Citation : 2025 Latest Caselaw 1638 Mad
Judgement Date : 8 January, 2025
W.P.No.18790 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 08.01.2025
CORAM
THE HON'BLE MR. JUSTICE BATTU DEVANAND
W.P.No.18790 of 2019
and
WMP.No.18132 of 2019
Manivannan ... Petitioner
Vs.
1. The State of Tamil Nadu,
Rep. by its Principal Secretary to Government,
Health & Family Welfare Department,
Secretariat, Chennai 9.
2. The Commissioner,
Tamil Nadu Food Safety & Drug Administration Department,
No.359, Anna Salai,
Chennai 6.
3. The Director,
Directorate of Public Health and Preventive Medicine Department,
DMS Campus,
Teynampet,
Chennai 6.
4. The Director,
Food Safety and Drug Administration Department,
Dindigul, Dindigul District.
... Respondents
1/10
https://www.mhc.tn.gov.in/judis
W.P.No.18790 of 2019
PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
to issue a Writ of Certiorarified Mandamus, calling for records relating to
the impugned order passed by the second respondent in his proceedings in
R.No.4049/2018/S1/FSSA/41-4 dated 03.07.2018 and quash the same as
illegal and consequently to direct the second respondent to absorb and
regualrize the service of the petitioner as Food Safety Officer in the fourth
respondent Department within the period that may be stipulated by this
Court.
For Petitioner : Mr.S.Nambi Arooran
For Respondents : Mr.P.Kumaresan, Additional Advocate General
Asst. by Mr.K.Tippu Sultan, Government Advocate
ORDER
The petitioner seeks issuance of a Writ of Certiorarified Mandamus to
quash the proceedings of the second respondent in his proceedings in
R.No.4049/2018/S1/FSSA/41-2 dated 03.07.2018 and quash the same as
illegal and consequently to direct the second respondent to absorb and
regularize the service of the petitioner as Food Safety Officer in the fourth
respondent Department.
https://www.mhc.tn.gov.in/judis
2. The brief facts that are necessary for disposal of the Writ Petition
are as follows:
i) The petitioner herein is presently working as Health Inspector
Grade-I at Primary Health Centre, Natham Block, Dindigul District. When
the Food Safety Department was constituted, the petitioner was appointed
as Food Safety Officer on 20.09.2011 in the second respondent Department.
Similarly, several other persons, who were also working as Health
Inspectors Grade-I, were appointed as Food Safety Officers and all the
appointments came to be notified vide G.O.Ms.No.151, dated 20.04.2012.
ii) It is the specific case of the petitioner that he became a full time
employee of the Food Safety Department and he was paid salary by the said
Department. However, the petitioner received a communication from the
Commissioner of Food Safety Department to relieve the petitioner to his
parent Department. The petitioner was directed to report before the Head of
the Department after proper relief. In the said communication it is stated
that based on the performance of the petitioner and due to administrative
reasons, he was relived to his parent Department. Aggrieved by the said
proceedings, the present Writ Petition has been filed.
https://www.mhc.tn.gov.in/judis
3. The learned counsel for the petitioner would submit that the
petitioner was appointed as Food Safety Officer vide proceedings of the
Commissioner of Food Safety Department, dated 20.09.2011 and in the said
communication, there was no reference to any lien so as to treat the
petitioner as a person attached to the Food Safety Department.
4. The learned counsel further submitted that the petitioner was
relieved from the service of the parent Department and only thereafter, he
joined the service of the Food Safety Department. He further contends that
the appointment of the petitioner in the Food Safety Department was not a
case of deputation and as such, relieving the petitioner from the Food Safety
Department and direct him to join the parent Department, is illegal.
5. In the counter affidavit filed by the Food Safety Department while
admitting the averments insofar as the petitioner being originally working as
Health Inspector and subsequently posted as Food Safety Officer, it is stated
that due to the urgent implementation of the Food Safety and Standards Act
(FSSA Act), Health Inspectors in Public Health and Preventive Medicine
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Department, the Sanitary Officers/Sanitary Inspectors in Corporations,
Municipalities under the control of the Municipal Administration, Chennai
Corporation and Town Panchayat Department, who were working as Food
Inspectors under the PFA Act have been appointed as Food Safety Officers.
They were notified as Food Safety Officers so as to function under FSSA
Act and the Rules made thereunder. They cannot claim as a matter of right
to hold the post of Food Safety Officer in the Food Safety Department on
permanent basis as they were not absorbed in the Food Safety Department.
As such, there is no illegality in relieving the petitioner to the parent
Department.
6. The learned Advocate General appearing for the respondents
would submit that the petitioner was appointed as Food Safety Officer vide
proceedings dated 20.09.2011 only on deputation basis. Since the petitioner
was not absorbed in the Food Safety Department, the impugned order was
issued relieving him to his parent Department.
7. The main issue that arise for consideration in this Writ Petition is
that whether the petitioner was deputed as Food Safety Officer or appointed
https://www.mhc.tn.gov.in/judis
as Food Safety Officer in the Food Safety Department as permanent
employee.
8. In fact, the issue involved in this Writ Petition is no longer
res integra, as already this issue has been dealt by a Division bench of this
Court in W.A.No.1406 of 2024, which arose against the order of a learned
Single Judge in W.P.No.24703 of 2018. Admittedly, the facts and
circumstances in both the cases are identical. The relevant paragraphs of the
said judgment dated 20.08.2024 reads as follows:
“(9) From the proceedings of the 1st appellant dated 20.09.2011, the 1st respondent/writ petitioner was appointed as Food Safety Officer along with 384 others. From the order of appointment, there is no indication to infer deputation. As a matter of fact, the proceedings dated 22.12.2011, vide G.O.Ms.No.347, Health and Family Welfare Department, would show that the Government on the basis of the recommendation and proposals of the Director of Public Health and Preventive Medicine, created a new Department called “Tamil Nadu Food Safety and Drug Administration” [TNFS & DA] by integrating the existing Food Wing and Directorate of Public Health and Preventive Medicine and Drug Control Department. The word “integration” gives an indication that all the Food Safety Officers who were named in
https://www.mhc.tn.gov.in/judis
the order of appointment, got permanently absorbed in the 1st appellant Department. Therefore, the contention of the appellants cannot be countenanced.
(10) After the creation of the new Department called TNFS&DA Department to implement the Food Safety and Standards Act, 1954, the post of Food Inspector may not survive. From the communication dated 01.10.2012 of the 1st appellant to the 2nd respondent herein, in view of the creation of 584 posts of Food Safety Officers in the Food Safety Wing, this Court has seen that the Food Safety Department was integrated with the Health Department. Therefore, the contention of the learned Additional Advocate General that the writ petitioner was deputed to Food Safety Department and the 1st respondent/writ petitioner was also holding lien to conclude that the 1st respondent/writ petitioner was bound to join the parent Department, namely, 2nd respondent herein, is not acceptable.”
9. On perusal of the facts in the present case and careful examination
of the materials available on record, this Court is left with no other option
except to follow the judgment of the Division Bench of this Court as stated
supra. In view of the same, it is to be held that the contention of the learned
https://www.mhc.tn.gov.in/judis
Advocate General that the petitioner was deputed to Food Safety
Department and the petitioner was bound to join the parent Department as
per the impugned order, is not acceptable and legally unsustainable.
10. Accordingly, the order impugned in this Writ Petition is hereby
quashed and the Writ Petition is allowed as prayed for.
No costs.
Consequently, connected miscellaneous petition is closed.
08.01.2025
Speaking/Non-speaking order
Index : Yes/No
Internet : Yes/No
pvs
https://www.mhc.tn.gov.in/judis
To
1.The Principal Secretary to Government,
The State of Tamil Nadu,
Health & Family Welfare Department,
Secretariat, Chennai 9.
2. The Commissioner,
Tamil Nadu Food Safety & Drug Administration Department, No.359, Anna Salai, Chennai 6.
3. The Director, Directorate of Public Health and Preventive Medicine Department, DMS Campus, Teynampet, Chennai 6.
4. The Director, Food Safety and Drug Administration Department, Dindigul, Dindigul District.
https://www.mhc.tn.gov.in/judis
BATTU DEVANAND.J., pvs
08.01.2025
https://www.mhc.tn.gov.in/judis
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