DEVI PRASAD CHANDRAKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) CHALLENGE in this petition to the order dated 04.04.2012 (Annexure P/1) passed by the Collector-cum- Mission Director, Rajiv Gandhi Shiksha Mission, Bilaspur, whereby the contract period has not been extended.

(2.) THE facts of the case, in brief, as projected by the petitioner are that the petitioner, by order dated 12.08.1995 was appointed as Block Resource Centre Coordinator (for short 'the BRCC') for a period of one year. THEreafter, his services were extended from time to time for one year, till the impugned order was passed. THE petitioner had filed a writ petition for regularization of his service, which is pending consideration. However, by the impugned order dated 04.04.2012, the services of the petitioner has come to an end as no extension of contract period was granted.

(3.) RELIANCE of Shri Shrivastava on Mrityunjay Shukla & Others v. Municipal Corporation Raipur & Others1, is not relevant to the facts of the case on hand as in that case, the petitioners therein, were appointed against regular post and after completion of probation period, the order of termination was passed, which was not a termination simplicitor but with stigma. Thus, the same was quashed.