RAVISHANKAR AHIRWAR Vs. PRESIDING OFFICER, MPSEB

JUDGEMENT

(1.) PETITIONER by Shri S.K. Gupta, Advocate. He is heard on the question of admission. Petitioner by way of filing this petition before this Court under Article 227 of the Constitution of India has challenged the order passed by the State Labour Court. The State Labour Court earlier granted ex parte injunction in favour of the petitioner on 21.6.2006 and thereafter has vacated the interim order by passing the impugned order on 13.10.2006, which is Annexure P-4 to the petition.

(2.) THE facts leading to the present case are that the petitioner was engaged on contract basis as a Meter Reader. According to the averments made in the application before the Labour Court, which is Annexure P-2 to the petition, in para 2, it has been stated that the last extension of the agreement was upto 23.8.2006. There is nothing on record to show that the agreement has been extended after 23.8.2006.

(3.) UNDER the similar circumstances, this Court in WP No. 15498/2006 (S) decided on 1.11.2006 has dismissed the petition on the ground that after the expiry of the contract an employee has no right to claim any reinstatement or to continue in service. The judgment so passed by this Court in WP No. 15498/2006 (S) (supra) shall have the full application in the present case also.