DISTRICT COLLECTOR Vs. N.R.AMALRAJ

JUDGEMENT

(1.) This Writ Appeal is filed by the first and second Respondents in the Writ Petition. The first Respondent herein filed W.P.(MD) No.19175 of 2014 and challenged the notification dated 12.11.2014 issued by the first Appellant herein and prayed for a further direction to the first Appellant to forthwith renew the appointment of the first Respondent herein as Protection Officer in the District Child Protection Society.

(2.) The facts that are relevant for purposes of disposal of the present Writ Appeal are as follows:

(3.) Based on the said guidelines, a Contractual Service Agreement dated 21.08.2012 (the First Contract) was entered into between the first Respondent herein and the District Child Protection Society (DCPS) on 21.08.2012. As per the First Contract, the first Respondent herein was appointed as Protection Officer of the DCPS with effect from 21.08.2012 for a period of one year from the date of commencement thereof. The remuneration payable to the first Respondent was fixed on a consolidated basis at Rs.12,000/- per month with permissible allowances, travel costs reimbursement and leave entitlement as specified in the said First Contract. Moreover, the First Contract provided, as follows, with regard to the status of the contract employee and his rights and obligations: