JUNAID ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against order dated 10.6.2003, as contained in Annexure 4, whereby and whereunder the authorities have not given extension to the petitioner on the post of Lab -technician.

(3.) OWING to the nature of employment of the petitioner, in my opinion, no interference is required from this end, as issuance of the impugned order amounts to termination of the services of the petitioner on contractual basis.