AYUSH MEDICAL ASSOCIATION Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard finally with the consent of both the parties as urgency was pressed upon the ground that the issue involved in both these petitions are relating to advertisement for appointments of Community Health Workers by training. Since the the facts and issue involved in both these petitions are similar, they are decided by this common order.

(2.) Challenge in both these writ petitions is to the advertisement dated 21.09.2020 issued by the National Health Mission, Chhattisgarh inviting applications from the interested candidates to enroll for 6 months certificate course in Community Health for filling up 800 posts of Community Health Officers by training. Relevant part of the advertisement dated 21.09.2020 reads as under:

(3.) Learned Counsel for the petitioner(s) submits similar like advertisement of same number of Community health officers of 800 posts was subject of challenge in WPS No.2539/2020 and W.P.No.3107 wherein the said advertisement was quashed. He would submit that the advertisement subsequently made on 21.09.2020 (Annexure P-1), which is under challenge in the instant petitions again excludes the opportunity to apply to the Ayush Degree Holders of Ayurvedic and Homeopathic branches and the same is against the National Health Policy as similar issue has already been settled by this Court in earlier round of litigation on 13.08.2020.