SANTOSH KUMAR PANDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Petitioner has filed this Writ Petition challenging inaction on the part of the Opposite Parties in not passing orders for regularization of contractual services of the petitioner, though he has completed more than 6 years of service.

(2.) Shorn of unnecessary details, the factual matrix of the case in brief is that Mission Director NRHM, Health and Family Welfare Department vide Advertisement No-19/2013 invited application for filling of Casualty Manager Post under National Rural Health Mission, Odisha on contractual basis subject to renewal as per Society's norms purely based on their performance. Pursuant to the said advertisement, the petitioner applied for the post of "Casualty Manager" and followed by a due selection process and having fulfilled all eligibility criteria, he got appointed to the said post. As per the appointment order, the petitioner signed agreement on 17/7/2014 with the CDMO, Ganjam.

(3.) Thereafter, the NHM, Odisha decided to provide financial support for Casual Manager till March 2015. NHM Odisha further granted financial support for payment of remuneration to casualty manager up to September 2015, and stated that Casualty manager should enter fresh agreement with SBS and OSH and FW Society, and NHM Odisha will not take their liability further. Seeking approval of the post of Casualty Manager, the petitioner moved this Court vide W.P. (C) No. 18783 of 2015, wherein this Court directed to take decision on the representation of the petitioner within three months.