Pramath Patnaik, J. - (1.) THE aforesaid writ petitions are being heard together. Since, the relief sought for are similar in both the writ petitions, therefore, with the consent of counsel of respective parties these aforesaid writ petitions are heard analogously and disposed of by this common order/judgment.
(2.) THE writ petitions have been preferred for the following reliefs: (a) For issuance of an appropriate writ/order/direction and/or a writ in the nature of Certiorari to quash the order as contained in Memo No. 113(2) dated 15 -02 -2008 (Annexure -3) passed by the concerned respondents who have extended the period of services of those medical and para -medical employees who were given employment on contractual basis for a certain period and also to direct the respondents to initiate action for regular appointment on the sanctioned and vacant posts of medical and para -medical staffs viz., Lab Technicians, Pharmacists, Nurses Grade -A, A.N.M. etc., by the Jharkhand State Public Service Commission. (b) For issuance of an appropriate writ/order/direction and/or a writ in the nature of certiorari commanding the respondents concerned to fill -up the posts of para -medicals viz., Lab Technicians, Pharmacists, Nurses Grade -A, Auxiliary Nurse Mid -Wife (A.N.M.) against the sanctioned post in the State of Jharkhand on regular basis after following legal process for appointment. (c) For issuance of an appropriate writ/order/direction to prohibit the respondents to take services of such para -medical employees whose services have been extended vide order dated 13 -2 -2007 (Annexure -2 to the writ petition) which debars the petitioners from their legal rights to apply for their appointment on the said posts. (d) For issuance of such other writ/order/direction for which the petitioners are legally entitled under the facts and circumstances of this case. Sans details, the facts in nutshell is that the petitioners in pursuance to a notice published for appointment on contract basis for the posts of Doctor and Para Medical Staffs as evident form Annexure -1 to the writ application, finding themselves eligible for the posts, have applied for the same and after proper verification of their testimonials, they were selected for the said posts and accordingly, agreements were executed between the petitioners and the respondents on 14.11.2003 for the period 01.01.2004 to 31.12.2005 as evident from Annexure -2 to the writ application.
(3.) AS per the agreement, the petitioners submitted their joining on their respective posts in the district and performed their duties. Since the period of the contract of the petitioners was expired on 31.12.2005 but on interference of the Hon'ble High Court they were paid the wage or remuneration for period of contract.;