KASTURI HAZARIKA RAJKHOWA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. D. Sinha, learned counsel for the petitioner. Also heard Mr. M. Haloi, learned counsel for the respondent, GMDA and Mr. P. Nayak, learned counsel for the Finance Department.

(2.) The petitioner was engaged as Office Assistant on contractual basis by the respondents, GMDA, Dispur Zone pursuant to a selection process through an advertisement dated 07.08.2015. The petitioner on being successful in the selection process was so appointed along with 21 (twenty one) numbers of other similarly situated employees and were engaged on a contractual basis for a period of 11 (eleven) months with effect from 17.02.2017. Subsequently, the service was extended for another period of 1 (one) year as approved by Mayor-in-Council for the GMDA in its meeting held on 24.01.2018. Consequent thereof, the contractual appointment stood extended upto 17.01.2019. Subsequent thereto, by order dated 11.01.2019, the service stood extended for another 12 (twelve) months. During the extended period, the petitioner was in child care leave for 3 (three) months. In the meantime, the term of the appointment came to an end.

(3.) Some of the other similarly situated persons had approached this Court prior to their contract having come to an end by way of WP(C) No. 3849/2019 which was given a final consideration by the order dated 11.06.2019.