MANISH KUMAR PATEL Vs. STATE OF M P

JUDGEMENT

(1.) This appeal has been filed by the appellant calling in question tenability of an order -dated 1.2.2010, passed by the writ Court in W.P. No. 11837/2009.

(2.) Appellant /petitioner was appointed on contract basis in a Project for a period upto 30.6.2008. Just a month prior to conclusion of the period of contract, his contract was terminated vide order -dated 5.5.2008 and, therefore, the writ petition was filed calling in question the termination of contract. The writ court found that the contract was cancelled during the period of training, the work of the appellant/petitioner was evaluated and as he did not fulfil the benchmark fixed for continuing with the contract appointment, the appointment was terminated.

(3.) This is a case where the appellant/petitioner was appointed on contract basis and a month before the conclusion of the contract the service has been terminated. The petitioner being a contract employee does not have any legal right to seek continuation of the contract appointment. The respondents have a right to terminate the contract and interference can be made with regard to such termination only if arbitrary or unreasonable decision is taken.