ELAMATHI BOSE Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition has been filed, praying for the issuance of a Writ of Mandamus, to direct the respondents to consider the period of the extraordinary leave granted to the petitioner as study leave during 2011-2014 for undergoing the Post Graduate Course of three years programme viz., M.D. (Anatomy) in the Private Deemed University i.e. Sree Meenakshi Medical College Hospital and Research Institute Enathur Kancheepuram and to count the said period 2011-2014 for promotion, pension, seniority and increment and to disburse salary for the period of study with all service and other monetary benefits.

(2.) The facts and circumstances, which led to the filing of the present Writ Petition by petitioner, are required to be stated in order to appreciate the basis of the claim as prayed for in the Writ Petition.

(3.) The petitioner has completed M.B.B.S. Course in 2003. After completion of M.B.B.S., she participated in the selection conducted by the Tamil Nadu Public Service Commission for appointment to the post of Assistant Surgeon and she got selected on merit and was posted under the 4th respondent and she joined services on 6.7.2006. The petitioner successfully completed her probation and her services were regularized from the date of her joining duty by the 4th respondent vide proceedings dated 17.3.2009.