BHANWAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Vinay Kumar, learned counsel for the petitioner and Mr. Paresh Tripathi, learned Chief Standing Counsel for the State of Uttarakhand and, with their consent, the writ petition is disposed of at the stage of admission.

(2.) The petitioner was appointed on contract basis as a Medical Officer (Ayurvedic) at the Government Allopathic Hospital Bhagwati Tallaiya, Bironkha, District Pauri Garhwal on 4/3/2009 for a period of one year. The said contract, for one year, is said to have been periodically renewed, the last of which was on 20/3/2017 appointing him again on a contract basis for the period from 4/3/2017 to 28/2/2018. While the petitioner's contract was not extended after 4/3/2018, it is his specific case that, since his case was recommended for extension of the contract, his services were continued by the said hospital till 28/2/2019, and he was informed on 4/3/2019 that his services were no longer required.

(3.) The petitioner's claim in this writ petition is not for renewal of the contract, but only for payment of salary for the period from 4/3/2018 till 28/2/2019 on the ground that he had discharged duties as a Medical Officer (Ayurvedic), in the said hospital during this period.