BHUVANESWARI Vs. SECRETARY MEDICAL AND HEALTH DEPARTMENT

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to the respondents to consider the representation submitted by the writ petitioner, on 12.01.2018 and to regularize the services of the writ petitioner as per G.O.(Ms)No.151 dated 16.10.2006.

(2.) The writ petitioner was appointed as a Nurse by the Director of Medical and Rural Health Services on a consolidated pay. The writ petitioner was initially appointed as a Staff Nurse at the Government Primary Health Centre, Namakkal District and subsequently, transferred to the Government Primary Health Center, Ramapuram. The petitioner claims that as per G.O.Ms.No.151, she is entitled to be regularised in the sanctioned post in the regular time scale of pay. G.O.Ms.151 dated 16.10.2018 states that the differently abled persons, who have served more than two years, on consolidated pay, shall be provided with the time scale of pay.

(3.) However, the G.O.Ms.No.151 is not in relation to the regularisation or permanent absorption of the employees who were appointed on a consolidated pay. The order of appointment issued to the writ petitioner dated 19.09.2015 is enclosed at Page No.12 of the typed set of papers filed by the writ petitioner. The terms and conditions of the appointment are enumerated in the order itself and the same reads as under;