Madras High Court
J.Babu Jayachandiran vs The Director Of Public Health And ... on 24 April, 2025
Author: C.V.Karthikeyan
Bench: C.V. Karthikeyan
WP No. 14624 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 24-04-2025
CORAM
THE HONOURABLE MR JUSTICE C.V. KARTHIKEYAN
WP No. 14624 of 2025
and
WMP No. 16510 of 2025
1. J.Babu Jayachandiran
Petitioner
Vs
1. The Director Of Public Health And Preventive Medicine,
Teynampet, Chennai-600 006
2.The District Health Officer
Thirupattur, Thirupattur District
3.The Block Medical Officer
Primary Health Centre Kuichi, Thirupattur District.
4.Dr.D.Vinoth Kumar
Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India
seeking a Writ of Certiorari, calling for the entire records connected with the
impugned charge memo issued by the 2nd and Na.Ka. No.8208/ E5/ 2024 dated
14.02.2024, bearing office seal dated 21.02.2024 served to the petitioner on
24.02.2025 and quash the same
https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 04:15:54 pm )
WP No. 14624 of 2025
ORDER
The petitioner was working as Health Inspector in the Government Primary Health Centre, Aandiappanur, Thirupathur.
2. It had been contended that earlier an order of transfer was issued against the petitioner, questioning which the petitioner had filed W.P.No.6271 of 2025 and an order of interim stay was granted on 20.02.2025. The petitioner claimed that therefore, the fourth respondent has a malafide intention against the petitioner. A charge memo had been issued against the petitioner on 24.02.2025 which is now impugned in the present writ petition.
3. In the said charge memo, it had been stated that the petitioner as Superintendent was asked to seek explanation from the nursing staff at Kunichi as to why inoculation of children was not conducted on 04.12.2024. It is contended that there was a delay in taking necessary steps seeking explanation from nursing staffs. It is contended by the learned counsel for the petitioner that https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 04:15:54 pm ) WP No. 14624 of 2025 the petitioner was not directly responsible for the inoculation program and was also not in a position to issue a show cause notice. It is contended that the charge memo had been issued with malafide intention.
4. But however, an enquiry has to be made with respect to non inoculation of the children and if any child had been omitted to be inoculated, the health of that particular child would be affected. The role of the petitioner can be examined and determined only during the course of enquiry. The petitioner may therefore give necessary explanation.
5. The respondents may file their counter. Call the matter on 16.06.2025. The respondents may furnish necessary documents as stated in the annexure to the charge memo and also the list of witnesses as stated in the annexure to the charge memo to the petitioner.
24-04-2025 nl https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 04:15:54 pm ) WP No. 14624 of 2025 To
1. The Director Of Public Health And Preventive Medicine, Teynampet, Chennai-600 006
2.The District Health Officer Thirupattur, Thirupattur District
3.The Block Medical Officer Primary Health Centre Kuichi, Thirupattur District.
C.V.KARTHIKEYAN J.
nl https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 04:15:54 pm ) WP No. 14624 of 2025 WP No. 14624 of 2025 and WMP No. 16510 of 2025 24-04-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 04:15:54 pm )