SUNITA DASILA Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Since common questions of fact and law are involved in these petitions, therefore all these petitions are clubbed together and are being heard & decided together. However, for the sake of convenience, facts of WPSS No. 3703 of 2018 are being considered.

(2.) Petitioner participated in a selection for the post of Auxiliary Nurse Midwife (A.N.M.)/Health Worker (Female), which was held pursuant to advertisement dated 15.03.2016 issued by Director General, Medical, Health & Family Welfare, Uttarakhand. Petitioner possessed Intermediate (Science) qualification alongwith Health Worker (Female) Certificate issued by Uttarakhand State Medical Faculty.

(3.) Petitioner was declared successful in the said selection, however, she was not being appointed in view of pendency of Writ Petition (S/S) No. 809 of 2016 and other connected matters before this Court, in which the issue was whether candidates possessing Intermediate Arts qualification are eligible for appointment as ANM/Health Worker (Female), or not. The said writ petition was decided by a Co-ordinate Bench of this Court vide judgment dated 11.04.2017. Operative portion of the said judgment is extracted below: