REENA KUMARI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The present Intra-Court appeal has been preferred by the appellant, being aggrieved by the order dated 10.02.2014 passed in C.W.J.C. No.20353 of 2013 by the learned Single Judge of this Court, by which her writ petition against the order dated 16.09.2013 of the Deputy Development Commissioner-cum-Additional Programme Coordinator, Siwan (Annexure-4 to the writ petition), cancelling her contractual engagement, was dismissed.

(2.) Pleadings being complete, with consent of parties, this matter was heard in detail for final disposal at this stage itself.

(3.) The writ petitioner/appellant, who was aged about 18 years as on 01.01.2006, was selected and engaged as consultant under the District Rural Development Agency, Siwan purely on contractual basis with a fixed remuneration of Rs.3000 per month. Let it be noted that it was not an employment under the State on any civil post. The contract of appointment was initially for a period of two years which was further increased by a fresh appointment for two years under a fresh agreement in the year 2009. The important clauses of the agreement is quoted hereunder:-