CHAKRADHAR CHANDRAKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE petitioners have challenged the validity of order dated 9-8-2002 passed by the Madhya Pradesh State Administrative Tribunal, Jabalpur in T. A. No. 2678/88, whereby, their petition filed against the order of cancellation of their appointments was dismissed by the Tribunal.

(2.) THE brief facts are that in all 25 persons, including 11 petitioners, were appointed on the posts of Health Assistant in different Primary Health Centres in Bastar Division in between 21-1-1987 to 11-2-1987. According to their appointment orders, issued by the Joint Director Health Services Bastar Division (respondent No. 3), the said appointments were temporary appointments purely on ad hoc basis. Copy of one of such appointment orders is reproduced as under: ....Vernacular Text Ommited....

(3.) ....Vernacular Text Ommited....