DEVESH KUMAR PAYASI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The facts and question of law involved in this batch of petitions is the same and, as such, all the matters are being heard and disposed of by this common order. Facts, in brief, are that pursuant to the advertisement dated 24-9-2011 (Annexure-P/5) entitled as 'Interview Notice' published on 29-9-2011 in 'Navabharat' newspaper, the candidates were called to submit the application and to appear for counselling at 11.00 a.m. to 4.30 p.m. on 30-9-2011. Accordingly, the petitioners participated in the interview held in the office of the Chief Medical and Health Officer, Baikunthpur, District Koriya.

(2.) All the petitioners were appointed on the post of Multipurpose Health Worker (Male) {for short "MPHW"}, except petitioners in WP (S) Nos. 2728, 2730 and 2736 of 2012, who were appointed on the post of Lab Technician and the petitioner in WP (S) No. 3116 of 2012, who was appointed on the post of Auxiliary Nurse Midwife (for short "ANM"). MPHWs were appointed through defective public notice and the Lab Technician and ANM were appointed without any publication of notice for selection/appointment.

(3.) On discovery, it was found that there were certain irregularities in appointment of MPHWs, ANM and Lab Technician and, as such, the State Government by communication dated 4-4-2012 (Annexure-R/1) instructed the Collector, District Korea, to hold an enquiry in respect of aforesaid selection.