GOUTAM KUMAR PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Somik Deb, learned counsel appearing for the petitioner as well as Mr. M. Debbarma, learned Addl. GA appearing for the respondents.

(2.) The petitioner was engaged as the contractual worker under the District Disability Rehabilitation Centre (DDRC) initially on 02.05.2008 and he continued till 30.06.2020. Last engagement order that is available on record was issued on 04.09.2019. The petitioner is admittedly a contractual worker whose serve was lastly extended for a period of one year from 01.07.2019 to 30.06.2020 on the terms and condition inter alia that the contractual service can be discontinued by the authority at any time during the contract period on the ground of bad performance in discharging duties/misbehavior/misconduct/indiscipline.

(3.) However, the petitioner was allowed to continue in the said service till the last day in terms of the engagement order dated 04.09.2018. On 30.06.2020, the petitioner was communicated by the District Disability Rehabilitation officer that since the performance of the petitioner is found not satisfactory, his engagement will not be extended after 30.06.2020.