YANNAM RAJAGOPAL REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India, seeking the following relief:

(2.) The case of the petitioner is that he was initially appointed as Joint Executive Officer (Technical) on contract basis on 25/10/2021, for a period of one year. Thereafter, the said contract was extended vide proceedings dtd. 9/11/2023, with effect from 26/10/2023, for a further period of one year. However, the grievance of the petitioner is that, though the petitioner is entitled to work on a contract basis until 25/10/2024, the respondents have issued the impugned proceedings dtd. 30/8/2024, directing the Executive Officer (Medical Audit), Dr. NTR University, to make alternative arrangements with the existing staff by duly relieving the petitioner from his services on the ground that his contract period has expired on 6/8/2024. Hence, the present Writ Petition.

(3.) Heard learned counsel for the petitioner and learned counsel appearing for the respondents.