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Madras High Court

R.Venkatesan vs The State Of Tamil Nadu on 26 February, 2015

Author: K.K.Sasidharan

Bench: K.K.Sasidharan

       

  

   

 
 
 IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED  : 26.02.2015

CORAM:

THE HONOURABLE MR. JUSTICE K.K.SASIDHARAN

Writ Petition No.33725 of 2014

1. R.Venkatesan
2. Valliammal
3. A.Sakthi
4. R.Gopi
5. V.Sampath
6. C.Shakila
7. V.G.Arooran
8. R.Vijayalakshmi
9. N.Sumathi
10.R.Pradeepkumar
11.G.Shanthi
12.C.Thilagavathy
13.C.Sampath
14.M.Sekar
15.S.Mahendra Singh
16.R.Anandan							.. Petitioners
						vs.

1.	The State of Tamil Nadu
	rep.by its Secretary to Government
	Health and Family Welfare Department
	Fort St.George, Chennai 600 009.


2.	The Director of Medical Education
	Kilpauk, Chennai 600 010.

3.	The Dean
	Government Vellore Medical College
	Vellore.							..Respondents

	Petition filed under Article 226 of the Constitution of India for the issuance of writ of mandamus to direct the first and second respondents to act upon the proposal sent by the third respondent in his proceedings in Na.Ka.No.3469/Nee.2/2010 dated 13.10.2010 sent in regard to regularisation of service of the petitioners with effect from their initial appointment with all service and monetary benefits within the time limit that may be stipulated by this Court.

		For Petitioners	     	 : M/s.G.Thalaimutharasu

		For Respondents		 : Mr.M.S.Ramesh
						    Additional Government Pleader

O R D E R

The petitioners are presently working as Store keepers in Government Medical College, Vellore. The second respondent called for a proposal from the third respondent for the purpose of their regularisation. The proposal was sent as early as on 13.10.2010. However, there was no follow up action taken up by the second respondent, resulting in filing this writ petition.

2. The second respondent is directed to consider and dispose of the proposal made by the third respondent vide proceedings dated 13.10.2010, as expeditiously as possible, and in any case, within a period of three months from the date of receipt of copy of this order.

3. The writ petition is disposed of with the above direction. No costs.

26.02.2015 vj2 Index: Yes/No Internet: Yes To

1. The Secretary to Government of Tamil Nadu Health and Family Welfare Department Fort St.George, Chennai 600 009.

2. The Director of Medical Education Kilpauk, Chennai 600 010.

3. The Dean Government Vellore Medical College Vellore.

K.K.SASIDHARAN, J.

vj2 W.P.No.33725 of 2014 26.02.2015