SARITA ARCHANA WILSON Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Common question of law and fact is involved in these writ petitions, therefore, they are heard analogously and are being decided by this common order.

(2.) The petitioners are holders of degree of B.Sc. (Nursing) from respondent No.4 M.P. Bhoj (Open) University through distance education passed in the year 2005. They are working in the Department of Health and Family Welfare, Government of Chhattisgarh on the post of Auxiliary Nursing Midwife (ANM).

(3.) This batch of writ petitions has been filed by the petitioners for directing respondent No.3 to enroll the additional qualification of the petitioners of B.Sc. (Nursing) and an additional certificate be issued to that effect.