SHASHI REKHA MINZ Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this batch of cases the Petitioners are aggrieved by the cancellation of their engagement as Para Medical Staffs on contract basis. The Petitioners have also sought direction on the Respondents to pay them the agreed consolidated remuneration for the period they worked and also for the period they were illegally forced not to work.

(2.) The State of Jharkhand had invited applications for appointment of Para Medical Staffs such as: Staff Nurse, Lab. Technician, Pharmacist/Compounder. Refrigerator Mechanic, Radiographer (X. Ray Technician) against 1263 vacant sanctioned posts in 24 districts of Jharkhand including Ranchi District under the Jharkhand National Rural Health Mission.

(3.) The Petitioners, who had the required eligibility, had applied for their appointments on the said posts.