LAWS(MAD)-2019-3-469

TAMIL NADU HEALTH EMPLOYEES WELFARE ASSOCIATION Vs. CHIEF ELECTION COMMISSIONER ELECTION COMMISSION OF INDIA

Decided On March 22, 2019
Tamil Nadu Health Employees Welfare Association Appellant
V/S
Chief Election Commissioner Election Commission Of India Respondents

JUDGEMENT

(1.) Tamil Nadu Health Employees Welfare Association, represented by its Secretary Mr.R.Karthick, has filed the instant writ petition, for a mandamus, directing the Chief Election Commissioner, New Delhi; Chief Election Commissioner, Chennai; Principal Secretary, Health and family Welfare Department, Chennai; Director of Medical Education, Chennai; and the Director of Medical and Rural Health services, Directorate of Rural and Health Services, Chennai, respondents 1 to 5 respectively, to conduct an enquiry, into the illegal transfers, relieving, joining and posting of Nurses, across the State of Tamil Nadu, after November 2018, after coming into force of the code of Conduct and take necessary legal action, against all the erred officials, who had their hands in illegal transfers.

(2.) Petitioner, has impleaded Ms.Beela Rajesh, I.A.S., Principal Secretary, Health and Family Welfare Department, Chennai; Dr.Edwin Jose, Director of Medical Education, Chennai and Dr.N.Rukmani, Director of Medical and Rural Health Services, Chennai, in their personal capacity, as party respondents.

(3.) Supporting the prayer sought for, petitioner has pleaded that he is working as a staff Nurse (Male), in Government Medical College Hospital, Karur. He is the Secretary of Tamil Nadu Health Employees Welfare Association. Giving effect to transfers (regular time scale), to Nurses, working under the respondents, across the State, the Principal Secretary, Health and Family Welfare Department, Chennai, issued proceeding, on 7/1/2019, for counseling, scheduled on 11/1/2019. Counseling was not done, in accordance with G.O.(2D) No.131, dated 20/11/2007. Therefore, the petitioner filed the instant writ petition, for the relief stated supra.