JITENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) BY this petition filed under Article 226/227 of the Constitution of India, petitioner has challenged the order dated 18-6-05 (Annexure P-9) by which his services have been terminated by the 3rd respondent.

(2.) THE petitioner was appointed initially vide order dated 30-1-1996 on contract basis on the post of District Project Coordinator, Dhar under "rajeev Gandhi Prathmik Shiksha Mission" (for short, 'rgpsm' ). The period of his appointment was extended from time to time up to 30-4-05. The 3rd respondent, Mission Director Jila Shiksha Kendra, Dhar issued an order dated 25-5-2005 (Annexure P-6), directing the 4th respondent to take the additional charge of the post of District Project Coordinator Dhar from the petitioner. Aggrieved, the petitioner submitted a representation and filed a Writ Petition no. 1041 of 05 before this Court. The said writ petition was disposed of by this court vide order dated 2-6-05, directing the respondents to consider and decide the petitioner's representation within four weeks. However, the respondents had passed the impugned termination order dated 18-6-05 (Annexure P-9)informing therein that the decision has been taken on 14-6-2005 by State Level appointment Committee, not to extend his period of appointment. Feeling aggrieved by the said order dated 18-6-2005; the petitioner has filed this petition.

(3.) CASE of the petitioner is that he was working since 1996 on the post of District Project Coordinator at Dhar. His work was satisfactory and as such the impugned order of termination as illegal, arbitrary and violative of Articles 14 and 16 of the Constitution of India.