SASMITA SETHI Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioner has filed this writ petition with a prayer to direct the opp.parties not to remove her from service without following the due procedure of law.

(2.) AS per the writ petition, petitioner, having been selected under due procedure, was appointed as System In -Charge by opp.party No.3 in S.C.B. Medical College ware house, Cuttack, with stipulation that she would receive her salary from M/s. Broadline Computer System Pvt. Ltd. functioning in the office of opp.party No.2 for implementation of Drug Inventory Management System (in short DIMS) Project under the Health Department. Pursuant to the appointment order, petitioner submitted her joining report in the office of opp.party No.4 on 17.7.2003 forenoon and since then she has been discharging her duty to the best of her ability to the satisfaction of the authorities and receiving her salary as a contractual staff.

(3.) IN his rejoinder, petitioner stated that after completion of the tenure of Broadline Computer System Private Limited in June 2004, the Director Health Services, Orissa, (opp.party No.2) wrote to all C.D.M.Os. and the Superintendents of SCB Medical College, Cuttack, VSS Medical College, Burla, MKCG Medical College, Berhampur stating that the Pharmacists and the non -pharmacists trained from State Drug Management Unit, Orissa in computerized Drug Inventory Management Information System be attached/posted to district headquarters hospitals ware houses for better management. The trained personnel would work under the supervision of System In -Charges in the computer system for inward and outward data entry and they would work independently in the computerized DIMS after exit of M/s. Broadline Computer System Pvt. Limited under Annexure -6.