Prawara Pradeep Kulkarni vs National Health Mission Thr ...
2021 Latest Caselaw 13656 Bom

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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                         982 Writ Petition No.5260 Of 2021

Dr. Prawara Pradeep Kulkarni                                     .. Petitioner
          Versus
National Health Mission
Thr Secretary and Others                                         .. Respondents
                                        ...

       Mr S.B. Deshpande, Advocate h/f. Mr Shreyas S. Deshpande,
                      Advocate for the Petitioner
         Mr R.R. Bangar, Standing Counsel for Respondent No.1
            Mr S.K. Tambe, AGP for Respondent Nos.2, 3 & 5
                                  ...

                                     CORAM :         S. V. GANGAPURWALA
                                                             AND
                                                     R.N. LADDHA, JJ.

                                      DATE       :    22-09-2021
PER COURT : -

 1.       The petitioner seeks continuance of contractual employment as

 Oral Surgeon.


 2.       The learned Advocate for the petitioner submits that the

 petitioner is similarly situated as the petitioner in Writ Petition

 No.5119 of 2019 decided by the Principal Seat at Bombay under the

 judgment and order dated 11-08-2020.



 3.       The petitioner claims to be working as a Dental Surgeon under

 the National Oral Health Programme.                 It is not disputed that the

Gajanan


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 petitioner is similarly situated as the petitioner in Writ Petition

 No.5119 of 2019 decided under the Judgment and order dated

 11-08-2020.



 4.       In view of that and for the reasons recorded in the said

 judgment, we follow the same course and pass the following order.

                                   ORDER

(i) The matter is remitted back to respondent Nos.2 and 3 to take

a fresh decision regarding continuance of contractual employment of

the petitioner as dental surgeon under the National Health Mission in

the State of Maharashtra keeping in mind the discussions made

above. Such decision, which shall be in the form of a reasoned order,

shall be taken within a period of four weeks from the date of receipt

of a copy of the present order, which shall be communicated to the

petitioner.

(ii) Writ petition is accordingly disposed of. No costs.

       [ R.N. LADDHA ]                        [ S. V. GANGAPURWALA ]
           JUDGE                                        JUDGE
                                      ...




Gajanan