PRAKASH CHANDRA KEIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE petitioner before this Court has filed this petition challenging the order dated 12-6-2009 (Annexure P-1) passed by District Project Director, District Education Centre, Bhind, by which his services have been put to an end.

(2.) THE contention of the petitioner is that he was appointed as Assistant Engineer in Rajeev Gandhi Shiksha Mission, vide order dated 5-3-1999 on contractual basis for a period of one year. THE petitioner has further stated that the tenure was extended from time to time and on 12-6-2009 without granting any opportunity of hearing to the petitioner a stigmatic order was passed for discontinuing the services of the petitioner. He prayed for quashing of the aforesaid order.

(3.) HEARD the learned Counsel for the parties at length and with the consent of the parties, the matter has been finally heard and disposed of at motion stage.