ARCHANA SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) A counter affidavit has been filed on behalf of the Directorin-Chief (Nursing), Health Services, Bihar, Patna, in compliance of the last order dated 02.09.2019.

(2.) It has been stated in the counter affidavit that the Department has completed the process of selection and appointment of ANMs on regular basis, for various hospitals in the State of Bihar.

(3.) In the order dated 02.09.2019, I had already observed that this Court cannot direct the State Government to appoint the petitioners on contractual basis as they did not have any enforceable legal right to claim.