ARUN CHANDRA MOHANTA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Since both the writ petitions involve a common cause of action, they are heard analogously and taken up for final disposal by this common judgment.

(2.) Both the writ petitions involve challenge to the cancellation of the appointment order of the petitioners, as Ayush Doctors (Ayurvedic) in RBSK Programme at Jashipur C.H.C. in the district of Mayurbhanj (in W.P.(C) No.794/2015) and at Badampahar C.H.C. in the district of Mayurbhanj (in W.P.(C) No.796/2015), vide Annexure-6.

(3.) Background involving the case is that pursuant to the advertisement, vide Annexure-1 for filling up the posts of Ayush Doctors (Ayurvedic/Homoeopathic), Pharmacist and Staff Nurse/A.N.M. in the Mobile Medical Teams (MMTs) under Rashtriya Bal Swasthya Karyakram (RBSK), NRHM. The petitioners applied for the posts claiming to be the candidates under SEBC. It is pursuant to undertaking of a selection process, the petitioners claim that for the decision of the selection authority, the petitioners have been provided with an offer of appointment, vide Annexure-3 in the year 2014 at serial no.5 (W.P.(C) No.794/2015) and serial no.6 (W.P.(C) No.796/2015). Pursuant to the offer of appointment, the petitioners joined the said posts, vide Annexure-4. It is while continuing as such, the petitioners have been served with order cancelling their appointment, vide Annexure-6.