YUVRAJ DEWANGAN Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) BY this petition, the petitioner seeks quashing of order dated 14.06.2010 (Annexure P/1) whereby the period of contract appointment of the petitioner has not been extended and his services has come to an end and further, a direction to the respondents to reinstate the petitioner to his former post with full back-wages and consequential relief.

(2.) THE facts, in nutshell, as projected by the petitioner is that the petitioner was initially appointed as Programme Officer on contract basis by order dated 23.02.2008 (Annexure P/3) and posted at Kuokonda, Dantewada. THE appointment was uptil 31st December, 2008. THE petitioner was issued a show cause notice on 16.03.2009 (Annexure P/5) by the respondent No. 1 with respect to his absence from the office. Reply to the said notice was filed whereupon the matter was dropped. THE petitioner, at earlier point of time, had made a complaint against the Chief Executive Officer (for short 'the C.E.O'), Janpad Panchayat, Simga with regard to irregularities committee by him, to the C.E.O, Jila Panchayat, as well as the Collector, Raipur (Annexure P/9 to P/11). Thus, the petitioner, by order dated 06.02.2010 was transferred from Janpad Panchayat, Simga to Abhanpur.

(3.) SHRI Dubey, learned counsel appearing for the State/respondent No. 2 to 4 submits that there is no irregularity or illegality in the order dated 14.06.2010 as the appointment of the petitioner was on contract basis and on the basis of the assessment report dated 11.05.2010 (Annexure R/1), the respondent authorities have decided not to extend the services of the petitioner, which is strictly in accordance with the rules.