J M JACQUELINE MALEY Vs. UNION OF INDIA

JUDGEMENT

(1.) THE above Writ Petitions are taken up for disposal together as there arises a common question, pertaining to the validity of selection for the post of pharmacist (Allopathy) and Auxiliary Maternity Assistant / Maternity Assistant (hereinafter referred as ANM) in the Health Department of the Union Territory of pondicherry pursuant to a common notification dated 27. 05. 2004.

(2.) W. P. NO. 14203 of 2007, 9097 of 2007 and 9098 of 2007 have been filed by the Government of Pondicherry challenging the common order of the Central administrative Tribunal (Tribunal for short) in O. A. No. 99, 476 and 306 of 2005 dated 8. 3. 2006 respectively. The prayer in the said original applications are to set aside the order passed by the Director of Health and Family Welfare services, Pondicherry dated 22. 11. 2004 appointing the private respondents as pharmacist (Allopathy), without conducting any test or interview and without any information to the applicants, as being illegal.

(3.) W. P. NO. 28572 of 2004 has been filed by one Mrs. J. M. Jacqueline Maley and 8 others, the applicants in O. A. No. 731 of 2004, which was filed to quash the order passed by the Director of Health and Family Welfare Services, Pondicherry dated 12. 08. 2004 and consequently to direct the Official Respondent to make selection on the basis of Written Test and Interview and appoint the applicants to the post of ANM with all consequential benefits.