MANORAMA KUMARI Vs. ANJANI KUMAR VERMA

JUDGEMENT

(1.) WE heard Mr. Mritunjay Prasad Singh No. 2, counsel for the petitioners and Mr. S. K. Ghosh, A.A.G. II, for the respondent State.

(2.) IN the writ petition, the petitioners raised grievance relating to their appointment to the post of Auxiliary Nurses Midwife. This Court directed the concerned authority to consider the case of the petitioners for appointment in the light of the direction issued in the case of Sudha Kumari. The matter was considered thus: -

(3.) THE petitioners have alleged that the respondents have deliberately and intentionally circumvented the order of this Court by not giving the appointment to them to the post of Auxiliary Nurses Mid -Wife in the light of the decision of this Court in the case of Sudha Kumari (supra) on reconsideration.