HARSUKH MULJIBHAI KATHAD Vs. ADDITIONAL PRINCIPLE SECRETARY

JUDGEMENT

(1.) Heard learned Advocate Mr.L. R. Pathan appearing for learned Advocate Mr.Shaikh on behalf of the petitioner and learned AGP Ms.Vrunda Shah on behalf of respondent State.

(2.) By way of this petition, the petitioner raises a grievance that the contractual service of the petitioner as Programme Manager (Training IEC and Advocacy) with respondent No.2, has not been extended from April 2021, in spite of the fact that the Notification of the State Government dtd. 11/10/2017 inter alia provides that if there are no adverse circumstances against the employee concerned, then the employee would be entitled for extension of the contractual period. Mr.Pathan would submit that though the contractual period of the petitioner expired in the month of April 2021, till date no one has been appointed in lieu of the present petitioner.

(3.) Having regard to the same, issue notice returnable on 18/11/2021.