Madras High Court
S.Venkatesan vs The Secretary on 28 September, 2015
Author: M.Sathyanarayanan
Bench: M.Sathyanarayanan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 28.09.2015 CORAM THE HONOURABLE MR.JUSTICE M.SATHYANARAYANAN W.P.No.30377/2015 & MP.No.1/2015 S.Venkatesan .. Petitioner Versus 1.The Secretary Health & Family Welfare Services Government of Puducherry, Puducherry. 2.The Director, Directorate of Health & Family Welfare Services, Victor Simmonel Street, Old Maternity Hospital Building, Puducherry 605001. .. Respondents Prayer: Writ Petition filed under Article 226 of the Constitution of India, seeking for a writ of mandamus directing the 2nd respondent herein to consider the petitioner application dated 14.09.2015 for the post of Opthalmic Technician to the petitioner. For Petitioner : Mr.A.Radhakrishnan For Respondent : Mr.A.Tamilvanan, GA [Pondy] O R D E R
By consent, the writ petition is taken up for final disposal.
2 The petitioner would state that he has passed Diploma in Optometry in II Class in the year January 2006 from the Regional Institute of Opthomology, Government Opthalmic Hospital, Egmore, Chennai and he has also registered the said qualification in the Employment Exchange at Puducherry during the year 2006 and it had been renewed periodically from time to time. It is further stated that in the year 2009, he joined the 2nd respondent as Opthalmic Assistant on contractual basis and at present, working in that capacity in the Primary Health Centre, at Bahur. The 2nd respondent has issued a Notification on 26.08.2015 for recruitment to various posts in the Health Departmental, Puducherry, including Opthalmic Technician. According to the petitioner, since he has fulfilled all the eligibility criteria, submitted an application on 14.09.2015 through registered post and though it was received and acknowledged on 19.09.2015, no response is forthcoming and hence, the petitioner came forward to file this writ petition.
3 Heard the learned counsel for the petitioner and Mr.A.Tamilvanan, learned Government Advocate [Puducherry] who accepts notice on behalf of the respondents.
4 This Court, taking into consideration, the limited scope of prayer sought for by the petitioner and without going into the merits of the same, directs the 2nd respondent to consider and dispose of the petitioner's application dated 14.09.2015 to the post of Opthalmic Technician in accordance with the norms and law and pass orders within a period of two weeks from the date of receipt of a copy of this order and communicate the decision taken, to the petitioner.
5 The writ petition is disposed of accordingly. No costs. Consequently, the connected miscellaneous petition is closed.
28.09.2015 NOTE:Issue order copy on 01.10.2015.
AP To
1.The Secretary Health & Family Welfare Services Government of Puducherry, Puducherry.
2.The Director, Directorate of Health & Family Welfare Services, Victor Simmonel Street, Old Maternity Hospital Building, Puducherry 605001.
M.SATHYANARAYANAN, J., AP W.P.No.30377/2015 28.09.2015