S.RAVI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) In W.P.(MD) No.3675 of 2015, the writ petitioner seeks for a direction to the respondents to consider him for appoint to the post of Siddha Doctor, which is going to be filled-up as per the recruitment notification, dated 30.01.2015, issued by the third respondent. Whereas, W.P.(MD) No.2017 of 2015 was filed by the very same writ petitioner to quash the said recruitment notification, dated 30.01.2015, issued by the third respondent and to direct the respondents to regularize his services in the post of Siddha Doctor.

(2.) The writ petitioner was engaged as Siddha Doctor initially on daily wage basis. He was working for a considerable length of time and the third respondent issued a recruitment notification for the purpose of conducting a regular selection. The writ petitioner was subsequently allowed to continue as a consolidated pay employee.

(3.) The learned counsel appearing for the writ petitioner admits that pursuant to the recruitment notification, no person was appointed and the writ petitioner is continuing as consolidated pay employee for the past many years. The authority competent also submitted a proposal to the Head of the Department for grant of regularization to the writ petitioner.