LAWS(MAD)-2009-7-857

A VASANTHI Vs. DIRECTORATE OF MEDICAL EDUCATION; SECRETARY, SELECTION COMMITTEE, DIRECTORATE OF MEDICAL EDUCATION; GOVERNMENT OF TAMILNADU BY ITS SECRETARY, HEALTH AND FAMILY WELFARE DEPARTMENT

Decided On July 14, 2009
A Vasanthi Appellant
V/S
Directorate Of Medical Education; Secretary, Selection Committee, Directorate Of Medical Education; Government Of Tamilnadu By Its Secretary, Health And Family Welfare Department Respondents

JUDGEMENT

(1.) Heard the learned Counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(2.) The petitioner has stated that she is working as a Nursing Tutor Grade-II, at the School of Nursing, Coimbatore Medical College Hospital, Coimbatore. She had joined the service as a Staff Nurse at the Government Head Quarters Hospital, Ooty, on 10.10.1983. Thereafter, she had been serving at the Government General Hospital, Madras, and at Pollachi, as a staff Nurse. Later, she was transferred to the Mettupalayam Government Hospital, and she was serving at the said hospital from 17.2.1999 to 23.2.2004. Thereafter, she was promoted as a Nursing Tutor Grade II, and posted at Coimbatore Medical College Hospital, Coimbatore, where she has been serving, till date.

(3.) The petitioner has further stated that she has been applying for admission to the M.Sc. Nursing course, during the earlier years. As she has been unsuccessful in the previous years, the petitioner had applied for admission to the M.Sc., Nursing course for the year 2009-2010, as the age limit for admission to the said course has been relaxed. The petitioner has further stated that her total service as a Nurse and as a Tutor is 25 years. As such, she possesses sufficient teaching experience.