YOGESH S/O. SWAMY GOWDA Vs. STATE OF KARNATAKA - BY ITS SECRETARY WOMEN AND CHILD DEVELOPMENT DEPARTMENT M.S. BLDG., DR. AMBEDKAR VEEDHI BANGALORE 1 AND GENERAL MANAGER KARNATAKA STATE WOMEN DEV. CORPORATION 6TH FLOOR, JAYANAGAR SHOPPING COMPLEX

JUDGEMENT

(1.) PETITIONER has sought for quashing the order at annexure D and to continue his services as a Project Officer of Devadasi Rehbabilitation Project, Haveri. According to the petitioner's counsel, initially for a period of eleven months, petitioner has been appointed to work as Project Officer. Thereafter, even as per the order at annexure E i.e., term would extend up to completion of the Project. Though petitioner has been appointed on contract basis, his services has to be extended and be treated as till conclusion of the project. Directing the petitioner to get himself relieved and hand over charge and relieving the petitioner as at annexure D is erroneous. Accordingly, he has sought for quashing the impugned order.

(2.) THE initial appointment of the petitioner is on 26.9.2007 for a period of eleven months up to 25.8.2008. Once again on 23.07.2008, as per annexure B, additional charge was given to the petitioner. On 12.11.2008, he has been directed to hand over charge to one BR Madhusudhan. Though the initial appointment is for a period of eleven months, petitioner has worked for more than one year. Further, on moving this Court, a direction had been issued by this Court by way of an interim order not to relieve the services of the petitioner, if not already relieved The Division Bench of this Court in WP 14688/2005 on 10.1.2006 has observed that petitioner therein has no vested right to seek regularization or absorption of services. However, when the authority concerned has appointed the petitioner for a particular project, till completion of such project, his services shall not be terminated.