DARVARI SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This bunch of petitions is filed by various persons who were initially engaged by the respondent-National Health Mission as part of their scheme on various subsidiary jobs. Subsequently, respondents vide order dtd. 13/8/2019 and subsequent order dtd. 1/7/2020, decided to delegate the services of the petitioners to Rogi Kalyan Samiti and, in turn, Rogi Kalyan Samiti has decided to outsource the services through a contractor.

(2.) Petitioners' grievance is two fold. One is in regard to change of the employer and another is in regard to reduction of wages which were contracted when petitioners were engaged by National Health Mission.

(3.) Shri K.C. Ghildiyal, learned senior counsel submits that respondent - Chief Medical and Health Officer has not complied with the earlier order of the High Court dtd. 28/9/2020 passed by a coordinate Bench of this Court for which another opportunity was granted on 12/9/2022.