SANTOSH KUMAR KHAIRWAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Ram Narayan Sahu, learned counsel for the appellant. Also heard Mr. Jitendra Pali, learned Deputy Advocate General, appearing for the respondents.

(2.) This appeal is presented against an order dtd. 2/3/3021 passed by the learned Single Judge in WP(S) No. 1135 of 2021, whereby the learned Single Judge dismissed the writ petition.

(3.) The case of the petitioner, as presented in the writ petition, was that he was appointed as Rozgar Sahayak of Gram Panchayat, Jatga on contract basis @ Rs.2000.00 per month by the respondent No.4 by issuing an order dtd. 16/9/2008 and that from time to time, such engagement was continued. It appears that contractual engagement of the petitioner was last extended for a period from 1/3/2019 to 28/2/2020. However, by an order dtd. 29/2/2020, relying on Rule 11(4) of the Chhattisgarh Civil Services (Contract Appointment) Rules, 2012, the contract period having expired, the services of the petitioner was discontinued. In the order dtd. 29/2/2020, reference was also made to unsatisfactory performance of duty and negligence by the petitioner.