VAISHALLI Vs. DIRECTORATE OF AYUSH GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) Mr. Huleppa Heroor, Advocate for Petitioner Mrs. Archana P. Tiwari, AGA for Respondent Nos.1 to 4 Mr. S.S. Kumman & Mr. Prashant S. Kumman, Advocates for Respondent No.5

(2.) The learned counsel for the petitioner relied upon the notification Annexure-C dated 18.05.2013 containing the Karnataka Civil Services (Absorption of Doctors appointed on contract basis in the Department of Health and Family Welfare Services) (Special) (Amendment) Rules, 2013, under which such an absorption of the contractually employed doctors is possible. He has also drawn the attention of the Court with regard to the legal notice served on the respondents in this regard on 29.08.2013 vide Annexure D with rejoinder filed in this Court today.

(3.) The statement of objections has been filed by the respondents-State and the averments made in the writ petition have been disputed by the respondents- State.