SATY PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) IT is admitted position that the petitioner was inducted in service on contract basis as Lab. Technician under the Reproductive and Child Health Programme on 4.4.2000. His services have been terminated on 5.10.2005. Some of the persons had filed CWP No. 9673 of 2004 and this Court had stayed the operation of the termination order qua those persons on 30.1.2006. However, such like order can no longer be passed because once the petitioners are employed on contract basis and their services have been terminated in accordance with the terms and conditions of the contract employment then according to the Constitution Bench judgement of the Hon'ble Supreme Court no mandamus can be issued by this Court for extending the period of employment. The afore-mentioned view has been taken by the Hon'ble Supreme Court in the case of Secretary, State of Karnataka and ors vs. Umadevi and others JT 23006(4) SC 420. Therefore, no illegality could be found in the impugned order. For the reasons afore-mentioned, this petition fails and the same is dismissed.