ASHISH KUMAR VISHWAKARMA Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) This batch of Writ Petitions at the instance of the petitioner who are B.Sc. (Nursing) and General Nursing Midwifery Course are directed against Clause 6 and more particularly clause 6.2 of National Health Mission Madhya Pradesh (Department of Public Health and Family Welfare) Rule Book for selection of Community Health Officer (through Online Written Test) and the corresponding clause incorporated as an essential eligibility criteria for appointment to the post of Community Health Officer, under National Health Mission, Department of Public Health and Family Welfare. Whereas the Essential Eligibility Criteria for appointment as Community Health Officer vide recruitment notice dated 18.09.2020 stipulates-

(2.) That Clause 6 of the Rule Book lays down the disqualifications-

(3.) The exception is taken on the ground that the conditions are detrimental to the interest of the petitioner who though are B.Sc. (Nursing) but lacks Integrated Curriculum of Certificate in Community Health which has been introduced in the Curriculum of B.Sc. (Nursing) from the Academic Year 2020-21 by the Indian Nursing Council and Madhya Pradesh Nursing Council.