KAMRUL KARIM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned counsel for the State.

(2.) It appears from the impugned order of the director that the petitioner herein was appointed in terms of an advertisement dtd. 5/11/1999, as Medical Technologist (Electro Cardiogram), referred to as M.T.(ECG) at the project hospitals, under the State Health System Development Project - II, in South 24 Parganas under the Health and Family Welfare Department, Government of West Bengal. The appointment was on a contractual basis having a consolidated remuneration of Rs.5025.00 per month. The contract was for a one year period, and contemplated annual renewal on the basis of performances.

(3.) It is not in dispute that the petitioner's contractual services were continuously renewed on the basis of his performance, year after year, till it was regularised by order dtd. 5/3/2008, with effect from 17/5/2007.