R.MOHANRAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These Writ Petitions are filed for issuing a Writ of Certiorari to quash the proceedings of the third respondent, dated 10.04.2013 and the consequential order passed by the fourth respondent, dated 17.04.2013.

(2.) The petitioners herein have completed Diploma in Sanitary Inspector at All India Institute of Local Self Government Institution, Bombay, and the petitioners have registered the same in the Employment Exchange, Nagercoil. It is stated that the petitioners are fully eligible for appointment to the post of Health Inspector Grade-II. It is stated that the names of petitioners were not originally sponsored by the Employment Exchange on the ground that the petitioners had acquired Diploma in Sanitary Inspector at All India Institute of Local Self Government Institution, Bombay, which is outside the State of Tamil Nadu.

(3.) It appears that the petitioners and similarly placed persons, who have completed their Diploma outside the State of Tamilnadu, sent a representation to the Government to appoint them as Health Inspector Grade-II. Accepting the said representation, the Government had issued G.O.Ms.No.305, Health and Family Welfare (N1) Department, dated 22.09.2009 relaxing Rule 5(b)(iii) of Tamil Nadu Public Health Subordinate Service. The Government directed the second respondent, namely, the Director of Public Health and Preventive Medicine, Chennai, to appoint the petitioners and others to the post of Health Inspector Grade-II, Tamil Nadu Public Health Subordinate Service, as one time measure by direct recruitment through Employment Exchange. It is not in dispute that the second respondent issued called letter based on the recommendation of Commissioner of Employment and Training, Guindy. It is stated that the petitioners appeared for the interview along with necessary certificates and by proceedings of the second respondent, dated 13.01.2011, the petitioners were appointed as Health Inspector Grade-II in different places in Nagercoil.