with all attendant benefits.) COMMON ORDER Heard both sides. The petitioner in both the writ petitions is one and the same person. In the first writ petition, the petitioner sought for a direction to the respondents to regularise her service with all attendant benefits.

(2.) THE petitioner was employed as a Lab Technician under the third respondent hospital. She was appointed initially for a period of one year with effect from 1.8.2002 to 31.7.2003 on daily wages at the rate of Rs.100/- per day subject to maximum of Rs.1200/- per month. THE petitioner has a certificate in Electro Cardiography Technology. She had completed Lab Technician course during the period 1998-1999. She also had Diploma in Medical Laboratory Technology, AIDS Control Course from VCCTC, Department of Immunology, Stanley Medical College, Chennai.

(3.) PENDING the writ petition, the petitioner has filed the second writ petition being W.P.No.10973 of 2009. The petitioner's appointment as a Lab Technician was cancelled by the impugned order, dated Nil (April, 2009). It is the cancellation of her appointment, the petitioner had challenged the same in the second writ petition. The petitioner has raised once again the very same ground including the ground that she was not allowed to continue in service despite an injunction order. The order was not a speaking order.