PUDUCHERRY MOTHER THERESA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner association by way of this public interest litigation has prayed for a writ of mandamus, directing the respondents to terminate the services of the employees of Mother Theresa Post Graduate and Research Institute of Health Sciences (Government of Puducherry Institution), Indira Nagar, Puducherry, on the ground that they have been appointed through backdoor method, and initiate departmental action against the officials, who have made the backdoor appointments and recover the payments made to such appointees from the salary of the erring officials.

(2.) The petitioner states that respondent No.4 viz., Mother Theresa Post Graduate and Research Institute of Health Science (Government of Puducherry Institution), Indira Nagar, Puducherry, is an autonomous institution of the Government of Puducherry. According to the petitioner, respondent No.4 is making appointments without following service rules regarding appointment.

(3.) The petitioner also places reliance on a Circular of the Government of Puduchery Finance Department dated 05.10.2017 and the same reads as under No.G.2401/1/2017-18/FI (B) GOVERNMENT OF PUDUCHERRY FINANCE DEPARTMENT ***** Puducherry, dated the 2nd January, 2018. CIRCULAR Sub: Finance Department - Expenditure Management- Economy measures and Rationalization of Expenditure to face the emerging financial challenges - Reg.