A.R. MALLESH Vs. DIRECTOR OF MUNICIPAL, THE DEPUTY COMMISSIONER CHIKKAMAGALUR, AND THE TOWN MUNICIPAL COUNCIL, KADUR

JUDGEMENT

(1.) THE case of the petitioner is that he was appointed as I.T. Consultant in the respondent office on contract basis for a period of two years w.e.f. 31.10.2007. On 28.01.2010, he was discharged from his services on the ground that he has taken certain unilateral decisions. Questioning the same, the present petition is filed. The learned counsel for the petitioner is absent. There was no representation when the matter was called even on 05.07.2012 and on. 28.08.2013.

(2.) THE learned Government Advocate contends that it was a contractual appointment which has seized on 31.10.2009. The termination order has been passed after the said period has since expired. Therefore, the petitioner could not have any grievance.