NILIMA DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE National Rural Health Mission has introduced a scheme for engagement of a second Auxiliary Nurse and Midwife in all the health sub - centres in the State in a phased manner upto 2010. The engagement would be on a purely contractual basis by the Block Health and Family Welfare Samiti on behalf of the District Health Mission. Those aspiring for engagement must be married women in the age group of 25 -35 years and a resident of one of the villages comprising the sub -centre. Once engaged, one would receive a monthly honorarium of Rs. 7,000/.

(2.) IT has been clarified vide Memo dated 8th November, 2006 issued by the State Mission Director and Special Secretary to the Government of West Bengal, Department of Health and Family Welfare that "selection of second ANMs is to be done STRICTLY ON MERIT BASIS on the basis of marks obtained by the candidate in the Madhyamik or equivalent examination" and that "no marks have been earmarked for any other purpose i.e. viva voce etc.".

(3.) THE private respondent had taken the Secondary Examination, 1995 conducted by the West Bengal Board of Secondary Education (hereafter the said Board). She could not succeed in the Science group of subjects comprising Mathematics, Physical Science and Life Science pertaining to the said examination and was issued a mark sheet which showed her result as compartmental.