Jaishree Thakur, J. - (1.) In all these writ petitions similar question is involved, therefore, they are being disposed of by this common order. For the sake of convenience, facts of S.B.Civil Writ Petition No. 8988/2014 are taken.
(2.) The present writ petition has been filed under Article 226 of the Constitution of India for a direction to be issued to revise and enhance the remuneration of petitioners appointed under National Rural Health Mission Scheme (for short 'NRHM Scheme'), to give increment upon the remuneration of the petitioners as per the terms of the contract along with arrears after revision of the pay, as has been enhanced to various employees appointed on contract basis vide order dated 10.12.2010 (Annex.9).
(3.) The petitioners hereby came to be appointed under the National Rural Health Mission, which is a scheme for ensuring effective health care. The said NRHM provides broad operational framework for health sector. That the main goal of the mission is for reducing infant mortality rate and maternal mortality ration, universal access to public health such as woman health and child health, water, sanitation etc. For the implementation of the scheme, there are two divisions, one is the para-medical side and another is the non-para medical side on the administrative side. Under the non-paramedical side, the scheme is implemented thorough three tire system starting from the Block level of the Panchayat to the State level. At the Block level, Units are Block Level Program Management Units (for short 'BPMU'), at the District level, the Unit is District Programme Management Unit (for short 'DPMU') and at the State level, the Unit is State Programme Management Unit (for short 'SPMU)'.;