SHANTI BHARAT NOATIA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Raju Datta, learned counsel for the petitioner. Also heard Mr. B. Majumder, learned counsel for the respondent No.1 and Mr. BN Majumder, learned senior counsel assisted by K. Deb, learned counsel for the respondents No.2 to 7.

(2.) This is an application under Article 226 of the Constitution of India seeking following reliefs:

(3.) It is the case of the petitioner that he was engaged to the post of District Manager under CSC 2.0 Scheme, under Gomati District by Memorandum dtd. 30/4/2016 on contractual basis. The petitioner continued working in the capacity of District Manager and again on 4/5/2022 his contractual engagement was renewed w.e.f. 1/4/2022 to 31/3/2023 and his monthly remuneration was revised to Rs.36,746.00 only per month from 1/4/2022. All the other terms and conditions of his contractual agreement as mentioned in his original contract letter remained unchanged.