MEDICAL SUPERINTENDENT, RURAL HOSPITAL Vs. RAJASHREE LAKSHMAN YADAV

JUDGEMENT

(1.) A. THE CHALLENGE : The State Government has filed these eight petitions through the Medical Superintendents/Civil Surgeons of respective Hospitals and Deputy Director of Health Services, Pune challenging the common Judgment and Order dtd. 19/6/2022 passed by the Member, Industrial Court, Satara in eight Complaints filed by Respondents alleging unfair labour practices in the matter of their temporary appointments in various hospitals. The Industrial Court has directed continuation of services of Respondents with further directions to grant of benefit of permanency to them.

(2.) Briefly stated, facts involved in these eight petitions are that the State Government through its Health Department has set up various rural and other hospitals for providing healthcare related services. It appears that some para-medical, clerical and Class-IV posts were lying vacant in those hospitals due to variety of reasons such as not availability of regular employee, promotion of regular employee, deputation of regular employee for training, absence/leave of regular employee, etc. In the above background, it appears that Petitioner No.2-Deputy Director of Health Services, Pune entertained direct applications made by various candidates seeking their appointments during the years 2000-2001. It appears that Respondents accordingly submitted direct applications for appointment on various posts such as Junior Typist, Laboratory Technician and on various Class-IV posts such as Sweeper. It appears that the concerned hospitals were in need of staff. It appears that some of the posts in those Hospitals were being manned by temporary employees and the Medical Superintendent of the concerned Hospitals had made correspondence with Petitioner No.2 for deployment of fresh staff on vacant posts. This is how applications made by Respondents were entertained by Petitioner No.2 and they came to be granted temporary appointments on various posts such as Junior Clerk, Laboratory Technician, Pharmacist, sweeper, etc for a period of three months by various orders issued in the year 2000/2001. The appointment for three months was by giving break of one day at interval of 29 days.

(3.) It appears that though initially appointments were made only for a period of 3 months, the same were continued on 2/3 occasions by issuing fresh appointment orders for further period of three months. The employees submitted undertakings in September 2001 accepting temporary nature of their appointments. When their services were discontinued either on availability of regular employees or otherwise, Respondents approached Industrial Court, Satara by filing eight Complaints (bearing Nos. 142/2001, 143/2001, 144/2001, 145/2001, 246/2001,154/2001, 1/2002 and 20/2002) under Sec. 28 of Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (MRTU & PULP Act) seeking continuation of their appointments and claiming permanency. Industrial Court granted interim orders in favour of Respondents, on account of which their appointments were continued by issuing fresh appointment orders. This is how Respondents continued to work during pendency of their Complaints. The Complaints were resisted by Petitioners by filing Written Statement. Both the sides led evidence.