G SUJATHA Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) HEARD both sides.

(2.) THESE five petitioners have filed the present writ petitions, seeking for a direction to the respondents to call for the petitioners for a counselling conducted by the respondents for the post of Staff Nurses in the Government hospitals and institutions and consider the petitioners' case on par with the other candidates who have finished Diplomas in Nursing in Government Institutes for the post of Staff Nurse in the Government Hospitals and Primary Health centers in a non discriminatory manner.

(3.) THE petitioners claimed that they have studied B. Sc. (Nursing) and got their degrees from the University. They have also underwent internship in the College of Nursing and got their names registered as nurses and Midwives in the Tamil Nadu Nurses and Midwives Council. Therefore, they are fully qualified to be appointed for the post of Staff Nurse. However, the petitioners were not called for any interview even though they have got their names registered in the employment exchanges. The respondents are only filling up the posts of Staff nurse with diploma holders leaving out the degree holders. The action of the respondents is illegal.