VANVASI SEVA KENDRA; SADANAND RAI Vs. STATE OF BIHAR; PRINCIPAL SECRETARY, DEPARTMENT OF HEALTH, MEDICAL EDUCATION & FAMILY; SECRETARY, DEPARTMENT OF HEALTH & FAMILY WELFARE-CUM-EXECUTIVE DIRECTOR; STATE PROGRAMME OFFICER, STATE HEALTH SOCIETY; DISTRICT HEALTH SOCIETY; DISTRICT MAGISTRATE; DE

JUDGEMENT

(1.) Heard learned senior counsel for the petitioners and learned counsel for the respondents State Health Society.

(2.) The present writ petition has been filed with the following prayers

(3.) At the outset, learned senior counsel for the petitioner, Mr. Ashok Kumar Singh, states that both Memoranda of Understanding dated 31.05.2011 and 30.05.2011 relating to the Districts of Saran and Aurangabad respectively, were operative only for a period of one year which has since elapsed and hence prayer no. (ii) and a part of prayer no. (iii) with regard to termination of services of the petitioner s NRC are not pressed, and the same are dismissed as such.