PALAS GUHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant writ petition is preferred by one Sri Palas Guha herein the writ petitioner for disbursement of his outstanding claims and service benefits.

(2.) The facts of the case in brief are that on 5/11/1990 the petitioner joined service with M/s Mecon Ltd herein respondent No.2 tasked with the job of project management and consultancy for the modernization of Durgapur Steel Plant, in the post of Supervisor (Railway Track) on contractual basis for two years. The petitioner during his tenure of service was allotted a quarter with specified terms and conditions.

(3.) The tenure of the petitioner was extended by fresh orders of appointment on 29/10/1992 for one year, on 1/11/1993 for one year and lastly on 2/11/1994, the contractual period of service of the petitioner had been extended till 31/3/1995.