CHANDI CHARAN ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This Appeal is directed against the order of dismissal passed by the Hon 'ble Single Bench in Writ Petition No. 454(W) of 2017 on 13.02.2020.

(2.) Facts giving rise to this appeal in gist is that the Writ Petitioners/ Appellants have been appointed as Part-Time Homeopathic Doctors for the purpose of running Homeopathic Charitable Dispensaries in Rural West Bengal by virtue of Scheme introduced by Department of Health and Family Welfare with Department of Panchayats and Rural Development in 1978, with no age limit for entry and exit at a consolidated honorarium of Rs-250/- per month and which has been enhanced to Rs-16000/- per month at present.

(3.) By virtue of Memorandum No. H/AUH/379/3H-270/851 dated 23.05.1988, such part-time Homeopathic Doctors were allowed to work beyond the age of 65 but, with a rider that they should be physically and mentally alert for performing their duties.