Madras High Court
Juliet Joicy vs The Government Of Tamilnadu on 18 December, 2025
Author: M.Dhandapani
Bench: M.Dhandapani
WP No. 49473 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 18-12-2025
CORAM
THE HONOURABLE MR JUSTICE M.DHANDAPANI
WP No. 49473 of 2025
Juliet Joicy
Petitioner(s)
Vs
1. The Government of Tamilnadu
Rep. by its Principal Secretary, Health
and Family Welfare Department,
Secretariat, Fort St George,
Chennai 600009.
2.The Directorate of Medical and Rural
Health Services
Rep. by its Director, DMS Campus,
Anna Salai, Teynampet, Chennai
600008.
3.The Directorate of Medical Education
And Research
Rep. by its Director, EVR High Road,
Kilpauk, Chennai 600010.
4.The Dean
Government Nagapattinam Medical
College Hospital, Nagapattinam
District.
Respondent(s)
PRAYER: Writ Petition filed under Article 226 of Constitution of India, to issue
a Writ of Mandamus, directing the third and fourth respondents to relieve the
petitioner from the fourth respondent hospital pursuant to the order bearing
Ref.No.13022/N2/2/2025 dated 16.06.2025 passed by the second respondent
Directorate and to transfer the petitioner’s service to the Government Women
and Children Hospital, Paganeri, Sivagangai District, within a stipulated period
as fixed by this Court.
1
https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/01/2026 04:29:04 pm )
WP No. 49473 of 2025
For Petitioner(s): M/s.K.Rajeshwaran
For Respondents: Mr.K.Tippusulthan,
Government Advocate
ORDER
Mr.K.Tippusulthan, learned Government Advocate takes notice on behalf of the respondents.
2.By consent of both parties, this writ petition is taken up for final disposal at the stage of admission itself.
3.This writ petition has been filed directing the third and fourth respondents to relieve the petitioner from the fourth respondent hospital pursuant to the order bearing Ref.No.13022/N2/2/2025 dated 16.06.2025 passed by the second respondent Directorate and to transfer the petitioner’s service to the Government Women and Children Hospital, Paganeri, Sivagangai District, within a stipulated period as fixed by this Court.
4.The case of the petitioner is that she completed her Diploma in General Nursing and Midwifery Course at Sacred Heart Nursing College, Ultra Trust, Madurai, in 2007. Thereafter, she was appointed as Staff Nurse on a contract basis at the Government Headquarters Hospital, Ooty, Nilgiris on 12.02.2016 2 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/01/2026 04:29:04 pm ) WP No. 49473 of 2025 and subsequently, she was transferred to Government Primary Health Centre, Nachanthupatti, Pudukottai District on 16.03.2016 and thereafter transferred to Government Hospital, Tiruppathur, Sivagangai District on 22.10.2021.
Thereafter, her service was regularised by the 2nd respondent on 18.11.2024, and she was transferred to the Government Nagapattinam Medical College Hospital, Nagapattinam District. Later, she was transferred to the Government Women and Children Hospital, Paganeri, Sivagangai District on 16.06.2025.
From the date of her appointment, the petitioner has been rendering her duty with utmost sincerity and dedication, without any adverse remarks. However, the respondents 3 and 4 have not relieved her from her existing place of work, for the reasons best known to them. Hence the present writ petition has been filed.
5.The learned counsel appearing for the petitioner would submit that this Court may permit the petitioner to make a representation to the 3 rd respondent, within a reasonable time to be fixed by this Court.
6.Considering the limited request made by the learned counsel for the petitioner, and without expressing any opinion on the merits of the case, this Court permits the petitioner to make a representation to the 3 rd respondent within a period of two weeks from the date of receipt of a copy of this order.
3https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/01/2026 04:29:04 pm ) WP No. 49473 of 2025 Upon receipt of the same, the 3rd respondent is directed to consider the petitioner’s representation and pass appropriate orders, on merits and in accordance with law, within a period of two weeks, thereafter.
7.With the above directions, this writ petition is disposed of. No costs.
18-12-2025 (3/5) Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No uma 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/01/2026 04:29:04 pm ) WP No. 49473 of 2025 To
1.The Principal Secretary, Health And Family Welfare Department, Secretariat, Fort St George, Chennai 600009.
2.The Director, Directorate of Medical And Rural Health Services DMS Campus, Anna Salai, Teynampet, Chennai 600008.
3.The Director, Directorate of Medical Education And Research EVR High Road, Kilpauk, Chennai 600010.
4.The Dean Government Nagapattinam Medical College Hospital, Nagapattinam District.
5https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/01/2026 04:29:04 pm ) WP No. 49473 of 2025 M.DHANDAPANI J.
uma WP No. 49473 of 2025 (3/5) 18-12-2025 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/01/2026 04:29:04 pm )