CHIEF DISTRICT HEALTH OFFICER Vs. CHAVDA ASHWINBHAI MANSUKHBHAI

JUDGEMENT

(1.) In the original Special Civil Applications decided by learned Single Judge as per impugned judgment, grievance of the petitioners, who are Multi-Purpose Health Worker, was in respect of their termination of services on the ground that their qualifications were doubted and not acceptable.

(2.) It appears that while allowing the Special Civil Applications, learned Single Judge relied on the directions issued in the similar situation for the similarly situated persons in Letters Patent Appeal No.1411 of 2018. The directions given by Letters Patent Bench in the said Letters Patent Appeal came to be reproduced by learned Single Judge in para-2.1 of the judgment.

(3.) Finally, following operative order was passed by learned Single Judge in the instant case.