BHASKAR BHATTACHARJYA Vs. NATIONAL HEALTH MISSION

JUDGEMENT

(1.) Heard Mr. S Borthakur, learned counsel for the petitioners. Also heard Mr. B. Gogoi, learned Addl. Advocate General, Assam for the respondents.

(2.) This writ petition has been filed by the petitioners who are seeking grant of adequate and regular increment on the salaries received by the petitioners as well as for grant of benefits in the nature of Earned Leave (EL), Casual Leave (CL), Maternity Leave, Gratuity etc.

(3.) The learned counsel for the petitioners submits that all the writ petitioners were appointed as Compute Assistant in different districts on different dates pursuant to a regular selection process. Their appointments are contractual in nature and these appointment orders were issued by the Mission Director, National Rural Health Mission (NRHM), Assam. The particulars of the various appointment orders and the dates are mentioned in Paragraph-2 of the writ petition. The copies of the appointment letters are also enclosed to the writ petition as Annexure-A Series.