LAWS(ALL)-2022-10-38

RAM SURESH RAI Vs. U.O.I.

Decided On October 19, 2022
Ram Suresh Rai Appellant
V/S
U.O.I. Respondents

JUDGEMENT

(1.) Heard Dr. L.P. Mishra, alongwith Sri Amrendra Nath Tripathi, learned counsel for the petitioners as well as Sri Rahul Shukla, learned Additional Chief Standing Counsel for the State respondents, Sri S.B. Pandey, learned Senior Advocate assisted by Sri Anand Dwivedi, learned counsel appearing for Union of India and Sri Puneet Chandra, learned counsel appearing on behalf of National Health Mission.

(2.) It is submitted by learned counsel for the petitioners that they are Ayush doctors who are working in the NHRM Scheme and are aggrieved by the impugned order dtd. 29/3/2019, passed by the Principal Secretary, Medical and Health Department, Government of U.P., Lucknow thereby rejecting their representation for being granted equivalent honorarium as is being given to the Allopathic doctors.

(3.) Brief facts of the case are that the petitioners are qualified AYUSH Doctors and were engaged as such and were posted in different districts in the State of Uttar Pradesh and their services were renewed from time to time and are currently serving as contractual employees. The Union of India recognizing the importance of health in the process of economic and social development and improving the quality of life of its citizens resolved to launch the National Health Mission Scheme to carry out necessary aid in the basic health case delivery system.