KUMAR KUNAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The present writ petition has been preferred by the petitioners for the following reliefs:-

(3.) The brief facts of the case as per the pleadings are that the Jharkhand State AIDS Control Society (JSACS) is a Society registered under Societies Registration Act, 1860 and is formed by National AIDS Control Society (NACO) which comes under the Ministry of Health & Family Welfare, Government of India. The function of AIDS Control Society is for prevention of HIV AIDS in the State and treatment of people infected by HIV AIDS. Jharkhand AIDS Control Society is headed by Chairman and the Project Director who are Member of Department of Health & Family Welfare, Government of Jharkhand. It is funded by World Bank and the Government of India and is governed by Memorandum of Association and Rules & Regulations with certain aims and objectives. The Memorandum of Association of JSACS under Clause K(i) confers powers upon the Project Director to fill up posts within the budget, on a consolidated salary as sanctioned/fixed by the State or Central Government.