Ankit Pathak And 139 Others vs State Of U.P. And 20 Others

AFR
Reserved on 13.08.2026
Delivered on 01.09.2026
HIGH COURT OF JUDICATURE AT ALLAHABAD
WRIT - A No. - 59726 of 2015 (Leading)
Ankit Pathak And 139 Others
.....Petitioner(s)
Versus
State Of U.P. And 20 Others
.....Respondent(s)
Counsel for Petitioner(s) : Siddharth Khare
Counsel for Respondent(s) : A.S.G.I., Arun.Kumar.Pal U.O.I., C.S.C.
With
WRIT - A No. - 68831 of 2015 (Connected C1)
Safdar Ali And 19 Others
.....Petitioner(s)
Versus
State Of U.P. And 6 Others
.....Respondent(s)
Counsel for Petitioner(s) : Jai Prakash Tripathi, Parmatma Nand Ojha,
Shalvin
Counsel for Respondent(s) : C.S.C., Sabhajeet Singh
With
WRIT - A No. - 55967 of 2016 (Connected C2)
Anand Kumar Pandey And 186 Ors.
.....Petitioner(s)
Versus
State Of U.P. And 31 Ors.
.....Respondent(s)
Counsel for Petitioner(s) : Avnish Kumar Rai, Sadhna Upadhyaya,
Samarath Singh, Sant Sharan Upadhyay
Counsel for Respondent(s) : A.S.G.I., C.S.C., Hemendra Kumar Mishra,
Santosh K Mishra
With
WRIT - A No. - 877 of 2025 (Connected C2)


Ved Prakash And 3 Others
.....Petitioner(s)
Versus

WRIA No. 59726 of 2015
2
State Of U.P. And 6 Others
.....Respondent(s)
Counsel for Petitioner(s) : Dev Prakash Sharma, Priyanka Devi
Counsel for Respondent(s) : C.S.C., Ravi Prakash Srivastava
Court No. - 53
HON'BLE VIKAS BUDHWAR, J.
1. Impugned in the present proceedings by way of the present writ petitions
is the circular dated 26.02.2014 issued by the Mission Director, National
Rural Health Mission, UP, Lucknow (in short 'NRHM'), in so far as it
prohibits extension of the petitioners to work on the vacant post of Health
Worker (Male) beyond 31.03.2014 and a direction in the nature of
mandamus commanding the respondents to undertake proceedings in
accordance with the communication of the Mission Director, NRHM dated
09.07.2014 and the communication of Additional Director, Malaria and
Vector Borne Disease dated 14.07.2014 for according joining them to work
on the post of Health Worker (Male).
Facts :
2. Facts of the case as worded in the writ petitions are that the State of Uttar
Pradesh issued a Government Order dated 23.07.1981 floating a scheme
known as Multi-purpose Worker Scheme. According to the said scheme,
there was a provision for engagement of a Health Worker (Male) and Health
Worker (Female) on a population of 5,000 in every rural area. Further four
Health Workers (Male) and four Health Workers (Female), one Health
Supervisor (Male) and one Health Supervisor (Female) were to be engaged
for supervision of the work of Health Workers. As many as 14371 posts of
Health Worker (Male) was created.
3. A Government Order dated 13.02.1986 came to be issued notifying the
eligibility qualifications and training which was for a period of 1-1/2 year
which was to be imparted to the Health Worker (Male). On 30.07.1997, a
notification came to be issued, which was published in U.P. Gazette dated
06.09.1997, notifying UP Health and Family Welfare Department Health
Workers and Supervisors (Male and Female) Service Rules, which came to
be amended by First Amendment Rules 1998, notified on 10.09.1998. As per
the Rules, the cadre strength of Health Worker (Male) was 9935 and Health

WRIA No. 59726 of 2015
3
Worker (Female) was 26345.
4. The Government of India with the aim and object to improve health and
hygienic conditions pan India, framed a scheme known as National Rural
Health Mission (NRHM), 2005. The said scheme was wholly financed by
Government of India as additional grant to improve health and hygienic
condition within the State. The implementation of the said program was to
be done by State Government at the State level and at District level through
the formation of a State Health Society and District Health Society
registered under the Societies Registration Act. In line with the NRHM
scheme of the Central Government, the State Government by Office Order
dated 06.09.2005 constituted the State Health Mission under the
Chairmanship of the Chief Minister of the State and the Principal Secretary,
Family Welfare Department as a Member Secretary. On 19.05.2005, a
circular came to be issued by Director General, National Program
Supervision and Evaluation, Directorate of Family Welfare, UP, Lucknow
proposing the constitution of District Health Mission to the State
Government with a request for issuance of a Government Order. Thereafter,
on 03.01.2011, an Office Memorandum came to be issued by the
Government of India approving engagement of Multi-purpose Health
Worker (Male) on contract basis in 235 identified backward districts having
high disease burden for a period of 3 years which is extracted hereinbelow-
“ F.No.A-1033/15/2010-Trg/NRHM IV/RBS
Government of India
Ministry of Health & Family Welfare
Nirman Bhavan, New Delhi
Date: the 03rd January, 2011
OFFICE MEMORANDUM
In view of the shortage of Multi Purpose Health Workers (MPHW) male at the Sub
Centres, the Government of India has approved engagement of MPHW (Male) on
contract basis in 235 identified backward districts, having high disease burden, for a
period of three years. Financial Assistance for strengthening MPHW (Male) Training
Centres will also be provided to rejuveniate the existing MPHW (Male) Training
Centres/Schools and starting new schools in under served districts.

WRIA No. 59726 of 2015
4
The Central Government support under the scheme would be on a declining basis of
85%, 75% and 65% respectively for the period of three years. The remaining cost will
be shared by the concerned State Government. State Government shall also create the
requisite number of posts and fill them up on regular basis within next three years for
maintaining the continuity of these workers from their own resources.
National Institute of Health & Family Welfare (NIHFW) and State Institute of Health
& Family Welfare (SIHFW) would be the nodal institutes for coordinating MPHW
(Male) Training activities at National and State Level respectively. The tragets for
Training of MPHW (Male) will be fixed by the respective State/UTs Governments for
each year. The number of MPHW (Male) to be recruited by the State/UT Government
every year shall be restricted to the training capacity available with concerned
State/UT Government.
The guidelines for implementation of MPHW (M) Programme in the above 235
districts have been prepared and are enclosed which inter-alia cover various aspects
including eligibility and selection criteria, job responsibilities, training, role of
various stakeholders and financial assistance for strengthening MPHWs training
centers.
You are requested to initiate necessary action for recruitment and training of MPHW
(Males). The requirement of funds for the above activities may be projected in the
Plan Implementation Programme (PIPs) of your State under NRHM.
Sd/- Illegible
(REKHA CHAUHAN)
Under Secretary to the Govt. of India
Enclosure: Guidelines for MPHW (Male)
To,
Health Secretaries of concerned states/Uts
CC
Mission Directors of NRHM”
5. That on 05.09.2012, the Mission Director, NRHM issued a circular
letter circulated amongst all District Magistrate and Chief Medical
Officers of the State for selection and appointment of Multi-purpose
Health Worker (Male) for the financial year 2012-2013 on contract basis

WRIA No. 59726 of 2015
5
detailing the procedure of selection and training, extract whereof is
quoted hereinunder.-
" ,
प्रेषक
,
िमशन िनदेशक
,
राष्ट्रीय ग्रामीण स्वास्थ्य िमशन
,
उ०प्र० लखनऊ।
,
सेवा में
1. ,
समस्त िजलािधकारी उ०प्र०।
2. ,
समस्त मुख्य िचिकत्सािधकारी उ०प्र०।
/ / /3/2012-13/1297 : 5/9/12
पत्र सं० एस०पी०एम०यू० एन०वी०बी०डी०सी०पी० एम०पी०डब्ल्यू िदनांक
- 2012-13
िवषय राष्ट्रीय वेक्टर जिनत रोग िनयन्त्रण कायर्क्रम के अन्तगर्त वषर् हेतु संिवदा पर एम०पी०डब्ल्यू
( )
पुरुष के चयन एवं प्रिशक्षण के सम्बन्ध में।
/ ,
महोदय महोदया
2012-13
राष्ट्रीय ग्रामीण स्वास्थ्य िमशन के अन्तगर्त वषर् में राष्ट्रीय वेक्टर जिनत रोग िनयन्त्रण कायर्क्रम हेतु
7351 ( ) 6000.00 ( )
भारत सरकार द्वारा एम०पी०डब्ल्यू पुरुष को रू० रू० छः हजार मात्र प्रित माह के
31.03.2013
मानदेय की दर से िदनांक तक संिवदा पर रखने हेतु स्वीकृित प्रदान की गयी है।
2. ,
राष्ट्रीय वेक्टर जिनत रोग िनयन्त्रण कायर्क्रम के अन्तगर्त संिवदा पर िनयुिक्त िकये जाने हेतु महािनदेशक
( )
िचिकत्सा एवं स्वास्थ्य उ०प्र० द्वारा उपलब्ध करायी गयी जनपदवार एम०पी०डब्ल्यू पुरुष की संख्या की सूची
-1
संलग्नक पर दी जा रही है।
3.
उपयुर्क्त सूची में िनिदष्ट संख्या के अनुरूप राष्ट्रीय वेक्टर जिनत रोग िनयन्त्रण कायर्क्रम के अन्तगर्त
( )
एम०पी०डब्ल्यू पुरुष का संिवदा पर चयन िजलािधकारी की अध्यक्षता में िनम्नानुसार गिठत चयन सिमित
-
द्वारा िकया जायेगा
i. -
मुख्य िचिकत्सािधकारी सदस्य सिचव
ii. ( )-
अपर मुख्य िचिकत्सािधकारी वी०बी०डी० सदस्य
iii. ( )-
िजला मलेिरया अिधकारी िजला वेक्टर जिनत रोग अिधकारी सदस्य
iv. / /
राज्य सरकार के िनयमों के अनुसार अनुसूिचत जाित जनजाित एवं अल्प संख्यक िपछड़ा वगर् के
-
अिधकारी सदस्य
4.
िजलािधकारी अितव्यस्त होने पर मुख्य िवकास अिधकारी को चयन सिमित का अध्यक्ष नािमत कर सकते
हैं।

WRIA No. 59726 of 2015
6
5.
अभ्यिथयों के चयन में जनपद के अभ्यिथयों को वरीयता देने के साथ यथासम्भव राज्य सरकार के आरक्षण
िनयमों का पालन िकया जायेगा। उक्त हेतु मुख्य िचिकत्सािधकारी द्वारा िवज्ञापन स्थानीय प्रमुख समाचार पत्रों
-
में प्रकािशत कराया जायेगा। चयन हेतु समय सारणी िनम्नवत है
• -08.09.2012
समाचार पत्रों में प्रकाशन तक
-15.09.2012 : 5:00
•
आवेदन करने की अिन्तम ितिथ को सायं बजे तक
-17.09.2012 19.09.2012
•
साक्षात्कार की ितिथ से तक
•
-20.09.2012
चयन घोषणा चयन हेतु िनयम एवं शतेर्ं तथा आवेदन पत्र का प्रारूप पत्र के साथ संलग्न
है।
6. ( ) ( ) 10
चयिनत एम०पी०डब्ल्यू पुरुष का तत्काल अिधकतम एक सप्ताह के अन्दर योगदान प्राप्त कर उन्हें
िदवसीय िजला स्तरीय प्रिशक्षण िदया जायेगा। िजला मलेिरया अिधकारी िजला स्तरीय प्रिशक्षण के नोडल
अिधकारी होंगे। िजन जनपदों में िजला मलेिरया अिधकारी कायर्रत नहीं है वहां पर अपर मुख्य िचिकत्सािधकारी
( )
वेक्टर जिनत रोग िजला स्तरीय प्रिशक्षण के नोडल अिधकारी होंगे। प्रिशक्षण को सुचारू रूप से पूणर् करने
( ) 31.03.2013
वाले चयिनत एम०पी०डब्ल्यू० पुरूष को मुख्य िचिकत्सािधकारी द्वारा िदनांक तक के िलए
अनुबंिधत िकया जायेगा।
7. 10 /
जनपद स्तर पर िदवसीय प्रिशक्षण के सुचारू संपादन के िलये िजला मलेिरया अिधकारी अपर मुख्य
( )
िचिकत्सािधकारी वेक्टर जिनत रोग की एक िदवसीय राज्य स्तरीय कायर्शाला आयोिजत की जायेगी। अपर
/ 10 -
िनदेशक राज्य कायर्क्रम अिधकारी के द्वारा ही उपयुर्क्त िदवसीय प्रिशक्षण की समय सारणी बनायी जायेगी
-
तथा इस प्रिशक्षण हेतु समस्त प्रिशक्षण सामग्री तैयार करवायी जायेगी। प्रिशक्षण की समय सारणी एवं
/ ( )
प्रिशक्षण सामग्री का प्रारूप िजला मलेिरया अिधकािरयों अपर मुख्य िचिकत्सािधकािरयों वेक्टर जिनत रोग
/
को अपर िनदेशक राज्य कायर्क्रम अिधकारी के द्वारा राज्य स्तरीय कायर्शाला में उपलब्ध करा िदया जाये।
8. 50.00 ( ) 10 500.00
प्रिशक्षण हेतु रू० प्रित िदन प्रित एम०पी०डब्ल्यू० पुरूष की दर से िदन हेतु रू० की
, , ,
धनरािश अनुमन्य है िजससे प्रिशक्षक का मानदेय एवं प्रिशक्षण सामग्री स्टेशनरी जलपान आिद की व्यवस्था
की जायेगी।
9. ( )
संिवदा पर अनुबिन्धत िकये गये एम०पी०डब्ल्यू० पुरूष की सूचना इस कायार्लय को अनुबिन्धत िकये
-
जाने के एक सप्ताह के अन्दर मुख्य िचिकत्सािधकारी द्वारा िनम्निलिखत प्रारूप पर ई मेल
[email protected] , (
पर प्रेिषत की जाये िजससे अनुबिन्धत िकये गये एम०पी०डब्ल्यू०
)
पुरूष की सूची को एन०आर०एच०एम० की वेबसाइट पर अपलोड िकया जा सके तथा उनके मानदेय की
-
धनरािश जनपदों को अवमुक्त की जा सके
क० अनुबिन्धत स्थायी पता पद नाम शैिक्षक योग्यता अनुबन्ध का कायर् स्थल िटप्पणी

WRIA No. 59726 of 2015
7
सं० कमीर् का नाम तथा मोबाइल
िदनांक
/ -
नम्बर ई मेल

10. / /
राज्य स्तरीय कायर्शाला जनपदीय स्तरीय प्रिशक्षण के प्रभारी अिधकारी अपर िनदेशक राज्य कायर्क्रम
, / ,
अिधकारी मलेिरया एवं वी०बी०डी० होंगे। अपर िनदेशक राज्य कायर्क्रम अिधकारी वी०बी०डी० राज्य स्तरीय
/
कायर्शाला जनपदीय स्तरीय द्वारा प्रिशक्षण की िवस्तृत कायर्योजना तैयार की जायेगी तथा उसके अनुसार
/ ,
कायर्वाही भी सम्पािदत करायी जायेगी। प्रिशक्षण के मद की धनरािश अपर िनदेशक राज्य कायर्क्रम अिधकारी
वी०बी०डी० द्वारा प्रिशक्षण की िवस्तृत कायर्योजना प्राप्त होने के उपरान्त जनपदों को अवमुक्त की जायेगी।
11. 2012-13 (
राष्ट्रीय वेक्टर जिनत रोग िनयन्त्रण कायर्क्रम के अन्तगर्त वषर् हेतु संिवदा पर एम०पी०डब्ल्यू०
) - ( )
पुरूष के चयन में कोई उत्कोच या अवैध धनरािश का आदा प्रदान िरश्वत पूणर्तः गैर कानूनी एवं दण्डनीय
/ ,
अपराध है अतः इस प्रकार का घृिणत कायर् न िकया जाये। िजलािधकारी अध्यक्ष िजला स्वास्थ्य सिमित द्वारा
इस पर िनगरानी रखी जाये तथा इस प्रकार का कृत्य संज्ञान में आने पर िनयमानुसार कायर्वाही करते हुये
इसकी सूचना शासन एवं इस कायार्लय को भी दी जाये।
-
संलग्नक यथोक्त
,
भवदीय
[ ]
हस्ताक्षर
5/09/12
( )
मुकेश कुमार मेश्राम
िमशन िनदेशक
/ / /3/2012-13/1297-2-10
पत्र सं० एस०पी०एम०यू० एन०वी०बी०डी०सी०पी० एम०पी०डब्ल्यू तिद्दनांक
-
प्रितिलिप िनम्निलिखत को सूचनाथर् एवं आवश्यक कायर्वाही हेतु प्रेिषत
1. , ,
प्रमुख सिचव िचिकत्सा स्वास्थ्य एवं पिरवार कल्याण उ०प्र० शासन।
2. , , ,
महािनदेशक िचिकत्सा एवं स्वास्थ्य सेवाएं उ०प्र० लखनऊ।
3. , , ,
महािनदेशक पिरवार कल्याण उ०प्र० लखनऊ।
4. , , ,
क्षेत्रीय िनदेशक स्वास्थ्य भारत सरकार लखनऊ।
5. ,
समस्त मण्डलायुक्त उ०प्र०।

WRIA No. 59726 of 2015
8
6. / , , , ,
अपर िनदेशक राज्य कायर्क्रम अिधकारी मलेिरया जवाहर भवन लखनऊ उ०प्र०।
7. , ,
समस्त अपर िनदेशक िचिकत्सा स्वास्थ्य एवं पिरवार कल्याण उ०प्र०।
8. , , , ,
िवत्त िनयंत्रक एस०पी०एम०यू० एन०आर०एच०एम० लखनऊ उ०प्र०।
9. , , ,
महाप्रबन्धक एम०आई०एस० एस०पी०एम०यू० एन०आर०एच०एम० को इस आशय से िक पत्र की प्रित
- upnrhm.gov.in
एन०आर०एच०एम० की वेबसाइट पर अपलोड करने का कष्ट करें।
10. ,
समस्त मण्डलीय पिरयोजना प्रबन्धक
[ ]
हस्ताक्षर
05.09.12
( )
डॉ० अिनल कुमार िमश्र
, "
महाप्रबन्धक राष्ट्रीय कायर्क्रम
6. In order to give effect to the said scheme, selection proceedings stood
undertaken in several districts of the State for appointing Multi-purpose
Health Worker (Male) by conducting selection proceedings through Chief
Medical Officer of the concerned districts. Only those
applicants/candidates would apply who had passed Intermediate
Certificate Examination with Science subject and they were to get
monthly emolument of Rs. 6,000/-. The petitioners herein came to be
appointed/engaged as Multi-purpose Health Workers (Male) on different
dates in the year 2012-2013. For ready reference and for the sake of
illustration one of the appointment orders issued in favour of writ
petitioner No. 1, Ankit Pathak is being quoted hereinunder.-
"
कायार्लय मुख्य िचिकत्सा अिधकारी कानपुर नगर
/ /2012-13/2991
पत्रांक मु०िच०अ० संिवदा
30.3.2013
िदनांक
:-
नाम अंिकत पाठक
:-
िपता का नाम श्री रमाकान्त पाठक
िनवासी गल्ला मण्डी पहाड़पुर चुंगी कानपुर नगर
राष्ट्रीय ग्रामीण स्वास्थ्य िमशन के अन्तगर्त वेक्टर जिनत कायर्क्रम हेतु संिवदा स्टाफ के पद एम०पी० डब्लू
( ) / 6000/- /
पुरूष वेक्टर जिनत रोग पर मािसक रकम मानदेय रू० पर सामु० स्वा० के० प्रा० स्वा० के०
भीतरगांव के उपकेन्द्र भीतरगांव कानपुर नगर में की जाती है। राष्ट्रीय ग्रामीण स्वास्थ्य िमशन के अन्तगर्त वेक्टर

WRIA No. 59726 of 2015
9
जिनत कायर्क्रम में िदये गये िनदेर्शों के अनुसार आपको अपनी ड्यूटी करनी होगी और आपातकालीन
पिरिस्थितयों में भी िचिकत्सालय में अपनी सेवायें प्रदान करनी होगी। िकसी भी कायर् िदवस में अनुपिस्थत रहने
पर अनुपिस्थत िदवस का वेतन की धनरािश से िनयमानुसार कटौती की जायेगी।
आपकी सेवा संतोषजनक न पाये जाने की िस्थित में एक माह का नोिटस देकर आपका अनुबन्ध समाप्त िकया
,
जा सकता है। संिवदा पर आपकी तैनाती िरक्त पदों के अन्तगर्त की गई है जैसे जैसे िनयिमत पद धारक
उपलब्ध होते जायेंगे। संिवदा अनुबन्ध समाप्त होती जायेगी।
संिवदा कमीर् को राष्ट्रीय स्वास्थ्य कायर्क्रमों के साथ साथ तैनाती स्थल के सामु० स्वा० के० के सभी दाियत्वों के
,
िनवार्हन में सिक्रय रूप से भाग लेना होगा यिद आप ऐसे कायर्क्रमों में भाग नही लेती है तो इसे कदाचार माना
जायेगा। इस प्रकार के कदाचार पर या िकसी आपरािधक कायर्कलाप के अन्तगर्त पाये जाने पर सुनवाई का
युिक्त युक्त अवसर देने के पश्चात अनुबन्ध समाप्त कर िदया जायेगा।संिवदा कमीर् को सेवा में िजला िचिकत्सा
बोडर् से अपना िचिकत्सीय परीक्षण कराना होगा। िचिकत्सकीय परीक्षण में उपयुक्त पाये जाने पर ही संिवदा
,
अनुबन्ध वैध मानी जायेगी एवं सम्बिन्धत सम० पी० डब्लू पुरूष का चिरत्र सत्यापन स्थानीय स्तर पर कराया
जायेगा तथा इस संबंध में िकसी प्रितकूल िनष्कषर् की दशा में अनुबन्ध प्रािधकारी द्वारा संिवदा िबना कोई कारण
बताये तुरन्त रद्द कर दी जायेगी।
100/
संिवदा पर अनुबन्ध कमीर् को रू० के नाम जयसूडीिशयल एवं िफटनेस प्रमाण पत्र सिहत कायार्लयस
11/340 , ,
िजला मलेिरया अिधकारी सूटरगंज मलेिरया कायार्लय ग्वालटोली कानपुर नगर में उपिस्थत हो
िजससे अनुबन्ध पत्र पूणर् कर दोनों पक्षों द्वारा हस्ताक्षर कर अनुबन्ध की कायर्वाही पूणर् की जा सके। आपको
31 2013
यह भी अवगत कराना है िक उक्त अनुबन्ध माचर् तक के िलये िकया जाना है एवं कायर् की समीक्षा के
उपरान्त ही कायर्काल को आगे बढ़ाया जा सकेगा। इस अनुबन्ध के िनष्पादन पर होने वाला व्यय संिवदा कमीर्
द्वारा वहन िकया जायेगा।
, /
संिवदा कमीर् सेवा में िविनयिमतीकरण स्थायीकरण पेंशन सम्बन्ध सुिवधाओं के हकदार नहीं होगी और इस हेतु
आप िकसी मांग एवं बोनस आिद की हकदार नहीं होगी। िवभाग द्वारा समय समय पर राष्ट्रीय ग्रामीण स्वास्थ्य
योजना के अन्तगर्त जो भी कायर् आपको आवंिटत िकयसे जायेगें उसे भी आप सम्पािदत करेंगें।अतः आप
3 /
अपनी तैनाती के स्थान पर पत्र प्रािप्त के िदन के अन्दर अपनी योगदान आख्या सामु० स्वा० के० प्रा०स्वा०
के० के कायार्लय में प्रस्तुत करना सुिनिश्चत करें। इस हेतु आपको िकसी प्रकार का यात्रा भत्ता देय नहीं होगा।
/-
ह अपठनीय
मुख्य िचिकत्सा अिधकारी
कानपुर नगर।
- / /2012-2013
पत्रांक मु० िच० अ० संिवदा
:- -
प्रितिलिप िनम्निलिखत को सूचनाथर् व आवश्यक कायर्वाही हेतु प्रेिषत
1. ,
िमशन िनदेशक िचिकत्सा स्वा० एवं प०क० कानपुर मण्डल कानपुर।

WRIA No. 59726 of 2015
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2. ,
महािनदेशक पिरवार कल्याण महािनदेशालय उ० प्र० लखनउ।
3. ,
अपर िनदेशक िचिकत्सा स्वास्थ्य एवं पिरवार कल्यसाण कानपुर मण्डल कानपुर।
4.
अपर मुख्य िचिकत्सा अिधकारी वेक्टर वानर् कानपुर नगर।
5.
अधीक्षक साम० स्वा० के० भतीरगांव कानपुर।
/-
ह अपठनीय
मुख्य िचिकत्सा अिधकारी
"
कानपुर नगर।
7. The writ petitioners who had been engaged as Multi-purpose Health
Worker (Male) had to enter into agreement with the employers. One of
the same for the sake of illustration is being reproduced hereinunder.-
" ,
राष्ट्रीय वेक्टर जिनत रोग िनयंत्रण कायर्क्रम जनपद फतेहपुर
अनुबन्ध पत्र
, ,
मुख्य िचिकत्सा अिधकारी सदस्य सिचव िजला स्वास्थ्य सिमित जनपद फतेहपुर एवं नाम श्री अनूप ितवारी
0 , 0 ,
िनवासी ग्राम व पो िवजयीपुर खागा फतेहपुर पता ग्राम व पो िवजयीपुर खागा फतेहपुर िजसकी तैनाती एम
0 0 0( ) ,
पी डब्लू पुरुष के पद पर संिवदा के आधार पर की जानी है के मध्य अनुबन्ध।
" " ,
यह अनुबन्ध प्रथम पक्ष के रूप में मुख्य िचिकत्सा अिधकारी सदस्य सिचव िजला स्वास्थ्य सिमित जनपद
" " 0 ,
फतेहपुर एवं िद्वतीय पक्ष के रूप में नाम श्री अनूप ितवारी िनवासी ग्राम व पो िवजयीपुर खागा फतेहपुर पता
0 , 0 0 0( )
ग्राम व पो िवजयीपुर खागा फतेहपुर िजसकी तैनाती एम पी डब्लू पुरुष के पद पर संिवदा के आधार पर
, , , ,
की जानी है के मध्य िकया गया है जहाँ मुख्य िचिकत्सा अिधकारी सदस्य सिचव िजला स्वास्थ्य सिमित
0 , 0
जनपद फतेहपुर नाम श्री अनूप ितवारी िनवासी ग्राम व पो िवजयीपुर खागा फतेहपुर पता ग्राम व पो
, 0 0 0( )
िवजयीपुर खागा फतेहपुर को एम पी डब्लू पुरुष के पद पर िनयिमत नहीं वरन संिवदा पर िनयुिक्त हेतु
0 ,
सहमित प्रदान करते हैं और नाम श्री अनूप ितवारी िनवासी ग्राम व पो िवजयीपुर खागा फतेहपुर मुख्य
,
िचिकत्सा अिधकारी सदस्य सिचव िजला स्वास्थ्य सिमित जनपद फतेहपुर द्वारा िनिदष्ट िकये गये उत्तरदाियत्वों
/ -
का िनवर्हन करने हेतु िनम्निलिखत िनयम व शतोर्ं के अधीन सहमित प्रदान करते करती हैं
1.
यह िनयुिक्त पूणर्तया पिरयोजना के उद्देश्य के अधीन संिवदा पर है।
2.
यह पिरयोजना भारत सरकार के द्वारा िनयत अविध तक के िलए िवत्त पोिषत है।
1. .../.../01.09.2012 31.03.2013
यह िक िद्वतीय पक्ष की िनयुिक्त से की अविध तक के िलए की गयी है।

WRIA No. 59726 of 2015
11
2. 0 0, 0 0 0
यह िक िद्वतीय पक्ष को िनधार्िरत मानदेय के अितिरक्त िकसी प्रकार का डी ए एच आर ए आिद
अनुमन्य नहीं होगा।
3. - /
यह िक िद्वतीय पक्ष भली भाँित जानता जानती है िक यह िनयुिक्त उपयुर्क्तानुसार अनुबन्ध आधािरत संिवदा
- 3
पर िनधार्िरत अविध के िलए की गयी है। यह अनुबन्ध प्रस्तर में विणत अविध के उपरान्त स्वतः समाप्त
/ ,
समझा जायेगा और इसके िलए राज्य िजला स्वास्थ्य सिमित द्वारा िकसी प्रकार की सूचना भुगतान अथवा सेवा
छंटनी प्रितपूित धनरािश आिद देय नहीं होगी।
4.
यह िक िनम्निलिखत पिरिस्थितयों में िद्वतीय पक्ष की सेवाएं अनुबन्ध अविध की समािप्त के पूवर् भी िकसी
-
भी समय तत्काल प्रभाव से समाप्त की जा सकती है
6.1
उपयुर्क्त िनयम एवं शतोर्ं का उल्लंघन िकया जाना।
6.2
भारत सरकार द्वारा राज्य स्वास्थ्य सोसाइटी को िवत्त पोषण बन्द होना।
6.3
भारत सरकार द्वारा िदये गये िनदेर्शों के अधीन।
6.4 , , /
िद्वतीय पक्ष का समय की पाबन्दी न रखना कायर् कुशलता की कमी अनुशासनहीनता िकसी भ्रष्ट आचरण
/
अपराध में िलप्त पाया जाना।
5.
यह िक िद्वतीय पक्ष जानता है िक यह िनयुिक्त उपयुर्क्तानुसार अनुबन्ध आधािरत संिवदा पर िनधार्िरत अविध
के िलए की गयी है अतः उस पद पर स्थायीकरण का कोई िविधक अिधकार नहीं होगा।
6.
भिवष्य में यिद उसके द्वारा धािरत पद की िरिक्तयां िवज्ञािपत होती हैं तो वह उस पद पर राजकीय सेवा में
/
िनयिमत िनयुिक्त का िकसी प्रकार का दावा प्रस्तुत नहीं करेगा करेगी। यिद िद्वतीय पक्ष िनधार्िरत अविध के पूवर्
/
पद छोड़ना चाहेगा तो वह एक माह की नोिटस अथवा मानदेय देकर पद छोड़ सकता सकती है। अनुबन्ध की
िनधार्िरत अविध से पूवर् िकसी भी िस्थित में यिद सेवाएं समाप्त होती है तो अनुबन्ध की शेष अविध के िलए उसे
/
कोई मानदेय प्रितपूित धनरािश देय नहीं होगी।
7.
यह िक िद्वतीय पक्ष सोसाइटी द्वारा संचािलत की जा रही पिरयोजना सम्बन्धी गोपनीय सूचनाओं अथवा
/
कायर्क्रमों के िवषय में िकसी भी व्यिक्त को कोई सूचना अथवा जानकारी नहीं देगा देगी।
8. -
यह िक िद्वतीय पक्ष की िनयुिक्त उसके द्वारा िदये गये अिभलेखों जैसे शैिक्षक योग्यता आिद व अन्य प्रमाण
पत्रों के आधार पर की गयी है जो उसने अपने आवेदन पत्र के साथ संलग्न िकये हैं। यिद उसके द्वारा दी गयी
कोई सूचना असत्य पायी जाती है तो ऐसी िस्थित में उसकी िनयुिक्त समाप्त समझी जायेगी और वह िकसी
, /
सूचना मानदेय अथवा नोिटस का हकदार नहीं होगा होगी।
9. - / -
यह िक िद्वतीय पक्ष राज्य स्वास्थ्य सोसायटी द्वारा समय समय पर जारी िकये गये िनयमों िदशा िनदेर्शों

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12
/
अथवा कायार्लय आदेशों के अधीन कायर् करेगा करेगी जो िक उसकी िनयुिक्त एवं अनुबन्ध सम्बन्धी िनयम व
शतोर्ं का भाग होगा।
10.
यह िक िद्वतीय पक्ष की राज्य स्वास्थ्य सोसायटी के अधीन सेवाओं की िनरन्तरता उसके मानिसक व
शारीिरक स्वास्थ्य पर िनभर्र करेगी।
11. 9.30
यह िक िद्वतीय पक्ष की दैिनक कायार्विध सामान्यतः प्रत्येक माह के सभी कायर्िदवसों के िलए प्रातः
6.00
बजे से सायं बजे तक होगा। यह कायार्विध राज्य स्वास्थ्य सोसायटी द्वारा आवश्यकतानुसार संशोिधत की
जा सकेगी।
12. -
यह िक िद्वतीय पक्ष साप्तािहक अवकाशों के अितिरक्त राज्य सरकार द्वारा समय समय पर घोिषत
/ 08
जनावकाशों का उपभोग कर सकेगा सकेगी। उसे एक वषर् की अनुबन्ध अविध में आकिस्मक अवकाश एवं
07
िचिकत्सा अवकाश अनुमन्य होंगे। उसे अनुबन्ध अविध में अन्य िकसी प्रकार का अवकाश देय नहीं होगा।
उसे उपयुर्क्त अवकाश अनुबन्ध अविध के अनुपात में अनुमन्य िकये जायेंगे।
13. ,
यह िक िद्वतीय पक्ष मुख्य िचिकत्सा अिधकारी सदस्य सिचव िजला स्वास्थ्य सिमित जनपद फतेहपुर के
/
िनदेर्शों के अनुरूप संतोषजनक कायर् करेगा करेगी।
14. 0 , 0
यह िक िद्वतीय पक्ष नाम श्री अनूप ितवारी िनवासी ग्राम व पो िवजयीपुर खागा फतेहपुर पता ग्राम व पो
, 0 6000/-
िवजयीपुर खागा फतेहपुर को तनख्वाह के रूप में रू प्रितमाह की दर से भुगतान िकया जायेगा तथा
0 0, 0 0 0
िनधार्िरत मानदेय के अितिरक्त िकसी प्रकार का डी ए एच आर ए आिद अनुमन्य नहीं होगा।
15. /
यह िक िद्वतीय पक्ष राज्य स्वास्थ्य सोसाइटी के िवरूद्ध िकसी प्रकार का अिभयोजन योिजत नहीं करेगा
करेगी।
16.
यह िक िद्वतीय पक्ष वतर्मान पद पर िनयुिक्त समाप्त होने के पश्चात् भी राज्य स्वास्थ्य सोसाइटी को िविधक
/
एवं ऑिडट सम्बन्धी मामलों में आवश्यकतानुसार सहयोग प्रदान करता रहेगा रहेगी।
17.
यह िक सेवा अविध के दौरान राज्य स्वास्थ्य सोसाइटी द्वारा उपलब्ध कराये गये संसाधनों एवं अिग्रमों को
वापस करना िद्वतीय पक्ष की व्यिक्तगत िजम्मेदारी होगी।
18.
यह िक िद्वतीय पक्ष अनुबन्ध अविध के दौरान िकसी भी प्रकार के चुनाव में प्रितभाग करने का अिधकारी
/
नहीं होगा होगी।
उपयुर्क्त िनयम व शतेर्ं स्वीकायर् होने की िस्थित में कृपया संलग्न कायार्लय प्रित पर स्वीकृित के रूप में हस्ताक्षर
कर दें एवं हस्ताक्षिरत प्रित को कायार्लय के उपयोगाथर् जमा कर दें।
-
दोनों पक्षों को इस अनुबन्ध पत्र की उपरोक्त शतेर्ं स्वीकार हैं तथा पूणर् िववेक से सोच समझकर हस्ताक्षिरत

WRIA No. 59726 of 2015
13
"
िकया गया।
8. With respect to the financial year 2013-14, the State Government as
well as the Mission Director, NRHM made recommendations to the
Central Government for allocation of supplementary grant for the year
2013-14, which came to be sanctioned by the Government of India vide
communication dated 19.07.2013. On 03.08.2013, a circular came to be
issued by the Mission Director, NRHM extending the term of the Multi-
purpose Health Worker for the period from 01.04.2013 to 30.09.2013. In
line with the same on 22.10.2013, Government of India also sent a
communication addressed to the Mission Director of several States
including the State of Uttar Pradesh. In continuation of the Office
Memorandum dated 03.01.2011 requiring submission of the compliance
report on the conditionability contained in the Office Memorandum dated
03.01.2011 with regard to respective State Government creating requisite
number of posts and filling up on regular basis within 3 years from 2011
to 2014. On 22.11.2013, the Director, NRHM sent a communication
addressed to the Mission Director, UP intimating sanction being
continued till 31.03.2014 with the financial support upto 75% subject to
the condition that the State should fill up the post on regular basis and
would comply with the other conditionability.
9. Thereafter, on 26.02.2014, the Mission Director, NRHM issued a
circular addressed to all the Chief Medicals Officer of the State referring
to extension accorded by the Central Government till 31.03.2014 and
directing that the contract of Multi-purpose Health Workers should not be
extended beyond 31.03.2014. The circular dated 26.02.2014 of the
Mission Director, NRHM Uttar Pradesh is being reproduced hereinunder.-
" ,
प्रेषक
िमशन िनदेशक
राष्ट्रीय ग्रामीण स्वास्थ्य िमशन
, 19 ,
उत्तर प्रदेश िवशाल काम्प्लेक्स ए िवधान सभा मागर् लखनऊ।
,
सेवा में
,
समस्त मुख्य िचिकत्सािधकारी

WRIA No. 59726 of 2015
14
उत्तर प्रदेश।
- / /44/2013-14/5993-75 26.02.2014
पत्र संख्या एसपीएमयू िनयोजन िद०
: - 2013-14 -2014-15
िवषय एनएचएम के अन्तगर्त वषर् में संचािलत महत्वपूणर् गितिविधयों को वषर्
में अनवरत संचािलत िकये जाने के सम्बन्ध में
,
महोदय
- 0-10(36)/2013- 1
कृपया भारत सरकार के संलग्न पत्र संख्या डीओ नं एन०आर०एच०एम०
03.02.2014
िदनांक का सन्दभर् ग्रहण करने का कष्ट करें। पत्र द्वारा अवगत कराया गया है िक
- 2013-14
एन०एच०एम० के अन्तगर्त वषर् में संचािलत की जा रही महत्वपूणर् एवं अित आवश्यक
- 2014-15
योजनाओं को वषर् में भी पूवार्नुसार प्रदान की गयी स्वीकृितयों एवं मानकानुसार अनवरत
, ,
चलाया जाना है भारत सरकार द्वारा कितपय गितिविधयों यथा जेएसएसके० जेएसएसवाई०
, ,
इन्फ्रास्ट्रक्टर कायर् एम०सी०एच० िवग के कायर् फैिसिलटी वेरउ न्यू बोडर् केयर आर०बी०एस०के० के
, ,
िक्रयान्वयन िनःशुल्क औषिधयों की व्यवस्था नेशनल एम्बुलेन्स सिवस आिद अनवरत चलाये जाने
तथा आशा को परफॉरमेन्स बेस्ड इन्सेिन्टव पूवर्वत िदये जाने हेतु िनदेर्िशत िकया गया है।
31 ,
भारत सरकार द्वारा यह भी सूिचत िकया गया है िक िजन संिवदा किमयों को मात्र िदनांक माचर्
2014
तक के िलये ही स्वीकृित प्रदान की गयी है को छोड़कर अन्य संिवदा िचिकत्सक व िविभन्न वगर्
- 2014-15
के कमीर् वषर् की स्वीकृितयां प्राप्त होने तक परफॉरमेन्स के आधार पर पूवर् िनधार्िरत शतोर्ं
के अनुसार कायर् करते रहेंगे।
( )
आप अवगत है िक भारत सरकार द्वारा मल्टी परपज वकर्र एम०पी०डब्लू० के पदों हेतु मात्र िदनांक
31.03.2014 31.03.2014
तक की ही स्वीकृित प्रदान की गयी है अतः के उपरान्त एम०पी०डब्लू०
का पुनर्अनुबन्ध न िकये जाये। साथ ही जनपद में कायर्रत ब्लाक कायर्क्रम प्रबन्धक के िदनांक
31.03.2014 /
के उपरान्त पुनःअनुबन्ध नवीन तैनाती के सम्बन्ध में शीघ्र ही िनदेर्श पृथक से िनगर्त
िकये जायेंगे िजसके अनुसार कायर्वाही की जाये। आपसे अनुरोध है िक भारत सरकार के उपरोक्त
िनदेर्शों के क्रम में ससमय समस्त कायर्वाही करना सुिनिश्चत करे।
-
संलग्नक यथोक्त।
भवदीय
-
हस्ताक्षर अस्पष्ट
25.2.2014
अिमत कुमार घोष
िमशन िनदेशक
- / /44/2013-14 -
पत्र संख्या एस०पी०एम०यू० िनयोजन िदनांक

WRIA No. 59726 of 2015
15
-
प्रितिलिप िनम्निलिखत को सूचनाथर् एवं आवश्यक कायर्वाही हेतु प्रेिषत।
1- ,
प्रमुख सिचव िचिकत्सा स्वास्थ्य एवं पिरवार कल्याण उ०प्र० शासन को सूचनाथर्।
2- ,
महािनदेशक िचिकत्सा एवं स्वास्थ्य उत्तर प्रदेश लखनऊ।
3-
महािनदेशक पिरवार कल्याण उत्तर प्रदेश लखनऊ।
4- ,
समस्त िजलािधकारी उत्तर प्रदेश।
5-
िनदेश राज्य स्वास्थ्य एवं पिरवार कल्याण संस्थान उ०प्र० लखनऊ।
6-
समस्त मण्डलीय अपर िनदेशक िचिकत्सा स्वास्थ्य एवं पिरवार कल्याण उ०प्र०
7- , ,
िवत्त िनयंत्रक एवं समस्त महाप्रबन्धक उपमहाप्रबन्धक एस०पी०एम०यू०
8- / ,
समस्त मण्डलीय िजला कायर्क्रम प्रबन्धक एनआरएचएम उ०प्र०।
-
हस्ताक्षर अस्पष्ट
25.2.2014
अिमत कुमार घोष
िमशन िनदेशक
"
सत्यप्रितिलिप
10. On 09.07.2014, the Mission Director, NRHM, Lucknow issued a letter
addressed to the Director General, Medical and Health Services, Uttar
Pradesh requiring the State Government to take appropriate action for
allocation of budget in order to extend financial benefits to the Multi-
purpose Health Workers beyond 30.09.2014, the letter dated 09.07.2014
is extracted hereinunder.-
" ,
प्रेषक
िमशन िनदेशक
राष्ट्रीय स्वास्थ्य िमशन
,
उत्तर प्रदेश लखनऊ।
,
सेवा में
,
महािनदेशक
,
िचिकत्सा एवं स्वास्थ्य सेवायें
उ०प्र० लखनऊ।

WRIA No. 59726 of 2015
16
- - / /6/2014-15/709 -9-7-2014
पत्रांक संख्या एसपीएमयू एनवीडीसीपी िदनांक
: (
िवषय राष्ट्रीय वेक्टर जिनत रोग िनयंत्रण कायर्क्रमों के अन्तगर्त संिवदा पर कायर्रत एम०पी०डब्लू
) - 2014-15 30 -2014
पुरुष वीबीडी को िवत्तीय वषर् में िदनांक िसतम्बर तक रखे जाने के सम्बन्ध में
,
महोदय
कृपया श्री मनोज झालानी संयुक्त सिचव भारत सरकार स्वास्थ्य एवं पिरवार कल्याण मंत्रालय िनमार्ण
- 0 7(35)/2014- -1
भवन नई िदल्ली के अद्धर् शासकीय पत्र संख्या डीओ नं एनआरएचएम िदनांक
18-6-2014 ( )
छायाप्रित संलग्न का सन्दभर् ग्रहण करने का कष्ट करें।
-2013-14
पत्र द्वारा राष्ट्रीय वेक्टर बानर् िडजीज कन्ट्रोल कायर्क्रम के अन्तगर्त वषर् में जनपदों में
( ) 30 -
कायर्रत संिवदा एमपीडब्लू पुरुष वीबीडी को िनम्निलिखत िटप्पणी के साथ िदनांक िसतम्बर
2014
तक रखे जाने का अनुमोदन प्रदान िकया गया।
"In the case of request from State Government for continuation of support to
MPWs (Male), GoI will provide support for continuation of existing MPWs
(Male) on contract basis under NRHM additionalities or order NVBDCP only
upto (30th Sept. 2014). In case the service of MPWs (Male) are required by the
State beyond 30th Sept. 2014 then the state would need to provide for in from
its own resources and GoI support will not be available beyond 30th Sept.
2014"
( )
भारत सरकार के उपयुर्क्त अनुमोदन के क्रम में संिवदा पर कायर्रत एम०पी०डब्लू० वीबीडी को वषर्
-2014 30 -2014
में िदनांक िसतम्बर तथा रखे जाने सम्बन्धी िदशा िनदेर्श मंत्रालय को अपने स्तर से
तत्काल प्रेिषत करने का कष्ट करें एवं उक्त की प्रित इस कायार्लय को प्रेिषत करने का कष्ट करें। यहां
30 -2014 ( )
पर यह भी स्पष्ट करना है िक िदनांक िसतम्बर के द्वारा एम०पी०डब्लू० वीबीडी की
िनयिमत अथवा संिवदा पर िनयुिक्त राज स्तर से ही की जानी है।
-
संलग्नक यथोक्त।
भवदीय
अिमत कुमार घोष
िमशन िनदेशक
- / /6/2014-15
पत्र संख्या एसपीएमयू एनवीडीसीपी तद िदनांक।
-
प्रितिलिप
1-
प्रमुख सिचव िचिकत्सा स्वास्थ्य एवं पिरवार कल्याण उ०प्र० शासन को सादर सूचनाथर्।
2- ,
अपर िनदेशक मलेिरया एवं वीबीडी जवाहर भवन लखनऊ उ०प्र० को इस िनदेर्श के साथ िक

WRIA No. 59726 of 2015
17
अपने स्तर से तत्काल आवश्यक कायर्वाही करना सुिनिश्चत करें।
अिमत कुमार घोष
"
िमशन िनदेशक
11. Accordingly, on 14.07.2014, another letter came to be issued by the
Additional Director, Malaria and VBD, Uttar Pradesh addressed to the
Chief Medical Officers which is quoted hereinunder.-
" ,
प्रेषक
अपर िनदेशक
मलेिरया एवं वीबीडी
उत्तर प्रदेश।
,
सेवा में
,
मुख्य िचिकत्सा अिधकारी
, , , , , , , , , ,
आगरा अम्बेडकरनगर औरैया आजमगढ़ बागपत बिलया बाराबंकी बरेली िबजनौर बुलन्दशहर
, , , , , , , , , ,
चन्दौली एटा इटावा फरुर्खाबाद फतेहपुर िफरोजाबाद जी०बी०नगर गोरखपुर हमीरपुर हरदोई
, , , , , , , , , , ,
हाथरस जौनपुर झांसी कानपुर नगर लखनऊ महोबा मैनपुरी मथुरा मऊ मेरठ मुरादाबाद
, , , , , , , ,
मु०नगर पीलीभीत प्रतापगढ़ रायबरेली सहारनपुर शाहजहांपुर श्रावस्ती सीतापुर सोनभद्र एवं
उन्नाव।
/ /2014-15/4401-41 - 14-7-2014
पत्रांक मा० एम०पी०डब्लू० िदनांक
: (
िवषय राष्ट्रीय जिनत रोग िनयंत्रण कायर्क्रमों के अन्तगर्त संिवदा पर कायर्रत एम०पी०डब्लू पुरुष
) - 2014-15 30 - 2014
वी०बी०डी० को िवत्तीय वषर् में िदनांक िसतम्बर तक रखे जाने के सम्बन्ध में
,
महोदय
, - /
उपयुर्क्त िवषय िमशन राष्ट्रीय स्वास्थ्य िमशन उ०प्र० लखनऊ के पत्र संख्या एस०पी०एम०यू०
/6/2014-15/1709 09.07.2014 ( )
एनवीबीडीसीपी िदनांक छायाप्रित संलग्न एवं श्री मनोज
, ,
झालानी संयुक्त सिचव भारत सरकार स्वास्थ्य एवं पिरवार कल्याण मंत्रालय िनमार्ण भवन नई
- 0 7(35)/2014- -1 18-6-2014
िदल्ली के अद्धर् शासकीय पत्र संख्या डीओ नं एनआरएचएम िदनांक
( )
छायाप्रित संलग्न का सन्दभर् ग्रहण करने का कष्ट करें।
-2013-14
उक्त पत्र द्वारा राष्ट्रीय वेक्टर बानर् िडजीज कन्ट्रोल कायर्क्रम के अन्तगर्त वषर् में जनपदों में
( ) 30 -
कायर्रत संिवदा एमपीडब्लू पुरुष वीबीडी को िनम्निलिखत िटप्पणी के साथ िदनांक िसतम्बर
2014 "
तक रखे जाने का अनुमोदन प्रदान िकया गया।
In the case of request from State Government for continuation of support to

WRIA No. 59726 of 2015
18
MPWs (Male), GoI will provide support for continuation of existing MPWs
(Male) on contract basis under NRHM additionalities or order NVBDCP only
upto 30th Sept. 2014. In case the service of MPWs (Male) are required by the
State beyond 30th Sept. 2014 then the state would need to provide for in from
its own resources and GoI support will not be available beyond 30th Sept.
2014"
, 09.07.2014
िमशन िनदेशक में अवगत
राष्ट्रीय स्वास्थ्य िमशन उ०प्र० लखनऊ ने अपने पत्र िदनांक
(
कराया है िक भारत सरकार के उपयुर्क्त अनुमोदन के क्रम में संिवदा पर कायर्रत एमपीडब्लू पुरुष
) - 2014-15 30 - 2014 , ( )
वीबीडी को वषर् में िदनां िसतम्बर के बाद एमपीडी पुरुष वीबी०डी० की
िनयिमत अथवा संिवदा पर िनयुिक्त राज्य स्तर से ही की जानी है। अतः उक्त के सम्बन्ध में यथाशीघ्र
आवश्यक कायर्वाही कर अधोहस्ताक्षरी को एवं िमशन िनदेशक एनएचएम उ०प्र० लखनऊ को भी
अवगत कराना सुिनिश्चत करें।
-
संलग्नक उपरोक्तानुसार
भवदीय
-
हस्ताक्षर अस्पष्ट
14.07.2014
अपर िनदेशक
मलेिरया एवं वी०बी०डी०
उत्तर प्रदेश।
/ /2014-15
पत्रांक माल०ए० एमपीडब्लू तद् िदनांक।
-
प्रितिलिप िनम्निलिखत को सूचनाथर् एवं आवश्यक कायर्वाही हेतु प्रेिषत।
1- ( )
िनजी सिचव प्रमुख सिचव िचिकत्सा स्वास्थ्य एवं पिरवार कल्याण उ०प्र० शासन।
2- ,
महािनदेशक िचिकत्सा एवं स्वास्थ्य सेवाये उ०प्र०।
3- ,
महािनदेशक पिरवार कल्याण महािनदेशालय उ०प्र०।
4- , ,
िमशन िनदेशक एनएचएम एसपीएमयू लखनऊ।
5-
समस्त मण्डलीय अपर िनदेशक िच०स्वा०एं वं०प०क० उत्तर प्रदेश।
6-
महाप्रबन्धक रा०कायर्० एनएचएम उ०प्र० लखनऊ।
7- ,
समस्त िजला वेक्टर जिनत रोग कायर्क्रम अिधकारी उ०प्र०।
अपर िनदेशक

WRIA No. 59726 of 2015
19
मलेिरया एवं वी०बी०डी०
उत्तर प्रदेश।
"
सत्यप्रितिलिप
12. Since the term of the writ petitioners was not extended beyond
October, 2014 in view of the circular dated 26.02.2014 issued by the
Mission Director, National Rural Health Mission, UP, Lucknow, so the
present writ petitions came to be preferred. The relief sought in the
leading writ petition is as under.-
“(a) a writ, order or direction in the nature of certiorari quashing the circular
dated 26.2.14 issued by the Mission Director, National Rural Health Mission,
U.P., Lucknow, in so far as it prohibits the extension of the petitioners beyond
31.3.14 (Annexure No.28);
(b) a writ, order or direction of a suitable nature commanding the respondents
to undertake proceedings in accordance with the communication of the
Mission Director, National Rural Health Mission, U.P., Lucknow, dated 9.7.14
and the communication of the Additional Director, Malaria & Vector Borne
Diseases dated 14.7.14, within a period to be specified by this Hon'ble court;
(c) a writ, order or direction of a suitable nature commanding the State
authorities to comply with the conditionality contained in Office Memorandum
dated 3.1.11, within a period to be specified by this Hon'ble court;
(d) a writ, order or direction of a suitable nature commanding the respondents
to appoint the petitioners against substantively vacant posts of Health Worker
(Male), after sending them for requisite training, within a period to be
specified by this Hon'ble court;
(e) a writ, order or direction of a suitable nature commanding the respondents
not to interfere in the working of the petitioners on contracts and to pay the
petitioners their monthly emolument regularly every month till the continuance
of the National Rural Health Mission Scheme;
(f) a writ, order or direction of a suitable nature commanding the respondents
to forthwith disburse to the petitioners the arrears of their emoluments, within
a period to be specified by this Hon'ble court;
(g) any other writ, order or direction as this Hon'ble court may deem fit and

WRIA No. 59726 of 2015
20
proper in the circumstances of the case; and
(h) award cost of the petition to be paid to the petitioners.”
13. In the leading writ petition on 16.10.2015, the following orders came
to be passed.-
“Heard Shri Ashok Khare, learned senior counsel assisted by Shri Siddharth
Khare for the petitioner, Shri Arun Kumar Pal, learned counsel appearing for
the respondents no. 2 and 3 and Shri Mata Prasad, learned Addl. Chief
Standing Counsel for the respondents, 1 and 4 to 21.
The petitioner is seeking quashing of the circular dated 26.2.2014 issued by
the Mission Director, National Rural Health Mission, U.P. Lucknow in so far
as it prohibits the extension of the petitioner beyond 31.3.2014.
It is pointed out that an identical matter has come up before the Lucknow
Bench of this Court in W.P. (S/S) No. 1453 of 2014 (Shiv Pratap Maurya and
others Vs. State of U.P. and others) alongwith other connected matter in which
the Court was pleased to pass the following order:
"Since controversy involved in the aforesaid writ petitions are one and the
same, as such they have been connected and heard together.
Heard Mr. S.K. Kalia, learned Senior Advocate Assisted by Mr. Vidhu
Bhushan Kalia, learned counsel appearing for petitioners, Mr. K.C. Kaushik,
learned Additional Solicitor General for opposite parties no. 2 and 3 as well as
Mr. Saurabh Lavania, learned counsel appearing for opposite party no. 4 and
the learned Standing Counsel for State.
Mr. S.K. Kalia, learned Senior Advocate, duly assisted by Mr. V.B. Kalia,
Advocate, appearing for petitioners submits that under the guidelines for
Multipurpose Health Worker (Male) 2010 [hereinafter referred to as the
"MPHW (M)"], MPHW (M) shall be engaged for initial period of three years.
The expenditure shall be shared by the Central Government and the State
Government during the said period. The said guidelines also provide that the
State Government is required to create requisite number of posts and fill up on
regular basis within next three years so that the continuity of these workers is
maintained after the initial period of three years, during which the
Government of India is to provide financial assistance.
It is submitted that the Scheme under which MPHW (M) have been engaged

WRIA No. 59726 of 2015
21
has been initiated in the year 2012 in the State of U.P. The petitioners shall be
allowed to initially continue for three years at least before being absorbed
against regular posts sanctioned by the State Government. It is submitted that
earlier identically situated persons like petitioners were not getting
honorarium after 30th September, 2013 and, as such, had approached the
Court by filing Writ Petition No.3792 (SS) of 2013. The Court, after recording
the observations that learned Additional Solicitor General of India does not
dispute the fact that the Scheme has been extended by the Central Government
up to the year 2017, had directed the respondents to allow the petitioners to
work and discharge their duties till the next date of listing and pay honorarium
on the post, in question under N.R.H.M. Scheme, till the end of financial year
2013-14.
It is submitted that in compliance of the aforesaid order the Director, Ministry
of Health and Family Welfare (N.R.H.M.-I Section), Government of India vide
letter dated 22.11.2013 has conveyed the approval of contractual MPHWs till
31st March, 2014 only.
The submission is that there is no justification for granting approval to the
petitioners' engagement for a period up to 31st March, 2014 only when as per
the guidelines the petitioners are required to continue for initial period of
three years before being absorbed against regular posts created by the State
Government. It is submitted that the work and post on which the petitioners are
working are very much available and directions be issued to respondents to
allow the petitioners to continue after 31st March, 2014.
Mr. K.C. Kaushik, learned Additional Solicitor General of India submits that
the Scheme is in fact in two parts; one part is to continue till 2017 whereas the
second part of the Scheme under which petitioners have been engaged has
been approved for the period up to 31.3.2014 only. It is also submitted that the
financial burden after 31.3.2014 is to be borne by the State Government.
Be that as it may, prima-facie, I am of the view that as per Scheme petitioners
are required to be engaged initially for a period of three years. The
engagement of petitioners is to be approved on year to year basis. The scheme
has started in the State of U.P. in the year 2012 and has to continue initially
for three years. The financial assistance is to be provided by the Central
Government in the ratio of 85%, 75% and 65% respectively as per letter dated

WRIA No. 59726 of 2015
22
3.1.2011. The remaining cost shall be shared by the State Government.
The petitioners, as such, shall be allowed to continue after 31.3.2014 and in
this regard necessary formalities with respect to approval of their engagement,
sanction of project implementation plan, availability of finance etc. shall be
done by the authorities concerned and they shall be paid salary/emoluments
regularly provided their work and conduct is satisfactory.
Let counter affidavit be filed by the opposite parties within six weeks. In case
counter affidavit is filed petitioners may file rejoinder affidavit within two
weeks, thereafter.
List thereafter."
The matter requires consideration.
All the respondents may file counter affidavit within six weeks. The petitioner
will have two weeks thereafter to file the rejoinder affidavit.
List thereafter.
The petitioners, as such, shall be allowed to continue after 31.3.2014 and in
this regard necessary formalities with respect to approval of their engagement,
sanction of project implementation plan, availability of finance etc. shall be
done by the authorities concerned and they shall be paid salary/emoluments
regularly provided their work and conduct is satisfactory.”
14. With the same relief as claimed in the leading writ petition, the
connected C1, C2 and C3 petitions came to be preferred.
15. The respondents herein aggrieved with the interim order dated
16.10.2015 passed in the leading writ petition preferred a Special Appeal
(D) No. 631 of 2021 in which the following orders were passed on
02.09.2021.-
“Exemption Application No. 1 of 2021
Exemption Application is allowed.
Appellants are exempted from filing certified copy of the interim order dated
16.10.2015 to this appeal.
Order on Memo of Appeal
By this appeal, a challenge is made to the interim order dated 16.10.2015.

WRIA No. 59726 of 2015
23
The appeal otherwise suffers from delay of more than 2100 days. However, the
appeal needs to be disposed of without causing interference in the order
looking to the currency of more than six years but with a direction to the office
to list the pending Writ Petition No. 59726 of 2015 before Writ Court for final
hearing and if it is not possible, to hear and decide the application submitted
by the State to seek recall/modification/vacation of the interim order dated
16.10.2015 to which no objection has been raised by the side opposite.
Accordingly, without causing interference in the interim order challenged
herein and after condoning the delay, we dispose of this appeal with a
direction to the office to list the pending writ petition before the learned Single
Judge in first ten cases on 20.09.2021. The learned Single Judge is requested
to hear and decide the writ petition on the aforesaid date and if it is not
possible, then at least hear and decide the application for
recall/modification/vacation of the interim order.”
16. Since the order of the writ court in the leading writ petition was not
complied with so the petitioners in the leading writ petition preferred
Contempt Application (Civil) No. 5520 of 2016 in which on 04.01.2022,
the following orders were passed.-
“Heard Sri Siddharth Khare, learned counsel for the applicants and Sri Neeraj
Tripathi, Additional Advocate General ably assisted by Sri Ratan Deep
Mishra, learned Standing Counsel, who have appeared on behalf of opposite
party no. 1.
This contempt application has been filed alleging wilfull disobedience and
non-compliance of the interim order dated 16.10.2015 passed by this Court in
Writ Petition No. 59726 of 2015.
Counsel for the applicants has submitted that after six years of passing the
order dated 16.10.2013 and filing of this contempt application a defective
Special Appeal No. 631 of 2021 was preferred against the aforesaid interim
order but the Special Appeal Court has refused to interfere with the same and
has directed that the Single Judge should decide the writ petition at an early
date. The matter was fixed before the Single Judge on 20.09.2021 but has not
been taken up. However, the fact remains that the interim order of this court
has not been complied.
Learned Additional Advocate General has relied upon the judgment of the
Apex Court in the case of Vinay Kumar Pandey vs. Committee of Management

WRIA No. 59726 of 2015
24
Shri Gandhi Inter College and Another dated 08.12.2020 passed in Civil
Appeal No. 4007-4008 of 2020 wherein the Apex Court has held that unless the
stay vacation application is decided no case for initiation for contempt
proceedings is made out. Further reliance has been made on another judgment
of the Apex Court in the case of State of Jammu & Kashmir vs. Mohd. Yaqoob
Khan and others (1992) 2 UPLBEC 166 in support of the above proposition
argued before this Court.
In the case cited above the Apex Court has not held that by merely filing a stay
vacation application before the Court the respondent will get right to disobey
the interim order of the Court. Nothing has been stated in the affidavit
of contemner-opposite party no. 1 regarding the efforts made by him to get his
stay vacation application decided. This court finds that the respondents have
not made any pleadings before this Court that they have tried to get their stay
vacation application filed in the Writ Petition No. 59726 of 2015 decided. They
have unsuccessfully challenged the interim order dated 16.10.2015 before the
Special Appeal Court but are unwilling to comply the interim order aforesaid.
The intention of the Apex Court's judgments are not to give a lever to the
contemnors to thwart and frustrate the compliance of the interim orders of the
High Court. Bona fide efforts by the contemnors to get the stay vacation
application decided is to be proved as a pre-condition for taking up the plea of
pendency of the stay vacation application of contemnors before the contempt
court.
In this court thousands of writ petitions regarding service matters are pending
and in most of the cases the stay vacation applications are also pending for
orders. If the excuse taken by the contemner-opposite party no. 1 justifying
violation of the interim order dated 16.10.2015 is allowed to prevail,
no interim order would be complied by any of the respondents in any writ
petition and the purpose of passing interim order in writ petitions arising out
of service matters would be frustrated. The present case is one of the
thousands of cases pending, with stay vacation applications also pending,
which cannot be decided on account of peculiar practical problems of this
High Court. Only by making consistent efforts such applications are taken up
and decided by the court. The state counsels seldom make any such effort.
Rarely listing application is moved by them for early listing of case. Even when
case is listed no mention is made pointing out any urgency in the
matter requiring immediate attention. Only when contempt proceedings are

WRIA No. 59726 of 2015
25
initiated by the petitioner, stay vacation application are filed and time barred
special appeal is filed.
Earlier Sri Arun Kumar Sinha, was impleaded as opposite party no. 1, who
was required to comply the interim order dated 16.10.2015 of this Court. It has
been informed that incumbent of the aforesaid post has changed.
Issue notice to the Principal Secretary, Medical Health and Family Welfare,
Government of U.P., Lucknow. Whosoever is holding the aforesaid post shall
file an affidavit of compliance or appear in person on 8th February, 2022.
List this case on 08.02.2022.”
17. Against the order dated Dated 04.01.2022 passed in Contempt
Application (Civil) No. 5520 of 2016 dated 04.01.2022, the respondents
herein preferred Special Leave to Appeal (C) No. 1190 of 2022 in which
on 07.02.2022, the following orders were passed.-
“Issue notice.
Mr. Yatish Mohan, learned counsel appears for the contesting respondents i.e.
respondent Nos. 1 to 140.
Service to the proforma respondents is dispensed with.
The contesting respondents may file their response, if so chosen, within two
weeks from today.
Ms. Aishwarya Bhati and Mr. V. Giri, learned senior counsel appearing for the
parties are ad idem that the contesting parties shall make a request before the
High Court for taking up the main matter i.e., W.P. No. 59726 of 2015 "Ankit
Pathak and 139 ors. vs. State of U.P. and 20 ors." itself for final hearing at the
earliest.
We hope and trust that such a request shall be given due consideration by the
High Court, looking to the subject matter of litigation and considering overall
circumstances.
Until the next date in this petition, operation and effect of the impugned order
dated 04.01.2022 in Contempt Petition (C) No. 5520 of 2016 shall remain
stayed.
However, we make it clear that pendency of this petition shall not be of any
impediment in the High Court proceeding with the said writ petition and
disposing it of finally.

WRIA No. 59726 of 2015
26
List this matter after two weeks.”
18. On 12.04.2022, this Court proceeded to pass the following orders.-
“1. Heard Shri. Ashok Khare, learned Senior Counsel assisted by Kauntey
Singh, learned counsel for the petitioners and Shri.R.K. Ojha, learned Senior
Counsel assisted by Anil Kumar Singh, learned C.S.C. VII for the respondents.
2. This writ petition has been filed seeking following reliefs:
" (a) a writ, order or direction in the nature of certiorari quashing the Circular
dated 26.2.2014 issued by the Mission Director, National Rural Health
Mission, U.P., Lucknow, in so far as it prohibits the extension of the petitioners
beyond 31.3.2014 (Annexure No.28);
(b) a writ, order or direction of a suitable nature commanding the respondents
to undertake proceedings in accordance with the communication of the
Mission Director, National Rural Health Mission, U.P., Lucknow, dated
9.7.2014 and the communication of the Additional Director, Malaria & Vector
Borne Diseases dated 14.7.2014 within a period to be specified by this Hon'ble
Court;
(c) a writ, order or direction of a suitable nature commanding the State
authorities to comply with the conditionality contained in Office Memorandum
dated 3.1.2011 within a period to be specified by this Hon'ble court;
(d) a writ, order or direction of a suitable nature commanding the respondents
to appoint the petitioners against substantively vacant posts of Heath Worker
(Male), after sending them for requisite training, within a period to be
specified by this Hon'ble court;
(e) a writ, order or direction of a suitable nature commanding the respondents
not to interfere in the working of the petitioners on contracts and to pay the
petitioners their monthly emolument regularly every month till the continuance
of the National Rural Health Mission Scheme;
(f) a writ, order or direction of a suitable nature commanding the respondents
to forthwith disburse to the petitioners the arrears of their emoluments, within
a period to be specified by this Honb'le court;
(g) any other writ, order or direction as this Hon'ble court may deem fit and
proper in the circumstances of the case; and
(h) award cost of the petition to be paid to the petitioners."
3. This court has passed the following order on 16.10.2015:

WRIA No. 59726 of 2015
27
"Heard Shri Ashok Khare, learned senior counsel assisted by Shri Siddharth
Khare for the petitioner, Shri Arun Kumar Pal, learned counsel appearing for
the respondents no. 2 and 3 and Shri Mata Prasad, learned Addl. Chief
Standing Counsel for the respondents, 1 and 4 to 21.
The petitioner is seeking quashing of the circular dated 26.2.2014 issued by
the Mission Director, National Rural Health Mission, U.P. Lucknow in so far
as it prohibits the extension of the petitioners beyond 31.3.2014.
It is pointed out that an identical matter has come up before the Lucknow
Bench of this Court in W.P. (S/S) No. 1453 of 2014 (Shiv Pratap Maurya and
others Vs. State of U.P. and others ) alongwith other connected matter in
which the Court was pleased to pass the following order:
"Since controversy involved in the aforesaid writ petitions are one and the
same, as such they have been connected and heard together.
Heard Mr. S.K. Kalia, learned Senior Advocate Assisted by Mr. Vidhu
Bhushan Kalia, learned counsel appearing for petitioners, Mr. K.C. Kaushik,
learned Additional Solicitor General for opposite parties no. 2 and 3 as well as
Mr. Saurabh Lavania, learned counsel appearing for opposite party no. 4 and
the learned Standing Counsel for State.
Mr. S.K. Kalia, learned Senior Advocate, duly assisted by Mr. V.B. Kalia,
Advocate, appearing for petitioners submits that under the guidelines for
Multipurpose Health Worker (Male) 2010 [hereinafter referred to as the
"MPHW (M)"], MPHW (M) shall be engaged for initial period of three years.
The expenditure shall be shared by the Central Government and the State
Government during the said period. The said guidelines also provide that the
State Government is required to create requisite number of posts and fill up on
regular basis within next three years so that the continuity of these workers is
maintained after the initial period of three years, during which the
Government of India is to provide financial assistance.
It is submitted that the Scheme under which MPHW (M) have been engaged
has been initiated in the year 2012 in the State of U.P. The petitioners shall be
allowed to initially continue for three years at least before being absorbed
against regular posts sanctioned by the State Government. It is submitted that
earlier identically situated persons like petitioners were not getting
honorarium after 30th September, 2013 and, as such, had approached the
Court by filing Writ Petition No.3792 (SS) of 2013. The Court, after recording
the observations that learned Additional Solicitor General of India does not

WRIA No. 59726 of 2015
28
dispute the fact that the Scheme has been extended by the Central Government
up to the year 2017, had directed the respondents to allow the petitioners to
work and discharge their duties till the next date of listing and pay honorarium
on the post, in question under N.R.H.M. Scheme, till the end of financial year
2013-14.
It is submitted that in compliance of the aforesaid order the Director, Ministry
of Health and Family Welfare (N.R.H.M.-I Section), Government of India vide
letter dated 22.11.2013 has conveyed the approval of contractual MPHWs till
31st March, 2014 only.
The submission is that there is no justification for granting approval to the
petitioners' engagement for a period up to 31st March, 2014 only when as per
the guidelines the petitioners are required to continue for initial period of
three years before being absorbed against regular posts created by the State
Government. It is submitted that the work and post on which the petitioners are
working are very much available and directions be issued to respondents to
allow the petitioners to continue after 31st March, 2014.
Mr. K.C. Kaushik, learned Additional Solicitor General of India submits that
the Scheme is in fact in two parts; one part is to continue till 2017 whereas the
second part of the Scheme under which petitioners have been engaged has
been approved for the period up to 31.3.2014 only. It is also submitted that the
financial burden after 31.3.2014 is to be borne by the State Government.
Be that as it may, prima-facie, I am of the view that as per Scheme petitioners
are required to be engaged initially for a period of three years. The
engagement of petitioners is to be approved on year to year basis. The scheme
has started in the State of U.P. in the year 2012 and has to continue initially
for three years. The financial assistance is to be provided by the Central
Government in the ratio of 85%, 75% and 65% respectively as per letter dated
3.1.2011. The remaining cost shall be shared by the State Government.
The petitioners, as such, shall be allowed to continue after 31.3.2014 and in
this regard necessary formalities with respect to approval of their engagement,
sanction of project implementation plan, availability of finance etc. shall be
done by the authorities concerned and they shall be paid salary/emoluments
regularly provided their work and conduct is satisfactory.
Let counter affidavit be filed by the opposite parties within six weeks. In case
counter affidavit is filed petitioners may file rejoinder affidavit within two
weeks, thereafter.

WRIA No. 59726 of 2015
29
List thereafter."
The matter requires consideration.
All the respondents may file counter affidavit within six weeks. The petitioner
will have two weeks thereafter to file the rejoinder affidavit.
List thereafter.
The petitioners, as such, shall be allowed to continue after 31.3.2014 and in
this regard necessary formalities with respect to approval of their engagement,
sanction of project implementation plan, availability of finance etc. shall be
done by the authorities concerned and they shall be paid salary/emoluments
regularly provided their work and conduct is satisfactory. "
4. Shri. Ashok Khare, learned Senior Counsel assisted by Kauntey Singh,
learned counsel for the petitioners submitted that the said order has not been
implemented till date and contempt proceedings are pending against the
respondents.
5. On 11.4.2022, this Court has passed the following order:
" Heard Shri Ashok Khare, learned Senior Counsel assisted by Shri Siddharth
Khare, learned counsel for petitioners and Shri R.K. Ojha, learned Senior
counsel assisted by Shri P.K. Srivastava, learned Standing Counsel.
To narrow down the controversy, Shri R.K. Ojha, learned Senior Counsel is
directed to take instructions whether any regular appointment for the posts of
Multipurpose Health Worker (Male as well as Female) is contemplated.
Put up this petition tomorrow i.e. on 12.4.2022 at 10 a.m."
6. Today, Shri. R.K.Ojha, learned Senior Counsel has placed on record a
communication dated 11.4.2022 of Special Secretary, State of U.P. and
relevant paragraph 3 thereof is mentioned hereinafter:
"3. 0
मा उच्च न्यायालय द्वारा िदये गये उक्त आदेश के क्रम में मुझे यह कहने का िनदेश हुआ है िक
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बहुउद्देशीय स्वास्थ्य कायर्कतार् एम पी डब्लू पदनाम का कोई पद िवभाग में नहीं है। स्वास्थ्य
( / ) ( ) 9212
कायर्कतार् पुरुष मिहला का पद िवभाग में सृिजत है। स्वास्थ्य कायर्कतार् मिहला के िरक्त
0 0 , 09 2020
पदों पर चयन हेतु उ प्र अधीनस्थ सेवा चयन आयोग लखनऊ को िदनांक अक्टूबर को
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अिधयाचन भेजा जा चुका है। उ प्र अधीनस्थ सेवा चयन आयोग के माध्यम से चयन की
( ) 0
कायर्वाही प्रिक्रयाधीन है। स्वास्थ्य कायर्कतार् पुरुष के िरक्त पदों पर भतीर् िकये जाने के संबंध में उ
0 (
पू िचिकत्सा स्वास्थ्य एवं पिरवार कल्याण िवभाग स्वास्थ्य कायर्कतार् और स्वास्थ्य पयर्वेक्षक
) , 2018
पुरुष एवं मिहला अराजपित्रत सेवा िनयमावली में कितपय संशोधन िकये जाने की कायर्वाही
02
प्रिक्रयाधीन है। सेवा िनयमावली में संशोधन की कायर्वाही पूणर् कर माह में िरक्त पदों का
, 0 0
अिधयाचन महािनदेशक पिरवार कल्याण के माध्यम से उ प्र अधीनस्थ सेवा चयन आयोग को

WRIA No. 59726 of 2015
30
06
प्रेिषत िकया जायेगा तथा लगभग माह में उनके चयन की कायर्वाही पूणर् िकये जाने का अनुरोध मा
0 0
आयोग से िकया जायेगा।कृपया उक्त िस्थित से मा उच्च न्यायालय को अवगत कराने का कष्ट
"
करें।

7. Shri. Ashok Khare, Senior Advocate has pointed out certain apprehensions
in regard to above instructions that the Rules of 2018 provides an eligibility to
pass out one year training conducted by certain institutes. However, he
submits that neither the petitioners nor any other prospective candidates have
undergone such training. To this Shri R.K. Ojha, learned Senior Advocate
submits that there are few institutes which impart such training and therefore,
presently few candidates have passed out this training course and also submits
that while considering the proposed amendments in the rules, essential
qualification may also be considered in light of above facts.
8. Shri. Ashok Khare, has also pointed out that petitioners have actually
worked for three years and thereafter their services were discontinued under
the garb that financial assistance to scheme was stopped by the Government of
India and the scheme or programmes were not continued. He als o pointed out
that the interim order was not implemented and petitioners are out of service
for more than seven years without their fault.
9. In these circumstances, the Court is passing following interim directions:
(i) The respondents shall complete the process of necessary amendment in U.P.
Medical Health and Family Welfare Department Health Worker and Health
Supervisor (Male and Female) Non Gazetted Service Rules, 2018 and while
considering the proposed amendment, the authority shall also take into note
the letter dated 5.9.2017 which is annexed in this writ petition as Annexure
R.A.6 in regard to imparting benefit of experience to the petitioners as well as
eligibility to undergo a prescribed training course.
(ii) The above process shall be concluded within a period of six weeks.
(iii) Thereafter, selection process shall be concluded within a period of four
months.
10. Mr. R.K. Ojha, Senior Advocate submits that there is an application for
vacation of stay of interim order which may be decided as contempt
proceedings are pending against the respondents.
11. List this case on 21.4.2022 along with the stay vacation application for
hearing of the said application.”

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19. Thereafter, on 10.01.2023, the following orders were passed.-
“Heard Sri Siddharth Khare, learned counsel for the petitioners and Sri R.K.
Ojha, Senior Advocate assisted by Sri Amitesh Dwivedi appearing for Special
Counsel on behalf of respondents and Sri Anil Kumar Singh, Additional Chief
Standing Counsel for the respondents.
The present petition is filed with the following prayer :-
(I) a writ, order or direction in the nature of certiorari, quashing the circular
dated 26.02.2014 issued by the Mission Director, National Rural Health
Mission, U.P., Lucknow, in so far as it prohibits the extension of the petitioners
beyond 31.3.14 (Annexure No.28).
(II) a writ, order or direction of a suitable nature commanding the respondents
to undertake proceedings in accordance with the communication of the
Mission Director, National Rural Health Mission, U.P., Lucknow, dated
09.07.2014 and the communication of the Additional Director, Malaria &
Vector Borne Diseases dated 14.07.2014, within a period to be specified by
this Hon'ble Court.
(III) a writ, order or direction of a suitable nature commanding the State
authorities to comply with the conditionality contained in Office Memorandum
dated 03.01.2011, within a period to be specified by this Hon'ble Court.
(IV) a writ, order or direction of a suitable nature commanding the
respondents to appoint the petitioners against substantively vacant posts of
Health Worker (Male), after sending them for requisite training, within a
period to be specified by this Hon'ble Court.
(V) a writ, order or direction of a suitable nature commanding the
respondents not to interfere in the working of the petitioners on contracts and
to pay the petitioners their monthly emolument regularly every month till the
continuance of the National Rural Health Mission Scheme.
(VI) a writ, order or direction of a suitable nature commanding the
respondents to forthwith disburse to the petitioners the arrears of their
emoluments, within a period to be specified by this Hon'ble Court.
Learned counsel for the petitioners submitted that Scheme in question is going
on only by way of re-naming the same.
Learned counsel for the respondents vehemently opposed the prayer and
submitted that the Scheme has been closed and now advertisement for the
appointment of Basic Health Worker (Male) had already been issued and the
provision of weightage of six marks to the petitioners have already been made,

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therefore, the present petition has become infructuous.
List this case on 30.01.2023 at 12:00 O' clock.
In the meantime, Additional Chief Secretary, Medical Health & Family
Welfare, Govt. of U.P., Lucknow is directed to file a comprehensive affidavit in
response to the averments of the petition as well as rejoinder affidavit.”
20. In compliance of the order dated 10.01.2023, a personal affidavit
came to be filed by the respondent no. 1 sworn by the Principal Secretary,
Medical Health and Family Welfare, Government of Uttar Pradesh,
Lucknow dated 27.01.2023.
21. In the mean time, the SLP (C) No. 1190 2022 got converted to Civil
Appeal No. 533 of 2024 came to be decided on 09.01.2024, order whereof
is quoted hereinunder.-
“Leave granted.
Learned Single Judge of the High Court passed an interim order dated
16.10.2015 whereby as an interim measure it was provided that the writ
petitioners (respondents herein) shall be allowed to continue after 31st March,
2014 and in this regard necessary formalities subject to approval of their
engagement, sanction of project implementation programme, availability of
finance, etc. shall be done by the authorities concerned and they shall be paid
salaries, emoluments regularly provided their work and conduct is
satisfactory.
As the said interim direction issued by the learned Single Judge was not being
complied with, the respondents herein initiated contempt proceedings. The
High Court, vide impugned order dated 04.01.2022, issued notice to the
Principal Secretary, Medical Health and Family Welfare and further directed
that whosoever is holding the said post to file an affidavit of compliance and
appear in person on 08.02.2022 for non-compliance of the interim order dated
16.10.2015. It is this order which has been challenged by the Principal
Secretary.
Ms. Aishwarya Bhati, learned ASG appearing for the appellant submits that
the State made all efforts possible to get the interim order vacated and also
challenged the same by way of an intra court appeal but has not been
successful.
On the other hand, Mr. P.N. Misra, learned senior counsel for the respondents

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submits that the State kept sleeping over the matter for six years and filed a
belated appeal which was dismissed on the ground of delay and the
application for vacation of stay, which was filed after six years of the interim
order, is still pending consideration.
Vide the earlier order passed by this Court, we had left it open for the High
Court to proceed and decide the pending writ petitions finally and the
pendency of the writ petition before this Court would not come in their way of
final disposal of the writ petitions. The status today is that the writ petitions
are still pending and even the application for vacation of stay is also pending.
Although some arguments have been made on the merits of the matter, but we
are not inclined to go into the same.
According to us the interest of justice would be best served by keeping the
impugned order in abeyance till the final disposal of the writ petitions for
which we request the appellant-State to approach the Chief Justice of the High
Court for early listing of the matter and also request that the matter be
assigned to a Court which may hear the same on priority considering the
nature of dispute involved, which relates to more than 3000 male health
workers engaged under the scheme floated by the Central Government.
With the above observations, the appeal stands disposed of.
Pending application(s) shall also stand disposed of.”
22. Since affidavits have been exchanged between the parties and the learned
counsel for the rival parties have made a statement at bar that they do not
propose to file any further affidavit, thus, the writ petitions are being decided
at the admission stage.
Argument of learned counsel for the petitioners
23. Sri Ashok Khare assisted by Sri Kumar Shresth holding brief of Sri
Siddharth Khare and Sri Shalvan assisted by Sri Kautesh Tripathi, learned
counsel for the writ petitioners have sought to argue that the circular dated
26.02.2014 issued by the Mission Director, National Rural Health Mission,
UP, Lucknow to the extent that it prohibits extension of the tenure of the
writ petitioners to be engaged as Multi-purpose Health Worker (Male) on
contract basis beyond 31.03.2014 cannot be sustained even for a single
moment. Elaborating the said submission, it is contended that the work and

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the duties which the writ petitioners were performing is continuous in nature
particularly when the same relates to health and hygiene. Contention is that
health and hygiene is an integral part and it is the State's responsibility not
only to allocate funds but also provide infrastructure and a condition
whereby each and every citizen in the State or in the Nation is made
available medical support at no cost or little cost. In a nutshell, the
submission is that the work which the writ petitioners were performing is of
regular nature, thus, in view of the office memorandum issued by the
Government of India, Ministry of Health and Family Welfare dated
03.01.2011 initially for the 3 years, the Central Government supported the
scheme on declining basis while providing funds i.e, 85%, 75% and 65%
and thereafter, it is the State Government who is responsible to create
requisite number of posts and fill up them on regular basis within 3 years for
maintaining continuity of the workers from their own resources.
24. To put it otherwise, the submission of the learned Senior Counsel for the
writ petitioners is that the State is shrinking from its responsibility while
coming up with the stand that once the Central Government only supported
the scheme for a period of 3 years beyond the same, the State Government is
not liable or responsible to continue with the said scheme. It is also
contended that there happen to be a communication dated 09.07.2014 and
14.07.2014 of the Mission Director, National Rural Health Mission, UP
addressed to the Director General, Medical Health Services, UP and of
Additional Director, Malaria and VBD, Uttar Pradesh addressed to Chief
Medical Officers throughout the State of UP whereby the petitioners who
have been engaged as Multi-purpose Health Worker (Male) were to be
continued.
25. Learned Senior counsel has further made a statement at bar as per the
instructions received from his clients, that though the petitioners have been
engaged as Multi-purpose Health Workers on contract basis on the
remuneration of Rs. 6,000/- per month but they are not seeking any regular
appointment, however, their claim is that till regular appointment is made,
they should be permitted to work as Multi-purpose Health Workers on the
same terms and the conditions on which they were already working.
26. Further submission is that it is not the case of the respondents that now
the requirement of Multi-purpose Health Worker has come to an end

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particularly when in the State of Uttar Pradesh, the infrastructure is not upto
the mark and a large section of public are not made accessible to medical
facilities. Reference has been made to the communication dated 24.12.2019
of the Director General, Family Welfare, State of UP address to Secretary,
Medical Health and Family Welfare, letter of the Government of India,
Ministry of Health and Family Welfare, New Delhi dated 09.01.2019, letter
dated 28.01.2021 of the Director General, Family Welfare, UP addressed to
Chief Medical Officers of the State of Uttar Pradesh as well as other
communications so as to contend that already there exist large number of
posts of Multi-purpose Health Worker live vacant against which petitioners
can easily be accommodated and permitted to work till regular selections are
made in accordance with the rules.
27. In order to buttress the submission, reliance has been placed upon the
judgment of the Hon'ble Apex Court in
Mohd. Abdul Kadir and another
vs. Director General of Police, Assam and others: (2009) 6 SCC 611 so
as to contend that once any engagement is done in terms of the scheme then
so long as the scheme continues and the work of the engagee is found to be
satisfactory then they are to continue on the same terms and conditions and
services cannot be dispensed with. Thus, it is prayed that the writ petitions
be allowed in toto and a direction be issued to the respondents to engage the
writ petitioners on the post of Multi-purpose Health Workers till regular
selections is made.
Argument on behalf of the State
28. Counting the submissions for the learned Senior Counsel for the writ
petitioners, Sri S.B. Singh, learned Additional Chief Standing Counsel
assisted by Sri Saurabh has submitted that none of the contentions so raised
on behalf of the writ petitioners has any legs to stand. Submission is that the
writ petitioners have been engaged on contractual basis that too against a
scheme and once the said scheme came to an end then the writ petitioners
cannot insist that they should continue despite closure of the scheme. In a
nutshell, submission is that the engagement of the writ petitioners is co-
terminus with the scheme in that regard. It is further contended that a
decision has been taken to make regular selections and the Uttar Pradesh,
Medical Health and Family Welfare Department, Lucknow has
recommended for amendment in Health Worker/Health Supervisor

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(Male/Female) Non Gazetted Service Rules, 2018 wherein one of the
condition is for one year training for Health Worker (Male) at Divisional
Training Centre as per Health Worker (Male) Training Rules, instructions
dated 24.05.2022 providing Multi-purpose Workers (MPHW) engaged on
contract basis for one year would be provided for three marks and thereafter,
post completion of one year service three marks shall be awarded. In such a
manner that maximum six marks would be awarded as weightage.
29. Submission is that the training instructions dated 24.05.2022 has been
challenged in Writ-A No. 4095 of 2022 in which an interim order came to be
passed on 22.07.2022 restraining the respondents from proceeding any
further with the selection process in pursuance of the advertisement dated
26.05.2022. In a nutshell, the argument is that a conscious policy decision
has already been taken by the State that now only regular selections would
be made and the writ petitioners being contractual employees are not to be
continued in that regard. Reliance has been placed upon the judgment of the
Hon’ble Apex Court in Ganesh Digamber Jumbhrunkar and others vs.
The State of Maharashtra & others: (2023) Supreme(SC) 1785 and
Prashant Shukla vs. State of UP: 2021 (12) ADJ 145 so as to contend that
contractual employee has no absolute or vested right to continue beyond the
continuation of the scheme.
Analysis:
30. I heard the submissions made across the bar and perused the record
carefully.
31. Facts are not in issue. It is not in dispute that the Government of India,
Ministry of Health and Family Welfare on 03.01.2011 issued an office
memorandum approving engagement of Multi-purpose Health Workers
(Male) on contractual basis in 235 identified backward districts having high
disease burden for a period of 3 years. Financial assistance was extended to
support the said scheme on declining basis of 85%, 75% and 65%
respectively for three years and the remaining cost was to be shared by the
concerned State Government. State Government was advised to create the
requisite number of posts and fill up on regular basis within next 3 years for
maintaining continuity of Multi-purpose Health Workers from their own
resources. The objection of the writ petitioners is that though they were

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allowed to perform the duties so entrusted to them for a period of 3 years but
by virtue of the circular dated 26.02.2014 issued by the Mission Director,
NRHM, the extension of the writ petitioners to work as Multi-purpose
Health Worker beyond 31.03.2014 was prohibited.
32. Plainly and simply, according to the writ petitioners, post completion of
3 years as per the office memorandum dated 3.1.2011 of the Government of
India, Ministry of Health and Family Welfare, the said scheme ought to have
been continued by permitting the writ petitioner to work as Multi-purpose
Health Worker at the cost of the State Government and by not doing so, the
State Government has shrunk from its responsibility. The stand of the State
Government as set out in the pleadings is that the State Government has
taken a policy decision not to continue with the said scheme but to make
regular selections pursuant to the Uttar Pradesh, State Medical Health and
Family Welfare Department, Health Worker and Health Supervisor
(Male/Female) Non Gazetted Rules 2018 and Health Worker (Male)
Training Rule, Instructions, 2022 dated 24.05.2022.
33. In order to address the said issue what would be relevant would be the
legal right of the writ petitioners to insist that they should be permitted to
discharge duties as Multi-purpose Health Workers till regular selections are
made.
34. Notably, the engagement of the writ petitioners is on contractual basis on
monthly remuneration Rs. 6,000/- as Multi-purpose Health Workers. The
appointment order itself shows that the same is on contractual basis and
further the agreement so entered into between the respondents/employer on
one hand and the writ petitioners on the other hand itself shows the
engagement can be terminated on a notice of one month. Thus, it becomes
apparently clear that the appointment is not against any substantive post and
is contractual and not regular. Once the appointment of the writ petitioners is
on contractual basis then the writ petitioners cannot insist that a mandamus
be issued directing the respondents to engage the writ petitioners despite the
fact that the respondents have abandoned the scheme and they are not
implementing the same.
35. Interestingly, the tenure of the engagement of the writ petitioners in total
is approximately 3 years and in absence of any rule, regulation or
Government Order providing for regularization or absorption or any status

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akin to regular, the writ petitioners cannot ask for a mandamus directing the
respondents to engage the writ petitioners.
36. The issue can also be seen from the another point of angle that it is not
the case of the writ petitioners that on one hand the writ petitioners have
been dislodged from their engagement, but, on the other hand, on contractual
basis, appointments of the others are being made. Conversely, here, in the
case, it is the specific stand of the respondents that they are not continuing
with the said scheme, thus, there is no question of engagement of any other
contractual employees.
37. Nonetheless, continuance or non-continuance of a scheme by an
employer cannot be questioned in the court of law until and unless there is
arbitrariness and discrimination being meted to the employee/engagee.
However, there is nothing on record to suggest even remotely in that regard.
The Hon’ble Supreme Court in Subha B. Nair and others Vs. State of
Kerala: (2008) 7 SCC 210 observed as under.-
“8. A decision on the part of an employer whether to fill up the existing
vacancies or not is within its domain. On this limited ground in the absence of
discrimination or arbitrariness, a writ court ordinarily would not interfere in
such matters. This has been so held by this Court in Deepa Keyes v. Kerala
SEB, observing that the rank list having expired and the validity having not
been extended, no relief could be granted to the appellants therein.
9. Similar view has also been expressed by this Court in K. Thulaseedharan v.
Kerala State Public Service Commission.”
38. In S.S. Balu vs. State of Kerala: 2009 2 SCC 479, it was held as
under.-
“12. There is another aspect of the matter which cannot also be lost sight
of. A person does not acquire a legal right to be appointed only because
his name appears in the select list. (See Pitta Naveen Kumar v. Raja
Narasaiah Zangiti 1.) The State as an employer has a right to fill up all
the posts or not to fill them up. Unless a discrimination is made in regard
to the filling up of the vacancies or an arbitrariness is committed, the
candidate concerned will have no legal right for obtaining a writ of or in
the nature of mandamus. (See Batiarani Gramiya Bank v. Pallab Kumar
2.) In Shankarsan Dash v. Union of India 3 a Constitution Bench of this
Court held: (SCC pp. 50-51, para 7)

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"7. It is not correct to say that if a number of vacancies are notified for
appointment and adequate number of candidates are found fit, the
successful candidates acquire an indefeasible right to be appointed which
cannot be legitimately denied. Ordinarily the notification merely amounts
to an invitation to qualified candidates to apply for recruitment and on
their selection they do not acquire any right to the post. Unless the
relevant recruitment rules so indicate, the State is under no legal duty to
fill up all or any of the vacancies. However, it does not mean that the
State has the licence of acting in an arbitrary manner. The decision not to
fill up the vacancies has to be taken bona fide for appropriate reasons.
And if the vacancies or any of them are filled up, the State is bound to
respect the comparative merit of the candidates, as reflected at the
recruitment test, and no discrimination can be permitted."
13. In State of Haryana v. Subash Chander Marwaha 4 this Court held:
(SCC p. 226, paras 10-11)
"10. ... The mere fact that a candidate's name appears in the list will not
entitle him to a mandamus that he be appointed. Indeed, if the State
Government while making the selection for appointment had departed
from the ranking given in the list, there would have been a legitimate
grievance on the ground that the State Government had departed from the
rules in this respect. ...
11. It must be remembered that the petition is for a mandamus. This Court
has pointed out in Rai Shivendra Bahadur (Dr.) v. Nalanda College 5 that
in order that mandamus may issue to compel an authority to do
something, it must be shown that the statute imposes a legal duty on that
authority and the aggrieved party has a legal right under the statute to
enforce its performance. Since there is no legal duty on the State
Government to appoint all the 15 persons who are in the list and the
petitioners have no legal right under the rules to enforce its performance
the petition is clearly misconceived."
39. In the following was
Ganesh Digamber Jumbhrunkar (supra)
observed.-
“4. The issue with which we are concerned in this petition is as to

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whether by working for a long period of time on contractual basis, the
petitioners have acquired any vested legal right to be appointed in the
respective posts on regular basis.
5. We appreciate the argument of the petitioners that they have given best
part of their life for the said college but so far as law is concerned, we do
not find their continuous working has created any legal right in their
favour to be absorbed. In the event there was any scheme for such
regularization, they could have availed of such scheme but in this case,
there seems to be none. We are also apprised that some of the petitioners
have applied for appointment through the current recruitment process.
The High Court has rejected their claim mainly on the ground that they
have no right to seek regularization of their service. We do not think any
different view can be taken.”
40. In Prashant Shukla (supra), a Division Bench of this Court had the
occasion to consider the contingencies wherein mandamus can be issued.-
“20. It is also settled law that a writ of mandamus can be issued if a petitioner
is able to establish that he has legally protected and judicially enforceable
subsisting right. The petitioner has completely failed to demonstrate that he
has any statutory or legal right to compel the respondents to execute an
agreement for his re-engagement or further engagement as Computer
Operator for MANREGA in District Kannauj.
21. In Director of Settlement, A.P. Vs. M.R. Apparao (2002) 4 SCC 638 (para
17) Hon'ble Supreme Court considered the High Court's power for issuance of
mandamus and held as under :-
"17. Coming to the third question, which is more important from the point of
consideration of High Court's power for issuance of mandamus, it appears that
the constitution empowers the High Court to issue writs, directions or orders
in the nature of habeas corpus, mandamus, prohibition, quo warranto and
certiorari for the enforcement of any of the rights conferred by Part III and for
any other purpose under Article 226 of the Constitution of India. It is,
therefore essentially, a power upon the High Court for issuance of high
prerogative writs for enforcement of fundamental rights as well as non-
fundamental or ordinary legal rights, which may come within the expression
'for any other purpose'. The powers of the High Courts under Article 226
though are discretionary and no limits can be placed upon their discretion,
they must be exercised along recognised lines and subject to certain self-
imposed limitations. The expression 'for any other purpose' in Article 226,
makes the jurisdiction of the High Courts more extensive but yet the Court
must exercise the same with certain restraints and within some parameters.
One of the conditions for exercising power under Article 226 for issuance of a
mandamus is that the Court must come to the conclusion that the aggrieved
person has a legal right, which entitles him to any of the rights and that such

WRIA No. 59726 of 2015
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right has been infringed. In other words, existence of a legal right of a citizen
and performance of any corresponding legal duty by the State or any public
authority, could be enforced by issuance of a writ of mandamus. "Mandamus"
means a command. It differs from the writs of prohibition or certiorari in its
demand for some activity on the part of the body or person to whom it is
addressed. Mandamus is a command issued to direct any person, corporation,
inferior Courts or Government, requiring him or them to do some particular
thing therein specified which appertains to his or their office and is in the
nature of a public duty. A mandamus is available against any public authority
including administrative and local bodies, and it would lie to any person who
is under a duty imposed by statute or by the common law to do a particular
act. In order to obtain a writ or order in the nature of mandamus, the applicant
has to satisfy that he has a legal right to the performance of a legal duty by the
party against whom the mandamus is sought and such right must be subsisting
on the date of the petition.{Kalyan Singh vs. State of U.P., AIR 1962 SC 1183}.
The duty that may be enjoined by mandamus may be one imposed by the
Constitution, a statute, common law or by rules or orders having the force of
law. When the aforesaid principle are applied to the case in hand, the so-
called right of the respondents, depending upon the conclusion that the
amendment Act is constitutionally invalid and, therefore, the right to get
interim payment will continue till the final decision of the Board of Revenue
cannot be sustained when the Supreme Court itself has upheld the
constitutional validity of the amendment Act in Venkatagiri's case (2002) 4
SCC 660 on 6.2.1986 in Civil Appeal Nos. 398 & 1385 of 1972 and further
declared in the said appeal that interim payments are payable till
determination is made by the Director under Section 39(1). The High Court in
exercise of power of issuance of mandamus could not have said anything
contrary to that on the ground that the earlier judgment in favour of the
respondents became final, not being challenged. The impugned mandamus
issued by the Division Bench of the Andhra Pradesh High Court in the teeth of
the declaration made by the Supreme Court as to the constitutionality of the
amendment Act would be an exercise of power and jurisdiction when the
respondents did not have the subsisting legally enforceable right under the
very Act itself. In the aforesaid circumstances, we have no hesitation to come
to the conclusion that the High Court committed serious error in issuing the
mandamus in question for enforcement of the so-called right which never
subsisted on the date, the Court issued the mandamus in view of the decision of
this Court in Venkatagiri's case. In our view, therefore, the said conclusion of
the High Court must be held to be erroneous."
22. A Division Bench of this Court in which one of us (Justice Surya Prakash
Kesarwani) is one of the member, had considered the power of the High Court
for issuance of high prerogative writ for enforcement of fundamental rights,
and held as under:-
"18. It is settled law that writ of mandamus can be issued if the petitioner has a
legal right to the performance of a legal duty by the party against whom the
mandamus is sought and such right must be subsisting on the date of the
petition. Similar view has also been taken by Hon'ble Supreme Court in Kalyan
Singh vs. State of U.P.. Applying the principles of issuance of writ of
mandamus on the facts of the present case, we find that the petitioners have no
legal right for protection on the facts of the present case inasmuch as such the
protection as being asked, may amount to protection against commission of

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42
offence under Section 494/495 I.P.C. It is well settled law that writ of
mandamus can not be issued contrary to law or to defeat a statutory provision
including penal provision. The petitioners do not have legally protected and
judicially enforceable subsisting right to ask for mandamus."
Therefore, the learned Single Judge has not committed any error of law in
dismissing the writ petition by refusing to issue mandamus as prayed for.
41. As regards the judgment in is
Mohd. Abdul Kadir (supra)
concerned, the same is of no assistance to the petitioners particularly
when in the said judgment, the question was with regard to the fact that
the ad hoc appointment under a scheme should be continued till the
scheme is in existence. In para 17, the following was held.-

“ 17. When the ad hoc appointment is under a scheme and is in
accordance with the selection process prescribed by the scheme, there is
no reason why those appointed under the scheme should not be continued
as long as the scheme continues. Ad hoc appointments under schemes are
normally coterminous with the scheme (subject of course to earlier
termination either on medical or disciplinary grounds, or for
unsatisfactory service or on attainment of normal age of retirement).
Irrespective of the length of their ad hoc service or the scheme, they will
not be entitled to regularization nor to the security of tenure and service
benefits available to the regular employees. In this background,
particularly in view of the continuing Scheme, the ex-serviceman
employed after undergoing the selection process, need not be subjected to
the agony, anxiety, humiliation and vicissitudes of annual termination and
re-engagement, merely because their appointment is termed as ad hoc
appointments.”
42. Here, in the present case there is a slight distinction that the
respondents/State employers are not continuing with the said scheme but
have taken a conscious decision for making regular selections in terms of the
recruitment rules. Thus, the judgment in the case of
Mohd. Abdul Kadir
(supra) is distinguishable.
43. Moreover, the regular selections which were conducted by the
respondents in pursuance of 2018 Rules has been stayed by the Coordinate
Bench of this Court on 22.07.2022 passed in Writ-A No. 4095 of 2022

WRIA No. 59726 of 2015
43
(Deepak Kumar and 26 others Vs. State of U.P. through Additional Chief
Secretary Department of Medical Health and Family Welfare, Lko and 4
others).
44. Merely because certain communications came to be made by the Mission
Director, NRHM, State of UP and of the Additional Director, Malaria and
VBD, Uttar Pradesh and also the fact that according to the writ petitioners,
some posts are lying vacant cannot be a ground to direct the respondents by
way of mandamus to fill up those posts as it is not the domain of the Court to
do so. There are various factors which are to be taken into consideration
while filling up the post obviously, it includes feasibility, viability etc. Thus,
by way of a blanket direction or judicial fiat, this Court cannot issue a
direction by way of a mandamus which is contrary to law. On top of it, what
would be relevant is the legal right of a party who seeks mandamus and once
in the present case, writ petitioners are contractual employees who had
worked for a period of 3 years, they cannot claim any right akin to of a
regular employee.
45. Nonetheless, the relief for continuance post 31.03.2014 in co-relation
with the circular dated 26.02.2014 whcih is subject matter of challenge in the
present petitions came to be negated by a Coordinate Bench of this Court at
Lucknow in Writ-A No. 1453 of 2014 (Shiv Pratap Maurya and 667 others
Vs. State of U.P. through Principal Secretary Department of Medical Health
and Family Welfare) along with connected writ petitions decided on
20.03.2024.
46. Cumulatively analyzing the case from the four corners of law, this Court
does not find the present case to be a fit case for issuance of mandamus as
the petitioners are miserably failed to show any legal right in their favour for
continuance as Multi-purpose Health Workers. Resultantly, the writ petitions
being devoid of merits are liable to be dismissed and are .
dismissed
(Vikas Budhwar,J.)

September 1, 2026
Rajesh
Digitally signed by :-
RAJESH KUMAR
High Court of Judicature at Allahabad