Madras High Court
Dr. Naveen Kumar M vs The State Of Tamil Nadu on 31 October, 2025
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.No.17287, 18811, 19031 & 27268 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 31.10.2025
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
W.P.Nos.17287, 18811, 19031 & 27268 of 2025
and
W.M.P.Nos.19584, 19588, 19589, 21140,
21142, 21319, 21321, 30653 & 30654 of 2025
W.P.No.17287 of 2025 :-
1. Dr. Naveen Kumar M
2. Dr.Anandharam M
3. Dr. Narendran T
4. Dr. Nirmal Kumar
5. Dr. Narasimman M
6. Dr.R.Albinus
7. Dr.S.Mahaluxmi ... Petitioners
Vs.
1. The State of Tamil Nadu,
Rep. by its Principal Secretary,
Health and Family Welfare Department,
Secretariat, Chennai – 600 009.
2. Directorate of Medical Education and Research,
Rep. by the Director of Medical Education,
Kilpauk, Chennai – 600 010.
3. Directorate of Medical and Rural Health Services,
Rep. by the Director of Medical Health and
Rural Health Services,
359, Anna Salai, Chennai – 600 006.
Page 1 of 20
https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/11/2025 09:36:55 pm )
W.P.No.17287, 18811, 19031 & 27268 of 2025
4. Directorate of Public Health and Preventive Medicine,
Rep. by the Director of Public Health and
Preventive Medicine,
359, Anna Salai, Chennai – 600 006. ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
for issuance of a Writ of Certiorarified Mandamus, calling for the records
of the second respondent contained in its circular bearing
Ref.No.006603/ME2/3/2025, dated 02.05.2025 and to quash the same as
arbitrary, unjust and illegal insofar as it permits non-service
postgraduates to participate in counselling for vacancies in the
Department of Forensic Medicine under the control of the 2nd respondent
and consequently direct the 2nd respondent to conduct an Inter-
Directorate transfer counselling for the petitioners to fill up vacancies in
the department of Forensic Medicine in Government Medical Colleges
and Hospitals under the control of the 2nd respondent.
For Petitioners : Mr.Suhrith Parthasarathy
For Respondents : Ms.M.Sneha
Special Counsel for Health Department
W.P.No.18811 of 2025 :-
1. Dr.J.Sophia
2. Dr.P.Sankarnath
3. Dr.M.Amala Grace
4. Dr.T.Arunkumar
5. Dr.S.Sabarija
6. Dr.P.Arun Raja
7. Dr.A.Arun Raja
8. Dr.J.Balachandar
9. Dr.P.Balaganesh
10. Dr.S.Bose
Page 2 of 20
https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/11/2025 09:36:55 pm )
W.P.No.17287, 18811, 19031 & 27268 of 2025
11. Dr.C.Sathish
12. Dr.R.Deepika
13. Dr.S.Dhamodharan
14. Dr.C.Dharuni
15. Dr.M.Divakar
16. Dr.E.Dhivya
17. Dr.S.Gautham
18. Dr.S.Hari Krishnan
19. Dr.S.Janani
20. Dr.S.V.Jeshvin
21. Dr.J.Jeyamohan
22. Dr.P.Kaarthini
23. Dr.R.Kalaivani
24. Dr.A.Karthick
25. Dr.Karthika Lakshmi
26. Dr.N.Karthikeyan
27. Dr.P.J.Kathiravan
28. Dr.M.Kavitha
29. Dr.B.Kaviya
30. Dr.M.Kumaran
31. Dr.V.Kuzhanthai Veerappan
32. Dr.R.Logeswari
33. Dr.M.Magesh Kumar
34. Dr.V.Manojkumar
35. Dr.D.Manoj Prabhu
36. Dr.Muhammad Yoosuf. T.S.S.
37. Dr.S.Nagarajan
38. Dr.T.Naveen Kumar
39. Dr.S.Prasanth
40. Dr.P.D.Prasanth
41. Dr.Paulraj
42. Dr.Pavithra Devi
43. Dr.P.T.Piruthivi Rajan
44. Dr.R.Pradeep
45. Dr.K.Pradeepkumar
46. Dr.S.Pragadeeswaran
47. Dr.K.Pranab
48. Dr.V.Priya
49. Dr.P.Ramachandran
Page 3 of 20
https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/11/2025 09:36:55 pm )
W.P.No.17287, 18811, 19031 & 27268 of 2025
50. Dr.M.G.Ramakrishnan
51. Dr.Renugadevi
52. Dr.Sabarinathan
53. Dr.R.S.Saimona
54. Dr.G.Sankara Kumar
55. Dr.L.Santhosh Kumar
56. Dr.I.Saravana Joshi
57. Dr.V.Sasikumar
58. Dr.M.Sathyavel
59. Dr.Senthamizh Selvi
60. Dr.K.B.Shreeja
61. Dr.A.Sudhakar
62. Dr.G.Sumithira
63. Dr.A.V.Sundhar
64. Dr.M.Thulasi
65. Dr.S.R.Vasanth Nathan
66. Dr.P.Velazhagan
67. Dr.R.Vidya
68. Dr.V.Vijay Anand
69. Dr.M.Vijayasankar
70. Dr.C.Vimala
71. Dr.P.Vinith Kumar
72. Dr.B.Vinodhini
73. Dr.E.Vinodhini
74. Dr.R.Priyadharshni
75. Dr.D.Abisharthini
76. Dr.S.Abubackar Siddiq
77. Dr.G.Bharath Ambarish
78. Dr.C.S.Naveen
79. Dr.J.Gokulaharshaa
80. Dr.G.Kartheepan
81. Dr.S.Santhya
82. Dr.Saratha Sritharan
83. Dr.G.Preetha
84. Dr.P.Prabakaran
85. Dr.Dharma Kumaran
86. Dr.R.Raghupathi
87. Dr.A.Sreelakshmi
88. Dr.J.John Anthony
Page 4 of 20
https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/11/2025 09:36:55 pm )
W.P.No.17287, 18811, 19031 & 27268 of 2025
89. Dr.D.Abinayavishalini
90. Dr.N.Anand
91. Dr.C.Rohini Vadivu
92. Dr.M.Lakshmibharathi
93. Dr.S.P.Gobinathan
94. Dr.S.Anusha
95. Dr.M.Meena
96. Dr.V.Bhackiya Shree
97. Dr.S.Shobana
98. Dr.Keerthana Baskar
99. Dr.S.Sathyaprakash
100. Dr.P.Kuzhanthaivelu
101. Dr.T.Subapriya
102. Dr.K.Kanimozhi
103. Dr.K.Priyanka
104. Dr.Abiramavalli
105. Dr.M.Sivakannan
106. Dr.S.Kumar
107. Dr.K.Logeshwaran
108. Dr.Senthilnathan
109. Dr.Vikram.J
110. Dr.Sathya.R
111. Dr.S.Subitsa
112. Dr.Logamani.P.K.
113. Dr.J.Raghulkumar
114. Dr.S.Sandhia Rani
115. Dr.A.Vimalini
116. Dr.Pon Saravanan
117. Dr.J.Naveenkumar
118. Dr.T.Rajarajan
119. Dr.R.Sriram
120. Dr.Dharani Devi
121. Dr.S.Kiruthika
122. Dr.Harsha Balaji
123. Dr.K.Sivasharan
124. Dr.M.Ajith
125. Dr.Saran karthik.S
126. Dr.Ashwini N
127. Dr.S.Purushothaman
Page 5 of 20
https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/11/2025 09:36:55 pm )
W.P.No.17287, 18811, 19031 & 27268 of 2025
128. Dr.P.Yagavan
129. Dr.Mirunasindhy S
130. Dr.Gnanaprakash T
131. Dr.S.Anjhanaa Jothi
132. Dr.R.Rajapriya
133. Dr.A.Santhosh
134. Dr.K.Hariharan
135. Dr.Ramya
136. Dr.S.Mugesh ... Petitioners
Vs.
1. The State of Tamil Nadu,
Rep. by its Principal Secretary,
Health and Family Welfare Department,
Secretariat, Chennai – 600 009.
2. Directorate of Medical Education,
Rep. by the Director of Medical Education,
Kilpauk, Chennai – 600 010.
3. Directorate of Medical and Rural Health Services,
Rep. by the Director of Medical Health and
Rural Health Services,
359, Anna Salai, Chennai – 600 006.
4. Directorate of Public Health and Preventive Medicine,
Rep. by the Director of Public Health and
Preventive Medicine,
359, Anna Salai, Chennai – 600 006.
5. National Medical Commission,
Rep. by its Secretary,
Pocket 14, Sector – 8, Dwarka Phase I,
New Delhi – 110 077.
(R5 impleaded as per the order
dated 31.10.2025 made in
W.M.P.No. 23404 of 205 in
W.P.No.18811 of 2025) ... Respondents
Page 6 of 20
https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/11/2025 09:36:55 pm )
W.P.No.17287, 18811, 19031 & 27268 of 2025
Prayer: Writ Petition filed under Article 226 of the Constitution of India
for issuance of a Writ of Certiorarified Mandamus, calling for the records
pertaining to the impugned proceedings vide circular
Ref.No.6603/ME2/3/2025 dated 18.04.2025 and the subsequent circular
vide Ref.No.006603/ME2/3/2025 dated 02.05.2025 issued by the 2nd
Respondent and quash the same as far as the Non-Service Post Graduates
are concerned and consequently direct the Respondents to appoint the
Petitioners in the 2nd and 3rd Respondent institutions in accordance with
the G.O.(Ms) No.255 issued by the Health and Family Welfare (F1)
Department dated 20.08.2009 in the suitable post based on the ranking
and merit as well as in consonance with the seniority list of candidates
selected through the Medical Services Recruitment Board of Government
of Tamil Nadu vide Notification No.01MRB/2024 dated 15.03.2024.
For Petitioners : Mrs.Kavitha Rameshwar
For Mr.M.Vijaya Ragavan
For Respondents
For R1 to R4 : Ms.M.Sneha
Special Counsel for Health Department
For R5 : Mr.A.Kumaraguru
Standing Counsel
W.P.No.19031 of 2025 :-
Dr.S.Vignesh ... Petitioner
Vs.
1. The State of Tamil Nadu,
Rep. by its Principal Secretary,
Health and Family Welfare Department,
Secretariat, Chennai – 600 009.
Page 7 of 20
https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/11/2025 09:36:55 pm )
W.P.No.17287, 18811, 19031 & 27268 of 2025
2. Directorate of Medical Education,
Rep. by the Director of Medical Education,
Kilpauk, Chennai – 600 010.
3. Directorate of Medical and Rural Health Services,
Rep. by the Director of Medical Health and
Rural Health Services,
359, Anna Salai, Chennai – 600 006.
4. Directorate of Public Health and Preventive Medicine,
Rep. by the Director of Public Health and
Preventive Medicine,
359, Anna Salai, Chennai – 600 006.
5. National Medical Commission,
Rep. by its Secretary,
Pocket 14, Sector – 8, Dwarka Phase I,
New Delhi – 110 077.
(R5 impleaded as per the order
dated 31.10.2025 made in
W.M.P.No. 23365 of 205 in
W.P.No.19031 of 2025) ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
for issuance of a Writ of Certiorarified Mandamus, to call for the records
pertaining to the impugned proceedings vide circular
Ref.No.6603/ME2/3/2025 dated 18.04.2025 and the subsequent circular
vide Ref.No.006603/ME2/3/2025 dated 02.05.2025 issued by the 2nd
Respondent and quash the same as far as the Non-Service Post Graduates
are concerned and consequently direct the Respondents to appoint the
Petitioners in the 2nd Respondent institution in accordance with the
G.O.(Ms) No.255 issued by the Health and Family Welfare (F1)
Department dated 20.08.2009 in the suitable post based on the ranking
Page 8 of 20
https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/11/2025 09:36:55 pm )
W.P.No.17287, 18811, 19031 & 27268 of 2025
and merit as well as in consonance with the seniority list of candidates
selected through the Medical Services Recruitment Board of Government
of Tamil Nadu vide Notification No.01MRB/2024 dated 15.03.2024.
For Petitioners : Mrs.Kavitha Rameshwar
For Mr.M.Vijaya Ragavan
For Respondents
For R1 to R4 : Ms.M.Sneha
Special Counsel for Health Department
For R5 : Mr.A.Kumaraguru
Standing Counsel
W.P.No.27268 of 2025 :-
Dr.M.Prashanth ... Petitioner
Vs.
1. The State of Tamil Nadu,
Rep. by its Principal Secretary,
Health and Family Welfare Department,
Secretariat, Chennai – 600 009.
2. Directorate of Medical Education,
Rep. by the Director of Medical Education,
Kilpauk, Chennai – 600 010.
3. Directorate of Medical and Rural Health Services,
Rep. by the Director of Medical Health and
Rural Health Services,
359, Anna Salai, Chennai – 600 006.
4. Directorate of Public Health and Preventive Medicine,
Rep. by the Director of Public Health and
Preventive Medicine,
359, Anna Salai, Chennai – 600 006.
Page 9 of 20
https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/11/2025 09:36:55 pm )
W.P.No.17287, 18811, 19031 & 27268 of 2025
5. National Medical Commission,
Rep. by its Secretary,
Pocket 14, Sector – 8, Dwarka Phase I,
New Delhi – 110 077.
6. Tamil Nadu Medical Officers Association,
Rep. by its State Secretary Dr.M.Akilan,
453/282A, Chinna Pudhur,
Mariammal Koil Street,
Salem – 636 007.
(R6 impleaded as per the order
dated 31.10.2025 made in
W.M.P.No. 46767 of 205 in
W.P.No.27268 of 2025) ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
for issuance of a Writ of Certiorarified Mandamus, to call for the records
pertaining to the impugned proceedings vide circular
Ref.No.6603/ME2/3/2025 dated 18.04.2025 and the subsequent circular
vide Ref.No.006603/ME2/3/2025 dated 02.05.2025 issued by the 2nd
Respondent and quash the same as far as the Non-Service Post Graduates
are concerned and consequently direct the Respondents to appoint the
Petitioners in the 2nd Respondent institution in accordance with the
G.O.(Ms) No.255 issued by the Health and Family Welfare (F1)
Department dated 20.08.2009 in the suitable post based on the ranking
and merit as well as in consonance with the seniority list of candidates
selected through the Medical Services Recruitment Board of Government
of Tamil Nadu vide Notification No.01MRB/2024 dated 15.03.2024.
For Petitioners : Mrs.Kavitha Rameshwar
For Mr.M.Vijaya Ragavan
Page 10 of 20
https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/11/2025 09:36:55 pm )
W.P.No.17287, 18811, 19031 & 27268 of 2025
For Respondents
For R1 to R4 : Ms.M.Sneha
Special Counsel for Health Department
For R5 : Mr.A.Kumaraguru
Standing Counsel
For R6 : Mrs.Dakshayani Reddy
Senior Counsel
For Mrs.S.Sumitha
COMMON ORDER
These Writ Petitions have been filed challenging the circular
dated 18.04.2025 and the subsequent circular dated 02.05.2025 issued by
the Directorate of Medical Education, Chennai, insofar as the Non-
Service Post Graduates are concerned and consequently direct the
respondents to appoint the petitioners in the Directorate of Medical
Education & Directorate of Medical and Rural Health Services in
accordance with the G.O.(Ms) No.255 issued by the Health and Family
Welfare (F1) Department dated 20.08.2009.
2. The issues involved in all these Writ Petitions are similar in
nature and therefore this Court is inclined to pass a common order. The
parties are referred to as per their ranking in W.P.No.18811 of 2025.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/11/2025 09:36:55 pm )
W.P.No.17287, 18811, 19031 & 27268 of 2025
3. All the petitioners are doctors and are qualified with post
graduation in specialty courses. Through Medical Services Recruitment
Board, they were selected and posted as Assistant Surgeons in the
primary health centers across the State of Tamil Nadu in the month of
February, 2025. The Medical Education Institutions such as colleges and
research centers are coming under the Directorate of Medical Education
viz., the second respondent herein. The taluk and district headquarters
hospitals are coming under the Directorate of Medical and Rural Health
Services viz., the third respondent herein. Whereas the primary health
centers are coming under the Directorate of Public Health and Preventive
Medicine viz., the fourth respondent herein.
4. As per the government order in G.O.(Ms)No.255 issued by
the Health and Family Welfare (F1) Department dated 20.08.2009, the
Government had directed that specialists shall not be posted in the
primary health centers while ensuring that specialists doctors are made
available for the secondary and tertiary health sectors. On the basis of the
government order, all the petitioners submitted representation to
implement the same and thereby seeking for a release of consolidated list
https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/11/2025 09:36:55 pm )
W.P.No.17287, 18811, 19031 & 27268 of 2025
of vacancies and to issue posting orders for the petitioners to fulfil those
vacancies in order to implement the above government order.
5. While being so, the fourth respondent issued circular dated
04.04.2025 to the second and third respondent stating that the fourth
respondent has no objection to release the specialties who had joined
under the administration of fourth respondent through Medical
Recruitment Board during the year 2025. Later the second respondent
issued circular dated 18.04.2025 thereby proposing to conduct
counselling for the non-service post graduate candidates who have
completed their courses in the month of February, 2025 to April, 2025
for the purpose of fulfilling their bond obligations to fill up the vacancies
existing at the second respondent. Subsequently, the second respondent
issued circular dated 02.05.2025 to conduct online counselling for the
non-service post graduates along with the Medical Services Recruitment
Board to fill up the existing vacancies under the respondents 2 to 4, and
the same was conducted on 06.05.2025. However, the fourth respondent
issued another circular dated 05.05.2025 thereby keeping the circular
dated 04.04.2025 in abeyance. Therefore, the petitioners filed the present
writ petitions challenging the circulars dated 18.04.2025 and 02.05.2025.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/11/2025 09:36:55 pm )
W.P.No.17287, 18811, 19031 & 27268 of 2025
6. The learned counsel appearing for the petitioners submits
that the government has directed that primary health centers are
designated for MBBS Course. Even when the specialty seats were vacant
in the second and third respondents, the respondents have deliberately
failed to disclose the same at the time of counselling. Therefore, the
petitioners have no other option to enter and render their service in the
government medical colleges and attached hospitals except through the
Medical Recruitment Board.
7. While pending the writ petitions, the Tamil Nadu Medical
Officers Association (hereinafter referred to as “the Association”) filed
implead petition and the same was allowed by this Court. The learned
Senior Counsel appearing for the Association submits that the petitioners
were appointed and posted in the primary health centers with specific
conditions that they shall be working in the primary health center for a
minimum period of one year excluding the period went on leave/training/
bond period. Therefore, they are entitled for transfer only after the period
of one year. Hence, they shall not be released or tranfered to any other
department for the period of one year. Only when the petitioners got
https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/11/2025 09:36:55 pm )
W.P.No.17287, 18811, 19031 & 27268 of 2025
admission in their post graduation, they started studying or working in
the government colleges and hospital. The members of the Association
have worked in the primary health department for nearly six years and
thereafter they have gotten admission in the post graduate degree.
Therefore, as per the circulars dated 18.04.2025 and 02.05.2025, it was
proposed to conduct counselling for the non-service post graduate
candidates to fulfil their bond condition of working in the government
hospital for a period of two years.
8. Heard the learned counsel appearing on either side and
perused the materials placed before this Court.
9. The issue of conducting an inter-directorate transfer
counselling for the post of Assistant Professors under the control of the
second and third respondents has already been dealt with by the Hon'ble
Division Bench of this Court in W.A.No.1304 of 2025 in the case of the
State of Tamil Nadu & ors Vs. Dr.S.Soma Sundaram 7 ors., and by the
judgment dated 25.04.2025, it is held as follows :-
“16. Mrs.M.Sneha, Special Counsel appearing for the
appellants would vehemently contend that the respondents,
https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/11/2025 09:36:55 pm )
W.P.No.17287, 18811, 19031 & 27268 of 2025
namely the writ petitioners, joined services only on
05.02.2024 and when the counselling was undertaken in
January 2025 for the service Doctors, these respondents were
not qualified, as they had not completed 12 months of
minimum service. As on 16.02.2025, when the counselling for
in-service Post Graduate candidates is conducted, all the
respondents were qualified, as all of them were appointed on
05.02.2024. But however, they were excluded and the
counselling was restricted only to in-service Post Graduate
candidates, who had not completed 36 months of Post
Graduate training, which is the basic qualification for
entering into the DME.
17. The learned Special Counsel would submit that this
preference was given to them because in the normal
circumstances the in-service Post Graduate candidates must
have completed their Post Graduation in May 2024 and the
same was delayed because of the restrictions imposed due to
the Pandemic. She would also submit that even though the
counselling was done in February, the appointment orders
were issued only after they completed the 36 months of period.
It is admitted that the results of Post Graduate courses were
not announced on 06.02.2025 and 07.02.2025, when the
counselling for the in-service Post Graduate candidates was
conducted. Therefore, on the date of the counselling, they
were not qualified to be appointed as Assistant Professors, as
they had not completed their Post Graduation.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/11/2025 09:36:55 pm )
W.P.No.17287, 18811, 19031 & 27268 of 2025
18. To a specific query by us, as to how they could
attend a counselling that too an inter-departmental
counselling and seek appointment as Assistant Professors
without having the basic qualification, the learned Special
Counsel would submit that they will be taken as Senior
Residents if they fail in their Post Graduate course. When such
a benevolent gesture is offered by the Government to the in-
service Post Graduate candidates, we find total absence of
concern for the plight of service of Doctors who have joined in
February 2024. They could have been included in the
counselling on 06.02.2025 and 07.02.2025 and appointment
orders could have been issued to them after they completed
the required 12 months of service.
19. We find it very difficult to digest the argument that I
will give a chance to the persons who have not qualified or
who do not possess the basic qualification and that I will not
give a chance to the persons who possess the basic
qualification but they run short of the requirement of minimum
service by a few days. All that the learned single Judge has
done by way of an interim order is to direct the appellants to
include these inservice Assistant Surgeons in the counselling
that is to be conducted for accommodating the non-service
Post Graduate candidates who would be serving for one year
only.
20. We see no prejudice being caused to the Department
by the interim direction that has been granted. We find that
https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/11/2025 09:36:55 pm )
W.P.No.17287, 18811, 19031 & 27268 of 2025
the appeal itself is a result of extreme ego, which we find is
quite prevalent in these days, particularly in this
Department.”
10. Further, in view of the interim order passed by this Court,
the second respondent issued circular dated 24.10.2025 stating that it is
proposed to conduct intra/inter Directorate transfer counselling to fill up
the vacant posts of the Assistant Professors, Senior Resident, Junior
Resident, Tutor in various specialties under the control the Directorate of
Medical Education and Research with qualified medical officers, who are
working in the Directorate of Medical Education and Research,
Directorate of Medical and Rural Health Services, Directorate of Medical
and Rural Health Services (ESI) & Directorate of Public Health and
Preventive Medicine though online counselling from 04.11.2025.
Subsequently, it was also clarified by the Medical Education and
Research Department by the communication dated 31.10.2025 that the
following measures are proposed to fill up the vacancies in the category
of Assistant Professor, Senior Resident, Junior Resident, Tutor in the
Directorate of Medical Education and Research :-
“ i) Intra Directorate Counselling to take place
first.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/11/2025 09:36:55 pm )
W.P.No.17287, 18811, 19031 & 27268 of 2025
ii) Thereafter with respect to Inter Directorate
Transfer Counselling, those individuals who have
completed one year of service either in Directorate of
Public Health and Preventive Medicine, Chennai or
Directorate of Medical & Rural Health Services,
Chennai should be considered.
iii) Thereafter, Inter Directorate Transfer
Counselling to take place for those who have completed
Post Graduation in October 2025.
iv) After the above said counselling, if there are
vacancies, which is essential for running of the Colleges
or the Hospitals, 2025 MRB recruits can be considered
for Inter Directorate Counselling.”
11. Considering the above facts and circumstances, the
Directorate of Medical Education is directed to conduct counselling
strictly adhering the above method. Accordingly, all the Writ Petition
stands disposed of. Consequently, connected miscellaneous petitions are
closed. There shall be no order as to costs.
31.10.2025
(3/3)
Index : Yes/No
Neutral citation : Yes/No
Speaking/non-speaking order
rts
https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/11/2025 09:36:55 pm )
W.P.No.17287, 18811, 19031 & 27268 of 2025
G.K.ILANTHIRAIYAN. J,
rts
To
1. The Principal Secretary,
State of Tamil Nadu,
Health and Family Welfare Department,
Secretariat, Chennai – 600 009.
2. The Director of Medical Education,
Directorate of Medical Education,
Kilpauk, Chennai – 600 010.
3. The Director of Medical Health and
Rural Health Services,
Directorate of Medical and Rural Health Services,
359, Anna Salai, Chennai – 600 006.
4. The Director of Public Health and
Preventive Medicine,
Directorate of Public Health and Preventive Medicine,
359, Anna Salai, Chennai – 600 006.
5. The Secretary,
National Medical Commission,
Pocket 14, Sector – 8, Dwarka Phase I,
New Delhi – 110 077.
6. The State Secretary
Tamil Nadu Medical Officers Association,
453/282A, Chinna Pudhur,
Mariammal Koil Street,
Salem – 636 007.
W.P.Nos.17287, 18811, 19031 & 27268 of 2025
and W.M.P.Nos.19584, 19588, 19589, 21140,
21142, 21319, 21321, 30653 & 30654 of 2025
31.10.2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/11/2025 09:36:55 pm )
