Rajesh Bindal J.
Prayer in the present petition is for considering the claim of the petitioners for re-appointment on the post of Multipurpose Health Workers (Male).
The petitioners were initially appointed as Multipurpose Health Workers (Male) on contract basis. Though some of them have worked for a period of more than one year, but some have worked merely for a period of six months. After expiry of their contract period, no extension was granted and they are no more in service from 31.3.2008 and 30.4.2008 onwards, in different cases.
The submission is that their female counter parts, who were also employed on contract basis along with the petitioners in the year 2006, were permitted to continue and later on their services were regularised as ANM, hence, the case of the petitioners, being on parity, also requires to be considered.
After hearing learned counsel for the petitioners, I do not find any merit in the present petition. In case the female counter-parts of the petitioners were permitted to continue and there were some allegations of discrimination, the cause of action arose to the petitioners way back in March/April, 2008, when their contract was not renewed and they were not permitted to continue. At this stage, no direction can be issued to the State to re-engage the petitioners on contract basis. The petitioners had earlier approached this court by filing CWP No. 8948 of 2012, in which vide order dated 14.5.2012, a direction was given to consider the legal notice got served by the petitioners. The same was responded to stating that as the petitioners had been relieved from duty on 30.4.2008, they cannot be re-employed now. They shall be at liberty to apply as and when an advertisement is issued.
For the reasons mentioned above, the present petition is dismissed.
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