N. SRINIVAS GOUD Vs THE STATE OF TELANGANA PRINCIPAL SECRETARY HEALTH MEDICAL AND FAMILY WELFARE DEPARTMENT
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-006653-006653 / 2018
Diary number: 8003 / 2018
Advocates: SUDHA GUPTA Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 6653 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 6515 OF 2018]
N. SRINIVAS GOUD Appellant (s)
VERSUS
THE STATE OF TELANGANA & ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The appellant is aggrieved since he was not
appointed as a Multipurpose Health Assistant (Male),
pursuant to a selection conducted in the year 1999.
It is seen from the counter affidavit that the
appointment could not be done on account of some
other pending litigations.
3. When the matter came up to this Court, on
23.03.2018, we directed the second respondent to
submit a report as to whether there is any vacancy
available in the post of Multipurpose Health
Assistant (Male) in the District of Nizamabad.
4. Pursuant to our order, the second respondent has
filed a detailed counter affidavit. Paragraphs 12
and 13 of the same read as follows :-
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“12.Due to the reasons mentioned at
Para (11) above, Contesting Respondent
No. 4 (rank No. 13) who got
appointment as Multi-Purpose Health
Assistant (Male) though he acquired
the required qualification from
Institute of Public Health and
Hygiene, New Delhi is still continuing
in service without regularization of
service. It is further submitted that
the Petitioner herein was appointed on
contract basis as Multi Purpose Health
Assistant (Male) from 29.05.2003
onwards and he is still continuing. A
true copy of appointment letter of the
Petitioner on contract basis dated
29.05.2003 issued by District Medical
and Health Officer is annexed herein
and marked as Annexure R-9.
13. With regard to the vacancy
position it is submitted that, on the
date of counselling i.e. during 1999,
all the notified vacancies of MPHA
(Male) of BC-B roaster were filled up
with the available candidates.
However, at present vacancies of MPHA
(Male) are available in Nizamabad
district.”
5. Ms. Bina Madhavan, learned counsel appearing for
the respondents, submits that the notified vacancies
have been filled up. But the fact remains that the
appellant could not be appointed only on account of
some other pending litigations. It is also a fact,
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as can be seen from the affidavit, that the appellant
has been working on contract basis since 2003 and
that there are lots of vacancies available as of now.
6. Having regard to the entire facts and
circumstances of the case, as stated in the detailed
counter affidavit, we are of the view that it is only
in the interest of justice and for doing complete
justice that the appellant be adjusted against any
one of the vacancies now available and appointed as a
Multipurpose Health Assistant (Male). Ordered
accordingly. This may be done by the competent
authority within a period of two months from today.
We make it clear that this Judgment is rendered in
the peculiar facts of this case and the same may not
be treated as a precedent.
7. In view of the above, the impugned Judgment of
the High Court is set aside and the appeal is
allowed.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ SANJAY KISHAN KAUL ]
New Delhi; July 13, 2018.