LAWS(J&K)-2022-8-58

AMIT SHARMA Vs. UT OF J&K

Decided On August 23, 2022
AMIT SHARMA Appellant
V/S
Ut Of JAndK Respondents

JUDGEMENT

(1.) The petitioner, in the present petition, seeks quashing of order No. CMO/P/NHM/ACTT/1163-68 dtd. 6/2/2021 vide which the engagement for the post of X-ray Technician in Community Health Centre, Mandi (hereinafter referred to as "CHC") was cancelled and respondent No. 6 has been reverted back to the post of X-ray Technician from CHC, Mandi to CHC, Mendhar. A direction is also sought to the respondents to allow the petitioner to continue his duties as X-ray Technician in CHC, Mandi.

(2.) The petitioner had participated in the selection process and was selected for the post of X-ray Technician in CHC, Mendhar, pursuant to advertisement notice No. 03 of 2018, issued by the District Health Society, Poonch under the National Health Mission (hereinafter referred to as "NHM").

(3.) It appears that the Mission Director, NHM issued an order for withdrawal of the selection for the post of X-ray Technician, advertised vide notice No. 03 of 2018, vide his communication dtd. 9/7/2018 but subsequently the Mission Director, NHM vide letter dtd. 3/7/2020, directed the Chief Medical Officer, District Health Society, Poonch to proceed ahead with the recruitment process under rules.