MAMTA SINGH Vs. STATE OF MADHYA PRADESH THROUGH PRINCIPAL SECRETARY, DEPT. OF HEALTH AND FAMILY WELFARE, BHOPAL AND OTHERS (MADHYA PRADESH)(GWALIOR BENCH)

JUDGEMENT

(1.) Petitioner has filed this petition with regard to not permitting her to join on the post of A.N.M. in pursuance to her selection.

(2.) The Director, Health Services, Madhya Pradesh issued an advertisement with regard to appointment of A.N.M. on contact service and in accordance with the aforesaid advertisement total six posts were advertised for District Ashoknagar, out of which two posts were for general category candidates. The petitioner applied for the aforesaid post and she was selected on the post of A.N.M. of general category. Consequently. the order of appointment of the petitioner has been issued, copy of the appointment order has been filed as Annexure P-1 dated 1.6.2006. The petitioner was pregnant at that time so she was not permitted to join the duties.

(3.) The respondents in the return have admitted the fact that the petitioner selected and the appointment order of the petitioner on the post of A.N.M. was issued. Respondents further stated that after scrutiny of the appointment it was found that the appointment was not as per law because as per the instructions issued by the Directorate dated 1.3.2006 with regard to appointments of A.N.M. the candidates must have registration certificate from Mahakaushal Nurses Registration, Bhopal and because the candidates did not have had the aforesaid certificate, hence entire selection was cancelled.