GITA PATGIRI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Really speaking, nothing survives to be decided in this batch of writ petitions, having regard to the nature of appointment made in favour of the petitioners, in respect of which the action of the respondents has been put to challenge. However, the learned counsel for the petitioners insisted for detail hearing, for, according to them, had the impugned action of the respondents been not there, in due course the nature of appointment made in their favour would have been changed and in the process they would have continued in their services.

(2.) The matter relates to appointment of Auxiliary Nurse Midwife (ANM) in the Directorate of Health Services, Assam. Be it stated here that there are two wings of the Directorate of Health Services which are Directorate of Health Services and Directorate of Health Services (Family Welfare). All the writ petitions being on the same issue, based on the same set of facts, have been heard together and are being disposed of by this common Judgment and Order. BASIC FACTS

(3.) The petitioners are trained ANM and are registered under the Assam Nurses, Midwives and Health Visitors Council. They are qualified for appointment as ANM under the respondents. The petitioners approached the respondent No. 3 i.e. the Director of Health Services for appointment as ANM. Strangely enough, the petitioners have not mentioned anything about any advertisement for appointment, which is the basic requirement for any Government employment. According to the petitioners, the Government cleared 200 vacancies of ANM and the petitioners having applied for such posts were called to appear in an interview to be conducted by the respondents. Some of the call letters dated 30.10.2003 have been annexed to the writ petitions in terms of which the petitioners were required to appear before the Selection Committee for interview during November-December, 2004. Be it stated here that the interview was conducted on different dates for different candidates.