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[Cites 1, Cited by 0]

Madras High Court

N.Venugopal vs )The Commissioner on 14 February, 2017

Author: S.Vaidyanathan

Bench: S.Vaidyanathan

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 14.02.2017  

CORAM   

THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN             

W.P(MD)Nos.2063 of 2017 and 2064 of 2017   
and 
W.M.P(MD)Nos.1724 and 1725 of 2017    

N.Venugopal                                     ... Petitioner in W.P.2063/17
V.Venkatasalam                                  ... Petitioner in W.P.2064/17       

vs.

1)The Commissioner,  
Indian Medicine & Homeopathy,  
Chennai-600 106. 

2)The District Sidha Medical Officer,
O/o. The District Sidha Medicine,
Head Quarters Hospital,
Pudukkottai District.                                           ... Respondents

        Petitions filed under Article 226 of the Constitution of India, praying
for the issuance of a Writ of Mandamus, directing the respondents to consider
the petitioner's representation dated 08.11.2016 and pass the appropriate
order to absorb the petitioner for the post of Hospital worker in the Primary
Health Centre, Sidha Division, Pudukkottai District.

!For Petitioner(in both WPs)    : Mr.K.Baalasundharam  
^For Respondents(in both WPs)   : Mr.A.K.Baskarapandian 
                                                Special Government Pleader 

:COMMON ORDER      

The prayer in these writ petitions is for issuance of a Writ of Mandamus, directing the respondents to consider the petitioners' individual representations dated 08.11.2016 and pass the appropriate orders to absorb the petitioners in the post of Hospital worker in the Primary Health Centre, Sidha Division, Pudukkottai District.

2.Having regard to the limited relief sought for, without expressing any opinion on the merits of the cases, these writ petitions are disposed of directing the respondents to consider the petitioners' individual representations dated 08.11.2016, seeking to absorb them in the post of Hospital worker in Primary Health Centre, Sidha Division, Pudukkottai District, and to pass appropriate orders in accordance with law, if there are no legal impediments, within a period of eight weeks from the date of receipt of a copy of this order. No costs. Consequently, W.M.P(MD)Nos.1724 and 1725 of 2017 are closed.

To

1)The Commissioner, Indian Medicine & Homeopathy, Chennai-600 106.

2)The District Sidha Medical Officer, O/o. The District Sidha Medicine, Head Quarters Hospital, Pudukkottai District..