SHARAT CHANDRA SINGH DEO Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE two writ applications arise out of similar fact and involve identical question, accordingly, both the writ applications were heard together and are being disposed of by this common judgment.

(2.) THE facts of C.W.J.C. No. 2182 of 1996 (R) are that the petitioners, Graduates in Ayurvedic Medicine and Surgery applied for the post of Vaidya (Ayurvedic Doctors) pursuant to the advertisement published by Zila Parishad, Singhbhum, Chaibasa for filling up the five posts of Vaidyas (Ayurvedic Doctors) in the pay -scale of Rs. 730 -880/ -. They appeared in Interview on 01.12.1982 and thereafter they were appointed as Vaidyas on probation for two years by issue of appointment letter dated 25.03.1986 (Annexure -5). The petitioners joined the service on 31.03.1986 which was duly accepted by the Secretary, Zila Parishad. The petitioner No. 1 was posted as Vaidya (Ayurvedic Doctor) in Talbhanga Ayurvedic Hospital, whereas, the petitioner No. 2 was posted at Kuida Ayurvedic Hospital by issue of Annexure -7. They received their salary for the months of April and May, 1986 from Zila Parishad, Singhbhum, Chaibasa but thereafter no payment was made to them towards their salary.

(3.) THE grievance of the petitioners is that though they were working as Full Time Ayurvedic Medical Officers in the State Ayurvedic Hospitals since last 10 years, but neither they have been regularised nor they have been paid their salary from the month of June, 1986 onwards in spite of their several letters and representations. It is submitted that the State took over the Ayurvedic Hospitals under the control of Zila Parishads on 06.02.1986 with effect from 01.12.1985.