MAKARDA HEALTH SANITARY INSPECTORS WELFARE ASSOCIATION Vs. STATE OF WEST BENGAL
LAWS(CAL)-2009-4-51
HIGH COURT OF CALCUTTA
Decided on April 30,2009

MAKARDA HEALTH SANITARY INSPECTORS WELFARE ASSOCIATION Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

- (1.) THE Petitioner No. 1 is a Registered Association under the name and Style of Makarda Health Sanitary Inspectors Welfare Association having its Registered Office at Makarda, within P. S. Pingla in the District of paschim Medinipur while the Petitioner Nos. 2 to 8 are the Executive Committee members of the said Association.
(2.) THEY have filed this Writ Application praying for the following relief :- "b) A Rule do issue upon the respondents to show cause why Writ order and/or directions in the nature of Mandamus should not issue directing them to forthwith initiate recruitment process for appointment of Sanitary Inspectors in the available sanctioned posts of Sanitary Inspectors lying vacant in primary Health Centres in different blocks and Municipalities in the District of Midnapore west as well as in other districts of West Bengal. "
(3.) THE Petitioners after entertaining a hope that the vacant posts in respect of Sanitary Inspectors under the Block Primary Health Centre controlled by the Respondent No. 1 would be filled up as they have concern for the general Public that in the absence of filling up of such posts the healthcare of the local people would suffer.;


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