AJAY KUMAR TIGGA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) With the consent of the parties, the matter is taken up for hearing finally.

(2.) The challenge in this petition is to the order dated 14.08.2018 (Annexure P/1) whereby the services of the petitioner has been ordered to be discontinued w.e.f. 13.09.2018 onwards i.e. on the completion of one months' notice period.

(3.) Learned counsel for the petitioner submits that it is a case where the petitioner was initially appointed on contractual basis on 18.07.2017. As per agreement, the contract period was till 17.07.2018. Thereafter the contractual period of the petitioner was further extended till 28.02.2019. Meanwhile, on the recommendation of the Zila Panchayat, Rajnandgaon, the services of the petitioner now stands ordered to be discontinued w.e.f. 109.2018.