BHUPENDRA SINGH YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard finally with the consent of the parties.

(2.) Regard being to the similitude of prayers and considering the commonality of issues involved in these writ petitions, they were heard analogously and are being disposed of by a common order. For the sake of clarity and convenience, the facts of W.P. No.7913/2022 are being taken into consideration.

(3.) The facts reveal that pursuant to Circular dtd. 25/3/2020 issued by issued by the Directorate of Health Services, Govt. of M.P., Bhopal Collectors of Districts spread over in the State of M.P., were delegated the power to procure human resources like rapid response teams, doctors/staff nurses/paramedical staff to deal with COVID-19 pandemic. Thereafter, advertisement was issued and pursuant to the advertisement petitioners also applied for appointment and they were also appointed against the posts described in the cause title. Averments further reflect that the petitioners have completed about 2 years in service and now the respondents have issued the Circular, dtd. 28/3/2022 by which, services of the petitioners have been dispensed with, on the ground of non-availability of budget. The order dtd. 28/3/2022 issued by the National Health Mission is the subjectmatter of challenge in the present bunch of writ petition.