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K. Usha Rani vs The Secretary To The Government
2023 Latest Caselaw 13077 Mad

Citation : 2023 Latest Caselaw 13077 Mad
Judgement Date : 25 September, 2023

Madras High Court
K. Usha Rani vs The Secretary To The Government on 25 September, 2023
                                                                                        W.P.No.87 of 2021



                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 25.09.2023

                                                          CORAM:

                  THE HONOURABLE MR.JUSTICE J. SATHYA NARAYANA PRASAD

                                                   W.P.No.87 of 2021
                                              and WMP.Nos.126 & 127 of 2021

                 K. Usha Rani                                                           ... Petitioner

                                                             Vs.

                 1. The Secretary to the Government
                    Health and Family Welfare Department,
                    Secretariat, St.George Fort,
                    Chennai 600 009.

                 2. The Director
                    Public Health and Preventive Medicine
                    DMS Complex, Teynampet,
                    Chennai 600 006.

                 3. The Deputy Director
                    Public Health and Services,
                    Opp.to Govt.General Hospital,
                    Salem – 636 001.                                                 ... Respondents

                                   PRAYER : Writ Petition filed under Article 226 of Constitution of
                 India, seeking Writ of Certiorarified Mandamus to call for the records of the 1st
                 respondent letter No.6745/AB1/2020 – 17 dated 29.08.2020 and quash the
                 same and direct the respondents to regularise from completing the date of 5
                 years of the petitioner's appointment.

https://www.mhc.tn.gov.in/judis
 https://www.mhc.tn.gov.in/judis
                 1
                                                                                              W.P.No.87 of 2021




                                             For Petitioner       : Mr.S.Kolandasamy

                                             For Respondents      : Mrs.C.Meera Arumugam
                                                                    Addl. Government Pleader

                                                              ORDER

This writ petition has been filed, seeking to call for the records of the

1st respondent letter No.6745/AB1/2020 – 17 dated 29.08.2020 and quash the

same and direct the respondents to regularise from completing the date of 5

years of the petitioner's appointment.

2. The learned counsel for the petitioner submitted that the petitioner

was working as a Multi Purpose Hospital Worker (MPHW) in Mallur Primary

Health Centre (PHC), Salem since 2013. Even after completion of five years of

service he was not regularised as per G.O.(MS).No.325 dated 20.11.2012.

Thereafter, the petitioner was called for an interview for Multi Purpose

Hospital Worker through employment exchange letter No.20130000 dated

17.01.2013 and attended interview on 19.02.2013 as per 3 rd respondent's letter

No.12000/E2/2012 dated 11.02.2013 for Multi Purpose Hospital Worker. The

petitioner was selected and was appointed as Multipurpose Hospital Worker

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W.P.No.87 of 2021

(MPHW) on a daily basis in Ellampillai Primary Health Centre (PHC) as per 3rd

respondent proceeding Letter No.12000/E2/2012 dated 07.03.2013 based on

G.O.(Ms).No.325, Public Health and Family Welfare (F2) Department dated

20.11.2012 as well as proceedings of the 2nd respondent letter

No.6258/PHC7/A3/2012 dated 06.12.2012.

3. The learned counsel further submitted that the petitioner was

appointed on daily wages fixed by the concern District Collector for unskilled

worker as per G.O.(MS).No.325 dated 20.11.2012 and he has been working as

MPHW as Attender for Male and Female Nurses, Hospital Staff Attender,

Sweeper's Attender, Stretcher workers. The petitioner has rendered his service

during the Covid-19 pandemic period with utmost dedication and involvement

in service to the hospital. The G.O.(Ms).No.325 dated 20.11.2012 clearly

reveals for regularising the temporary appointment, after completion of 5 years

in the temporary post. As per the G.O.(Ms).No.325 the appointment shall be

made initially for a period of one year which shall be extended every year based

on the performance of the incumbent upto a total period of 5 years and whereas

the petitioner has completed 7 years and 8 months but not regularised so far.

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W.P.No.87 of 2021

4. The learned counsel further submitted that the respondents have

assured regarding the regularisation as per G.O (Ms).No.325 dated 20.11.2012

and the petitioner has given several representation to the respondents through

their Association, but there was no response from the respondents in regard to

his regularisation. The petitioner and other similarly placed persons have

already crossed the age of 45 years and their regularisation is just and necessary

for getting retirement benefits at old age. The petitioner and other similarly

placed persons were receiving the payment from Government Treasury and

appointed only in the vacant post in concerned District and not under extra

vacant post. Since there was no response from the respondents for the past 8

months on the representation along with the order copy submitted by the

petitioner, the petitioner and other similarly placed persons filed contempt of

notice to the respondents to comply the order passed by this Court dated

25.02.2020. But to the shock and surprise, the 1st respondent has issued the

impugned letter No.6745AB1/2020-17 dated 29.08.2020 rejecting their request

for regularisation.

5. The learned counsel for the petitioner further submitted that as per

G.O.(Ms)No.325 dated 20.11.2012 the petitioner should have completed five

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W.P.No.87 of 2021

years for regularisation of service but whereas the petitioner has completed 10

years and 6 months of service, even then he was not regularised and in this

context, the learned counsel drew the attention of this Court to para 2 clause

(vi) of the G.O.(Ms) No.325, Health and Family Welfare (F2) Department,

dated 20.11.2012 and the same is extracted as below:-

2 (vi) “to approve the proposals in respect of offices and dispensaries etc., where the beds are not sanctioned. For Medical Colleges and similar institutions to continue the present hiring system by designating the persons as Multi Purpose Hospital Workers who may be brought under the 5 year contract and then regularise their services”.

6. Further, the learned counsel submitted that the petitioner's name

was registered in the employment exchange and he awaited more than a decade

and obtained these daily basis appointment based on the assurance of G.O.(Ms)

No.325 dated 20.11.2012 that after 5 years tenure he would be regularised and

most of the persons have crossed 45 years and completed 10 years but they

have not been regularised. The respondents ought to have regularised the

persons those who have completed 5 years of service forthwith but they did not

take any steps for the petitioner's regularisation and others, even though they

have completed 10 years of service as on date and at the time of filing the writ

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W.P.No.87 of 2021

petition the petitioner has completed 7 years and 8 months of service.

7. The learned counsel appearing for the petitioner would further

submit that the petitioner earlier filed writ petition before this Court and this

Court by order dated 25.02.2020 in W.P.No.4343 of 2020 disposed of the writ

petition with a direction to the petitioner to make a fresh representation to the

2nd and 3rd respondents along with a copy of the representation dated

20.12.2019 and a copy of the order. Further in this context, the learned counsel

also relied upon the judgment of the Division Bench of this Court in

W.A.No.1458 of 2019 dated 20.01.2023.

8. The learned Additional Government Pleader appearing for the

respondents vehemently opposed the prayer of the writ petition for the reason

that the service of the petitioner was extended beyond 5 years only based on

sympathy. He further drew the attention of this Court to the impugned order

dated 29.08.2020 passed by the 1st respondent and the relevant portion of the

impugned order is extracted hereunder:-

2. mj;Jld; nkny bjhptpf;fg;gl;Ls;s ePjpkd;w Mizapd; mog;gilapy; j';fs; nfhhpf;if Fwpj;J murhiz (epiy) vz;/325 kf;fs; ey;thH;t[ kw;Wk;

Flk;g ey;j (F2) Jiw. Ehs; 20/11/2012 d;goa[k; muR ftdkhf ghprPyid bra;jJ/

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W.P.No.87 of 2021

nkw;go murhizapy;. kUj;Jtkid gzpahsh;. Mz; brtpypa cjtpahsh;. bgz; brtpypa cjtpahsh;. Jg;g[ut[ gzpahsh; kw;Wk; bgUf;Fgth; Mfpa gjtpfs; xU';fpizf;fg;gl;L gy;nehf;F kUj;Jtkid gzpahsh; vd;Dk; xnu gjtp njhw;Wtpf;fg;gl;L mg;gzpapl';fs; khtl;l ntiytha;g;gfk; K:yk;. Khtl;l Ml;rpah; eph;zak; bra;a[k; jpdf;Typ tH';fp xg;ge;j mog;gilapy; epug;gg;gl ntz;Lk; kw;Wk; mt;thW xg;ge;j mog;ggilapy; epakdk; bra;a;ggLth;fs; Kjypy; Xuhz;Lf;Fk; mjd;gpd;dh; mth;fspd; bray;jpwdpd; mog;gilapy; xt;nthuhz;Lk; mth;fsJ gzp xg;ge;j;jjpid ePlo; j;J bkhj;jk; Ie;jhz;Lfs; tiuapy; ePl;oj;Jf;bfhs;syhk; vd Mizaplg;gl;Ls;sJ/ ,Ug;gpDk;. Ie;jhz;Lfs; fle;Jk; kdpjhgpkhd mog;ggilapnyna jw;nghJ tiuapy; gzpapy; bjhlu j';fSf;F mDkjp mspf;fg;gl;Ls;sJ/ vdnt. j';fspd; gzpapid tud;Kiw bra;af;nfhUk;

nfhhpf;ifapid Vw;f ,ayhJ vd;gij j';fSf;F bjhptpj;Jf;bfhs;sg;gzpf;fg;gl;Ls;nsd;/

9. Heard both sides and perused the materials available on record.

10. In the case on hand, the petitioner was appointed temporarily as

Multipurpose Hospital Worker (MPHW) by the proceedings of the 3rd

respondent letter No.12000/E2/2012 dated 07.03.2013 based on the

G.O.Ms.No.325, Public Health and Family Welfare (F2) Department, dated

20.11.2012 as well as the proceedings of the 2nd respondent letter No.6258 /

PHC7/A3/2012 dated 06.12.2012. At this juncture, it is relevant to extract para

2 clause (vi) of the above G.O. and the same is extracted as below:-

https://www.mhc.tn.gov.in/judis https://www.mhc.tn.gov.in/judis

W.P.No.87 of 2021

(vi) to approve the proposals in respect of offices and dispensaries etc., where the beds are not sanctioned. For Medical Colleges and similar institutions to continue the present hiring system by designating the persons as Multi Purpose Hospital Workers who may be brought under the 5 year contract and then regularise their services.

11. The above clause clearly states that the person who have worked

under 5 years contract, their services can be regularised and in the instant case

the petitioner has worked for 7 years and 8 months as on date of filing the writ

petition and as on date has completed 10 years and 6 months and despite this

the petitioner was not regularised. The impugned order was passed by the 1 st

respondent in which it is categorically stated that even after the completion of 5

years, the service of the petitioner was extended only on the ground of

sympathy, hence the request for regularisation cannot be accepted and the same

is rejected. The above impugned order was passed by the first respondent on

29.08.2020 subsequent to the order passed by this Court in W.P.No.4343 of

2020 dated 25.02.2020 and the relevant portion of the order is extracted as

below:-

2. The case of the petitioner is that he is working in the 3 rd respondent Multipurpose Hospital Worker (MPHW). The petitioner has been working for the last 6 ½ years in the 3 rd respondent Hospital and

https://www.mhc.tn.gov.in/judis https://www.mhc.tn.gov.in/judis

W.P.No.87 of 2021

the grievance of the petitioner is that no steps have been taken to regularise the services of the petitioner. According to the petitioner, the services of the petitioner has to be regularised in accordance with G.O.(Ms).No.325, dated 20.11.2012 which contemplates regularisation after the completion of five years period. The petitioner has given a representation to the respondents on 20.12.2019 seeking for regularisation as per the above Government order. Since, the same was not considered, the present writ petition has been filed before this Court.

4. “Taking into consideration the facts and circumstances of the case and also the limited relief that has been sought for this writ petition, there shall be a direction to the 2nd and 3rd respondents to send the service particulars regarding the petitioner to the 1 st respondent, within a period of four weeks from the date of receipt of copy of this order and the 1st respondent on receipt of those particulars shall pass appropriate orders, within a period of six weeks. Thereafter, the 1st respondent shall see whether the petitioner is entitled to claim for regularisation as per G.O.(MS).No.325 dated 20.11.2012. The petitioner is directed to make a fresh representation to the 2nd and 3rd respondents along with a copy of the representation dated 20.12.2019 and copy of this order. The petitioner shall mark a copy of the representation to the 1st respondent also.”

12. In the above order, the petitioner therein was directed to make a

fresh representation to the 2nd & 3rd respondents along with the copy of the

representation dated 20.12.2019 and a copy of the order and the first respondent

was directed to pass orders on merits and in accordance with law and

subsequently impugned order dated 29.08.2020 was passed by the first https://www.mhc.tn.gov.in/judis https://www.mhc.tn.gov.in/judis

W.P.No.87 of 2021

respondent stating that after completion of 5 years of service by the

petitioner the same was extended only on the ground of sympathy, hence

his request for regularisation cannot be accepted and the same stands

rejected. The learned counsel for the petitioner has also rightly relied on the

judgment of the Division Bench of this Court in W.A.No.1458 of 2019 dated

20.01.2023, wherein the division bench in para 24 & 25 held thus:-

“24. We therefore, have no hesitation in setting aside the order of the Writ Court and directing regularisation of the appellants with effect from the date on which they completed 10 years in service. We make it clear that the appellants would be entitled to monetary benefits only from the date on which they came before this Court in W.P.No.32112 of 2018 i.e., on 03.12.2018.

25. In fine, this Writ Appeal is allowed, the order of the Writ Court is set aside. There will be a direction to the respondents to regularise the service of the appellants with effect from the date on which they had completed 10 years of service from the date of their initial appointment. It is made clear that the appellants would be entitled to monetary benefits of such regularisation only from 03.12.2018. In the circumstances, we spare costs with the fond hope that the Government will discontinue exploitation of its citizens by employing them as daily rated employees atleast in future.

13. The petitioner is entitled for regularisation on completion of 5

years of service as per G.O.(Ms).No.325, Health and Family Welfare (F2)

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W.P.No.87 of 2021

Department, dated 20.11.2012 and there is no question of extending the

services of the petitioner on the ground of sympathy as stated by the first

respondent in the impugned order and the petitioner is entitled for

regularisation.

14. The respondent having extended and extracted the service from

the petitioner beyond the period of 5 years cannot deprive the legitimate right

of regularisation as contemplated in para 2 clause (vi) of the above Government

Order stated Supra. It is the duty cast upon the respondents to regularise the

services as per the Government Order and rejecting or denying regularisation to

the petitioner is in gross violation of the Government order. The respondents

are bound to follow the Government order and they cannot deviate from the

same under any circumstances since the same is binding on the respondents.

15. In view of the above factual matrix of the case and in the light of

the order passed by the Division Bench of this Court in W.A.No.1458 of 2019

dated 20.01.2023 and order passed by the learned Single Judge of this Court in

W.P.No.4343 of 2020 dated 25.02.2020, this Court is of the considered view

that the impugned order passed by the 1st respondent in Letter

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W.P.No.87 of 2021

No.6745/AB1/2020-17 dated 29.08.2020 is liable to be quashed and the same is

hereby quashed.

16. In the result, this writ petition stands allowed and the respondents

are directed to regularise the petitioner from the date of completion of 5 years

of his appointment within a period of eight weeks from the date of receipt of a

copy of this order. No costs. Consequently, connected miscellaneous petition

are also closed.




                                                                                                   .09.2023
                 dpq
                 Index             : Yes /No
                 Speaking/Non speaking order

                 To
                 1. The Secretary to the Government
                    Health and Family Welfare Department,
                    Secretariat, St.George Fort,
                    Chennai 600 009.

                 2. The Director
                    Public Health and Preventive Medicine
                    DMS Complex, Teynampet,
                    Chennai 600 006.

                 3. The Deputy Director
                    Public Health and Services,
                    Opp.to Govt.General Hospital,
                    Salem – 636 001.
https://www.mhc.tn.gov.in/judis
 https://www.mhc.tn.gov.in/judis

                                                        W.P.No.87 of 2021




                                   J. SATHYA NARAYANA PRASAD, J.

                                                                   dpq




                                                  W.P.No.87 of 2021




                                                         25.09.2023




https://www.mhc.tn.gov.in/judis
 https://www.mhc.tn.gov.in/judis

 
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