Madras High Court
M. Arul Selvam vs The State Of Tamil Nadu on 23 April, 2019
Author: R.Mahadevan
Bench: R.Mahadevan
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 23.04.2019
CORAM:
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
W.P(MD)Nos.9602 to 9605 of 2019
WMP(MD).Nos.7590 and 7549 to 7551 of 2019 in
W.P(MD)Nos.9602 to 9605 of 2019 and
M. Arul Selvam ... Petitioner in WP(MD).No.9602 /19
A. Sankar ... Petitioner in WP(MD).No.9603 /19
M. Periyasamy ... Petitioner in WP(MD).No.9604 /19
M. Vijaya Raghavan ... Petitioner in WP(MD).No.9605 /19
Vs.
1.The State of Tamil Nadu,
Rep. by its Principal Secretary,
Health and Family Welfare Department,
St. George Fort,
Chennai – 600 009.
2.The Director of Public Health and Preventive Medicines,
O/o. No.359, Anna Salai,
DMS Compound,
Chennai – 600 006. ... Respondents in all W.Ps.
COMMON PRAYER: Writs Petitions filed under Article 226 of the
Constitution of India praying for issuance of a Writ of Mandamus
directing the respondents 1 and 2 to regularize the petitioners
service, by absorbing the petitioners into a regular vacancy, based on
the proposal dated 26.10.2013 submitted, by the 2nd respondent to
http://www.judis.nic.in
2
the 1st respondent, for absorption of drivers and on other grounds.
For Petitioner : Mr.C. Kishore in all W.Ps.
For Respondents : Mrs. J. Padmavathy Devi
Special Government Pleader
COMMON ORDER
These Writ Petitions have been filed seeking a direction to the respondents 1 and 2 to regularize the services of the petitioners on the basis of the proposal submitted by the 2nd respondent to the 1st respondent, for the absorption of the petitioners.
2. Mrs. J. Padmavathy Devi, learned Special Government Pleader takes notice for the respondents. By consent, the writ petition is taken up for disposal at the admission stage itself.
3. According to the learned counsel for the petitioners, the petitioners are working as Drivers in Mobile Medical Units (now redesignated as “Hospital on Wheels”) in various Districts. Their grievance is that despite calling for the details of the temporary drivers working in various Districts for more than five years and consolidated proposals were also submitted for absorption, the same is pending with the Government without further progress. The http://www.judis.nic.in 3 prolonged delay in consideration, prompted the petitioners to approach this Court with the present Writ Petitions.
4. The learned Special Government Pleader appearing for the respondents submitted that such proposal is under favourable consideration and appropriate decision would be taken within a period of twelve months.
5. Recording the above submission, these Writ Petitions are disposed of. No costs. Consequently, connected Miscellaneous Petitions are closed.
23.04.2019
Index : Yes / No
Internet : Yes / No
trp
To
1. Principal Secretary,
Health and Family Welfare Department, St. George Fort, Chennai – 600 009.
2.The Director of Public Health and Preventive Medicines, O/o. No.359, Anna Salai, DMS Compound, Chennai – 600 006.
http://www.judis.nic.in 4 R.MAHADEVAN, J., trp W.P(MD)Nos.9602 to 9605 of 2019 WMP(MD).Nos.7590 and 7549 to 7551 of 2019 in W.P(MD)Nos.9602 to 9605 of 2019 and 23.04.2019 http://www.judis.nic.in