JYOTSNA SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioners in the present writ petition are aggrieved of the advertisement published by the respondents No.2 and 3 for recruitment to the post of Staff Nurse under the National Health Mission, Chhattisgarh on contractual basis.

(2.) Learned counsel for the petitioners submits that the petitioners have been working on contractual basis under the respondents since 2019 on wards. The contractual engagement of the petitioners has been extended from time to time and present contract is valid up till 31/5/2022. He further submits that the petitioners have an apprehension that vide the advertisement Annexure P-1 dtd. 11/4/2022 there is a possibility of the petitioners getting replaced by another set of contractual employees.

(3.) At this juncture, learned counsel for respondents No.2 and 3 draws the attention of this Court to Clause 3.6.5 of the advertisement which for ready reference is being reproduced hereinunder: