SATYAM SEN Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by order dated 17.10.2107 passed by respondent No.2 by which his contract employment has been terminated.

(2.) The petitioner was appointed as Gram Rojgar Sahayak on contract basis by order dated 15.11.2012 passed by Gram Panchayat Khudgaon. The terms and conditions of the appointment are mentioned in the said order. According to the petitioner, by order dated 17.10.2017, his services have been terminated without giving any opportunity of hearing, hence the present petition before this Court.

(3.) Despite, several opportunities, no return has been filed by the respondents.