DEBI PRASAD ACHARYA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioner, who is working as a Homoeopathic Medical Officer under the Cuttack Municipal Corporation (C.M.C.), has filed this writ petition on the allegation that the Corporation authorities are not allowing him to discharge his duty as a Medical Officer at Homoeopathic Dispensary, Deulasahi, Cuttack, though he has been appointed under the provisions of the Local Fund Service Rules, 1975 by the State Government and his service has been regularized with effect from 31.12.1994 and allowed to draw regular scale of pay with effect from 1.6.1998 in pursuance of the order dated 28.1.2004 passed by the Director, Municipal Administration -cum -Ex -Officio Additional Secretary to Government, Housing & Urban Development Department. It is also averred that on account of larger public interest, it was resolved by the C.M.C. in its resolution dated 31.12.1994 to create a post of Homoeopathy Medical Officer in the scale of pay of Rs.1640 -3500/ -by getting Government approval. In pursuance of such resolution, the C.M.C. allowed the petitioner to work as Homoeopathic Doctor on daily wage basis @ Rs.40/ -per day for a period of 44 days and the petitioner accepted the same. Ultimately, a post was created by virtue of the resolution of the C.M.C. dated 17.4.1996 and vide office order dated 1.6.1998, the petitioner was appointed as Homoeopathic Medical Officer on ad hoc basis in the time scale of pay of Rs.1640 -2900/ -with usual D.A. and other allowance and posted as such at Deula Sahi, Cuttack in a rented house. Ultimately, by order dated 28.1.2004, sanction was accorded by the Government under Section 73(1) of the Orissa Municipal Corporation Act to the creation/function of the temporary posts included in the Local Fund Service Cadre wherein the petitioners service has been regularized from 1.6.1998 to 31.5.2004. Accordingly, order of regularisation was passed on 27.5.2004. It is pertinent to mention here that sanction was for the period from 1.6.1998 to 31.5.2004. Thereafter, on 12.7.2004 (Annexure -11), the Additional Executive Officer, C.M.C., wrote a letter for extension of sanction order because creation of post made on 28.1.2004 from 1.6.1998 to 31.5.2004 has already been over. But according to Mr.Mohanty for the C.M.C., the petitioner was allowed to continue in the post till December, 2004 but thereafter, he was not allowed to work due to want of sanction order from the Government beyond 31.5.2004 and for closure of Deula Sahi Homoeopathy Dispensary. The petitioner has filed several representations but the same were of no use, for which the petitioner filed the present writ petition.

(2.) COUNTER affidavit has been filed on behalf of the C.M.C. in W.P.(C) No.12109/2006, which has been filed by the present petitioner for separate cause of action, and the same be adopted in the present proceeding, as stated by the learned counsel for the C.M.C. In the counter affidavit, the C.M.C. has taken a stand that since there is no order of sanction beyond 31.5.2004 even though several correspondences were made with the State Government, more specifically Annexure -16, i.e., communication dated 4.2.2006, there is no justification for the petitioner to continue. That apart, they have closed the Homoeopathy Dispensary.

(3.) DURING course of hearing, we directed the Secretary, Housing and Urban Development Department, to file counter affidavit. The Secretary filed his counter affidavit on 23rd February, 2012, relevant paragraphs -3, 10 and 12 of which are quoted herein below : - "3.That with regard to the averments made in Para -1 of the writ application, it is humbly submitted that Govt. in H & U.D.Deppartment Order No.2056/HUD, dt.28.1.2004 had accorded sanction to the creation of the post of HMO in CMC for the period from 1.6.1998 to 31.5.2004 and in Sl.No.5 of the said order under Annexure -8 to the writ petition, it is clearly mentioned that on the recommendation of council resolution No.1, dtd.17.4.1996 of Cuttack Municipal Corporation, the petitioner Sri Debi Prasad Acharya is appointed as HMO in CMC on regular basis as per the following terms & conditions : a) Dr.Acharya may be appointed in the post on regular basis & his services may be counted from the date he has joined as DLR for pensionary benefit only. b) The period of absence from duties by Dr.Acharya from the post due to the legal order of Executive Officer, CMC may be condoned. c) The pay etc. of Dr.Acharya will be paid as HMO from the date he actually joins on regular basis without any restrospective/notional financial benefit. d) The pay, etc. of this post of Homoeopathic Doctor will be borne by the CMC without any burden to Govt. After issue of G.O.No.2056/HUD, dt.28.1.2004, the CMC had issued the appointment letter in their order No.4599, dt.27.5.2004 to Dr. Acharya to join as HMO. As per CMC order dtd.27.5.2004, Dr.Acharya has submitted his joining report on 29.5.2004 F.N. Hence Dr.Acharya is eligible to get his regular scale of pay from the date he actually joined in CMC i.e. 29.5.2004. 10. That with regard to the averments made in paragraphs 19 to 21 of writ application, it is humbly submitted that the proposal of continuance of the post of HMO submitted by CMC is under active consideration and the same is under process. 12. That with regard to the averments made in paragraph -34 of writ application, it is humbly submitted that after receipt of letter dtd.30.12.2010 under Annexure -26 of writ application, the Municipal Commissioner CMC vide H and U.D.Deptt., letter dt.2.12.2011 was requested to furnish clarification which has been received on 21.2.2012 from Cuttack Municipal Corporation. It is worthwhile to reiterate that decision on the proposal submitted by CMC is under process."