AMARESH BASAK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. B. Datta, learned counsel appearing for the petitioners as well as Mr. T.D. Majumder, learned counsel appearing for the respondents No.3 & 4.

(2.) By means of filing this writ petition, the petitioners have challenged the memorandum dtd. 26/6/2018 (Annexure-5 to the writ petition wherein the contractual service of the writ petitioners have been cancelled on expiry of the term of their engagements.

(3.) The facts, in short, are that the petitioner No.1, Sri Amaresh Basak was engaged on contract basis vide office order dtd. 19/7/2016 for a period of six months w.e.f. 1/7/2016. Petitioner No.2, Sri Amit Kumar Rudrapaul was engaged vide office order dtd. 16/8/2016 for a period of six months, the petitioner No.3, Sri Kamal Mallik was engaged vide office order dtd. 16/8/2016 for a period of six months w.e.f. 18/7/2016 and petitioner No.4, Sri Kamalesh Debbarma was engaged vide office order dtd. 19/7/2016 for a period of six months w.e.f. 8/7/2016.