SUBE ATTRI Vs. MCD

JUDGEMENT

(1.) The undisputed facts of this case are that the petitioners are working as Staff Nurses. They were directly recruited to those positions and at the relevant time were in the pay-scale of Rs.1400-2600. The post of Public Health Nurse, in terms of recruitment regulations formulated by the respondent Municipal Corporation of Delhi ("MCD") carries a higher pay-scale (Rs. 455- 700), (later revised as Rs.1640-29000.

(2.) The petitioners applied in response to a circular dated 24.2.1992 for appointment to the post of Public Health Nurse. The educational qualifications indicated were B.Sc. in Nursing or that the candidate should have worked as 'A' Grade Nurse with Health Visitors Training from a recognised Institution. The age limit as notified in the circular read as follows: "Age Limit: Not exceeding 30 years. (Relaxable by 15 years for MCD Employees."

(3.) It is the admitted case of the parties that all the petitioners were issued interview letters/calls and were found suitable for appointment. However, the MCD did not issue the appointment orders.