HARESHWAR SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The challenge in the present intra Court appeal is to the order dated 24.02.2014 passed by the learned single Bench by which C.W.J.C. No. 22201 of 2012 filed by the appellant has been dismissed.

(3.) The appellant was appointed as Prakhand Sadhan Sevi, Amnour on 21.09.2007 for a period of 11 months initially, which was extended from time to time. Lastly the period was extended till 31st March, 2012. In the meantime on 12.04.2011, Amnaur P.S. Case No. 21 of 2011 was registered and two persons were arrested transporting rice in which the appellant was also made an accused for the reason that the rice was meant for Mid-Day Meal Scheme and the appellant was the person who had taken delivery of the foodgrains from the Bihar State Food and Civil Supplies Corporation. Thereafter, in the meeting of the Selection Committee of Mid-Day Meal Scheme, Saran at Chapra held on 20.10.2012 decided not to extend the period of engagement of the appellant. However, he was allowed payment till that time. The appellant being aggrieved by such decision not to extend the period of his contractual employment moved before the learned single Bench in C.W.J.C. No. 22201 of 2012 and the order dated 24.02.2014 dismissing the writ application is subject matter of the present Letters Patent Appeal.