F CHHUNGHNEMI Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. A.R. Malhotra, counsel for the petitioners. Also heard Mrs. Linda L. Fambawl, counsel for the respondent Nos. 1 to 4.

(2.) The present case relates to the grant of increment to Nursing Staff for obtaining additional qualifications. The petitioners counsel submits that the petitioner Nos. 1, 2 & 3 were appointed as Probationary Staff Nurse on 18.12.1992 and they were confirmed as Staff Nurse with effect from 21.10.1997 vide Office Order No.455/1997 dated 29.10.1997. The petitioner No.4, on the other hand was appointed to the post of Staff Nurse on a regular basis on 18.5.1994.

(3.) The Government of India, Ministry of Health & Family Welfare, Department of Health issue Office Memorandum dated 23.3.1988 wherein Nursing Staff were to be sanctioned additional increments for obtaining educational qualifications as indicated below :-