UDAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner has filed the instant writ application for the following reliefs:

(3.) It is the case of the petitioner that he was appointed as Dresser by the Patient Welfare Committee, Lakhisarai on 3/8/2011 on contract basis for one year. Finding his services to be satisfactory, his contract was extended from time to time up to 2018. He was surprised to receive a letter bearing no. 655dtd. 14/9/2018 from the Secretary, Patient Welfare Committee, Sadar Hospital, Lakhisarai to the effect that in light of the letter no.465 dtd. 17/4/2018 of the State Health Society, Bihar, Patna with respect to the services of the petitioner, the Committee in its meeting held on 24/8/2018 had decided not to extend the contract of the petitioner and to remove him with immediate effect.