RAMESH CHANDRA PATHAK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THESE petitions viz. W.P.(S) No. 4441/2009, 96/2010, 2712/2010, 3400/2009, 3697/2009, 6138/2009 and 6989/2009, involve common question of facts and law requiring common consideration and disposal by this common order.

(2.) BY these petitions, the petitioners seek quashing of the order dated

(3.) THE facts, in brief, as projected by the petitioners, are that all the petitioners are the degree holders in Bachelor of Ayurvedic Medicine & Surgery (for short "BAMS") and were initially appointed as Vaidya -I in the Janpad Dispensaries. In the year 1987 -88, the State Government took a policy decision to take over all the dispensaries and the services of the employees. Earlier also, absorptions were made in 1983, 1995, 2001 & 2006 and the Janpad Vaidyas were absorbed on their respective posts and pay scales on the basis of their qualifications i.e. degree holders were absorbed as AMO and non -degree holder Janpad Vaidyas were absorbed as Assistant Ayurved Medical Officer (Class III Non -Gazetted) (for short "AAMO"). The absorptions were made from the date when the Government took over the respective dispensaries.