RAJESH AHIRWAR Vs. PRINCIPAL SECRETARY HEALTH DEPARTMENT

JUDGEMENT

(1.) THIS order shall dispose of a bunch of writ petitions being W. P. No. 559/2007 (S), W. P. No. 565/2007 (S), W. P. No. 566/2007 (S), W. P. No. 567/2007 (S), W. P. No. 572/2007 (S), W. P. No. 589/2007 (S), W. P. No. 590/2007 (S), W. P. No. 591/2007 (S), W. P. No. 592/2007 (S),w. P. No. 706/2007 (S), W. P. No. 1009/2007 (S) and W. P. No. 1523/2007 (S), as identical controversy is involved in all these cases. For the sake of convenience, the facts are borrowed from W. P. No. 559/2007 (S ).

(2.) IN pursuance to a Special Recruitment Drive (Vishesh Bharti abhiyan) undertaken on behalf of the State Government, on the recommendations of the District Selection Committee, the petitioner-Rajesh Ahirwar was appointed on August 2, 1996, as a dresser, by the chief Medical and Health Officer, Shajapur, in the regular pay scales of rs. 825-1220/ -. The aforesaid appointment letter has been appended as annexure P-3 with the petition.

(3.) IT has been pleaded by the petitioner that the copy of the aforesaid appointment order was duly endorsed by the Appointing authority i. e. Chief Medical and Health Officer, to Principal Secretary, health Department and also the Director Health Services. The Special recruitment Drive was undertaken in pursuance to a communication dated January 19, 1996, issued by the Principal Secretary, Department of health and Family Welfare, Government of Madhya Pradesh, and another communication dated May 18, 1996 issued by the Director of Health services.