JYOTISH CHANDRA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No. 837 of 2018

(2.) Petitioners working as doctors in the Department of Ayurveda, Yoga and Naturopathy, Unani, Siddha and Homeopathy, are aggrieved by inaction on part of the respondents State in not treating their cadre at par with the Allopath Doctors so far as age of their retirement is concerned and therefore have prayed for a direction upon the respondents to enhance their age of retirement as 65 years i.e. at par with the age of retirement of Allopath Doctors.

(3.) The fact of the case in brief is that National Rural Health Mission [hereinafter referred as 'NRHM' in short] was launched on 12.04.2005 primarily with a motive of decentralization, communitisation, organizational structural reforms in health sector, inter-sectoral convergence, public private partnership in health sector, mainstreaming Indian system of medicines under Ayurveda, Yoga, Unani, Sidha and Homeopathy (AYUSH), induction of management and financial personnel into health care management and delivery system. There are 237 sanctioned posts of Ayurveda Medical Officers out of which only 47 doctors are presently working and rest are lying vacant. For Homeopathy, there are 104 sanctioned posts but only 19 doctors are working at present. Similarly, out of 47 sanctioned posts, only 5 doctors are working as Unani doctors.