KHITIBHUSHAN SINGH DANSENA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present petition has been preferred seeking for a direction to the respondents to renew the contract of employment with the respondents which the petitioners have been availing since 2012 and 2014 respectively. The second relief which the petitioners have sought for is a direction to the respondents to release the salary of the petitioners for the period from February, 2015 to December, 2016 during which time though the petitioners have worked continuously, but salary has not been paid to them.

(2.) So far as relief for a direction to renew the contract employment is concerned, this court is not inclined to accept the said prayer of the petitioners for the simple reason that the previous engagement of the petitioners with the respondents was as a contractual employee. The very term contractual employment itself means that it is a contract for specific period and that the moment the period of contract expires, the relationship between the two persons who had entered into an agreement, comes to an automatic end. The last contract of the petitioners came to an end in December, 2016. Thereafter, the respondents have not renewed the contract.

(3.) So far as the legal position is concerned, the law is by now well settled that the contractual employee does not have any indefeasible right created seeking for continuation of the contract even after the conclusion of contract period. The conditions attached to the contract entered into between the parties would be binding upon the petitioners.