K ALAMELU Vs. GOVERNMENT OF TAMILNADU REP BY ITS SECRETARY, HEALTH AND FAMILY WELFARE DEPARTMENT, DIRECTOR OF MEDICAL AND RURAL HEALTH SERVICES

JUDGEMENT

(1.) The petitioner was employed as a Medical Officer in the Government Hospital at Tiruchendur. She filed O.A. No. 2316 of 1998 before the Tamilnadu Administrative Tribunal, challenging the order of the first respondent State in removing her from service by G.O.(D) No. 23 Health and Family Welfare Department dated 06.01.1998.

(2.) The petitioner was a trained Doctor and has got a P.G. Diploma in Gynaecology and Obstetrics. She also has a P.G. Degree in MD-(O&G). She was selected by the TNPSC for the post of Assistant Surgeon and was appointed on 10.02.1989 under the Tamilnadu Medical Services.

(3.) The petitioner was posted as a Medical officer at the Primary Health Centre at Vannikonendal, Tirunelveli District. Thereafter, she was posted at Veppalodai PHC in Thoothukudi District and subsequently she was posted as an Assistant Surgeon in the Government Hospital at Tiruchendur. She was working in the said hospital till 13.02.1998. She had undergone in service training and family planning. The petitioner claimed that the Government Hospital at Tiruchendur had 30 beds but has got only few specialists in some branches of medicine. Though an Operation Theatre was functioning, there was no anaesthetist. Therefore, the Medical Officers were asked to perform minor and major surgeries without adequate facilities.