DEV SINGH PARMAR Vs. STATE OF C.G.

JUDGEMENT

(1.) None for the Respondent No. 4 though served. Office report shows that the Respondent No. 4 was served and the acknowledgment is also kept on record along with this petition. However, there is no representation on its behalf. The acknowledgment is dtd. 18/6/2024.

(2.) The petitioner has filed this writ petition seeking following reliefs:-

(3.) Learned counsel for the petitioners submit that the petitioner was appointed on the post of Rojgar Sahayak vide order dtd. 2/7/2007 (Annexure P/1) and was posted at Village Panchayat Darwaja, Janpad Panchayat Lormi, District - Mungeli. He contended that though the appointment of the petitioner was on contract for a period of one year, however, the period of contract was extended time to time and he continuously worked till the year 2017 and thereafter, his period of appointment was not renewed/extended without assigning any reason. Petitioner thereafter, approached the authorities on many occasions, seeking the reason for non-extension of the period of service upon which, the Respondent No. 4 vide letter dtd. 12/2/2019 (Annexure P/2) informed the petitioner that he remained absent from his service. He also remained absent from the meetings, not submitted the muster roll within the time specified and the entries of the Aadhar Number has not been completely made by him.