NITISH PAUL SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Since common question of law and facts arise for consideration, therefore, all these petitions were taken up together for consideration and are being disposed of by a common judgment.

(2.) The petitioners are qualified Ayush Doctors, who possess requisite degree in the field of Ayurved Unani, Homoeopathy etc. and have filed the instant petition assailing therein an advertisement dated 05.11.2019 (Annexure P-?1) issued by respondent No.4.

(3.) The precise grievance of the petitioners is that even though they are eligible for admission to six months bridge course for the purpose of filling up of 480 posts of Community Health Officer (for short 'CHO') as advertised, but the respondents have illegally and arbitrarily confined the zone of consideration only to the candidates possessing qualification of B.Sc. Nursing, whereas their counter-?parts in other States, more particularly, Punjab, Uttar Pradesh, Haryana, Rajasthan, Maharashtra, Assam, Madhya Pradesh and Bihar Ayush Doctors have been made eligible and, consequently, the action of the respondents is clearly violative of Constitution of India being discriminatory and also violative of the principles of parity.