ANAND KUMAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This matter has been taken up for hearing through video conference. Learned counsel for the petitioners undertakes that all defects pointed out by the stamp reporter shall be removed, and compliance with the conditions of the notices of this Court with regard to acceptance of e-filing shall be made, without delay immediately after the lockdown ends, and in any event within one month thereof. Learned counsel for the respondents states that they have no objection in this regard and the matter be taken up on merits in view of the stated urgency.

(2.) The following reliefs as formulated by the petitioners have been claimed in the writ petition --

(3.) Learned counsel for the petitioners states that the petitioners are Dental Surgeons. Their services were taken on contract basis by memo no. 973 dated 17.06.2010 by the District Health Society, Madhubani and they were posted at Primary Health Centre, Lakhnaur and Primary Health Centre, Kaluhahi respectively, in the District of Madhubani. They were discharging their duties satisfactorily. They were transferred to Sub-divisional Hospital, Jhanjharpur and Primary Health Centre, Khajauli, where they were discharging their duties. Thereafter, regular appointment of Dental Surgeons was made through advertisement. After such appointment of Dental Doctors, the petitioners were again transferred on other vacant posts to Primary Health Centre, Andhrathadi, Madhubani and Primary Health Centre, Rahika, Madhubani respectively, where they are discharging their duties. A show cause has been issued to all the Health Institute Incharge /Deputy Superintendent/Superintendent and Civil Surgeon by the Joint Secretary, Government of Bihar for negligence and irregularity in not stopping the services of Dental Doctors appointed on contract, which was to end automatically upon appointment of regular Dental Doctors.