MATHURA NATH CHAMPAI, SON OF LATE MADHO PRASAD, AT PRESENT POSTED AS BASIC HEALTH WORKER PRIMARY HEALTH CENTRE, B. KOTHI, DISTRICT Vs. THE STATE OF BIHAR THROUGH THE HEALTH COMMISSIONER

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Vide order, dated 23.01.2014, contained in Annexure-7, claim of the petitioner for payment of salary for the period of dismissal, has been rejected by the Civil Surgeon-cum-Chief Medical Officer, Purnea. Petitioner wants quashing of the same.

(3.) Issue of appointments on the post of Basic Health Worker by the erstwhile Civil Surgeon, Purnea was a matter of controversy. Such appointments or engagements were made en-mass by one Dr. Shyam Sunder Prasad. When the controversy or scandal broke, decisions were taken to remove all such persons, because appointments were found to be illegally done without any advertisement or following any procedure, much less any approval or clearance by the superior authorities and without any roaster clearance.