Madras High Court
J.Keliyopa vs The Government Of Tamil Nadu on 22 July, 2024
Author: P.T.Asha
Bench: P.T.Asha
W.P.No.7380 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 22.07.2024
CORAM
THE HONOURABLE Ms. JUSTICE P.T.ASHA
W.P.No.7380 of 2016
and
W.M.P.Nos.6586 to 6589 of 2016
J.Keliyopa ... Petitioner
-vs-
1.The Government of Tamil Nadu,
Department of Public Health & Preventive Medicine,
represented by its Deputy Director of Health Services,
14, K.Mamananthal Road,
Kallakurichi, Villupuram District.
2.The District Collector,
Villupuram District.
3.24 Hours Primary Health Centre,
represented by Chief Medical Officer,
Elavnasurkottai 607 202,
Villupuram District.
4.The Medical Officer,
Primary health Centre,
Eraiyur.
Villupuram District. ...
Page 1 of 6
https://www.mhc.tn.gov.in/judis
W.P.No.7380 of 2016
Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution
of India praying to Writ of Certiorarified mandamus calling for the
records from the 1st respondent relating to the Notification dated
18.01.2016 published by the 1st respondent for recruitment of
Multi Task Hospital Worker for the Primary Health Centers
including the 3rd and 4th respondents PHC bearing reference
No.Nil as published by them in the Thina Thanthi Newspaper dated
19.1.2016 and quash the same as illegal, arbitrary, malafide,
vindictive, consequently direct the respondents 1 to 4 to regularise
the services of the petitioners services as RCH-Aya, Multi Task
Hospital worker or any other equivalent post w.e.f. the date she has
been working in the 3rd
and 4th respondent viz. 1.4.2000 together with pay fixation, service
and all consequential benefits.
For petitioner : Mr.S.Saravana Kumar
For respondents : Mr.E.Sundaram,
Government Advocate.
******
ORDER
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https://www.mhc.tn.gov.in/judis W.P.No.7380 of 2016 This writ petition has been filed to call for the records from the 1st respondent relating to the Notification dated 18.01.2016 published by the 1st respondent for recruitment of Multi Task Hospital Worker for the Primary Health Centers including the 3rd and 4th respondents PHC bearing reference No.Nil as published by them in the Thina Thanthi Newspaper dated 19.1.2016 and quash the same as illegal, arbitrary, malafide, vindictive, consequently direct the respondents 1 to 4 to regularise the services of the petitioners services as RCH-Aya, Multi Task Hospital worker or any other equivalent post w.e.f. the date she has been working in the 3rd and 4th respondent viz. 1.4.2000 together with pay fixation, service and all consequential benefits.
2. It is seen that even on the date of filing of this writ petition, the petitioner was over-aged, as she was 39 years, whereas the maximum age limit for Backward Community is 32 years. Now, she is aged about 47 years and no useful purpose will be served in Page 3 of 6 https://www.mhc.tn.gov.in/judis W.P.No.7380 of 2016 keeping this writ petition pending as the petitioner does not possess the requisite qualification with reference to age.
3. In view of the above, this Writ petition is dismissed.
Consequently, connected W.M.Ps. stand closed. No costs.
22.07.2024 Internet : Yes Index : Yes/No Speaking order/Non-speaking order ssa To
1.The Deputy Director of Health Services, The Government of Tamil Nadu, Department of Public Health & Preventive Medicine, 14, K.Mamananthal Road, Kallakurichi, Villupuram District.
2.The District Collector, Villupuram District.
3.The Chief Medical Officer, 24 Hours Primary Health Centre, Elavnasurkottai 607 202, Villupuram District.
Page 4 of 6https://www.mhc.tn.gov.in/judis W.P.No.7380 of 2016
4.The Medical Officer, Primary health Centre, Eraiyur.
Villupuram District.
Page 5 of 6https://www.mhc.tn.gov.in/judis W.P.No.7380 of 2016 P.T.ASHA, J., ssa W.P.No.7380 of 2016 22.07.2024 Page 6 of 6 https://www.mhc.tn.gov.in/judis