JIPMER REGISTERED NURSES ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, which is stated to be a Registered Association, has come forward to file this writ petition, seeking a writ of mandamus directing respondents 1 to 4 from permitting the fifth respondent to recruit Staff Nurses on contractual basis pursuant to the Notification issued by the fourth respondent dated 03.04.2020.

(2.) The sum and substance of the grievance of the petitioner is that the fifth respondent, which is a recruiting agency to whom the job of identifying the temporary Nurses to undertake the work with respondents 3 and 4, does not include the local nurses emanating from the Union Territory of Puducherry.

(3.) Learned counsel appearing for the petitioner submitted that there is neither a logic nor a reason for recruiting the persons outside the Union Territory of Puducherry which will affect not only the public interest but also the other averments such as spread of pandemic and the incidental cost factor.