SATYENDRA KUMAR SINHA Vs. THE BIHAR STATE BUILDING

JUDGEMENT

(1.) Heard Shri Uday Chand Prasad for the appellant and Shri Tej Bahadur Singh, learned Senior Advocate for the Bihar State Building Construction Corporation Limited.

(2.) The appellant before us is aggrieved by the impugned judgment dated 14th of March, 2018 whereby the writ petition filed by him assailing the order of the cancellation of his contract of appointment dtd. 1/12/2015 has been dismissed as the services of the appellant were contractual in nature and the action taken has been found to be supported by principles of natural justice.

(3.) Learned counsel for the appellant contends that the appointment has been made by the Construction Corporation which is a Government agency and is performing sovereign functions. Consequently, the Corporation cannot act arbitrarily, but the impugned action being violative of Article 14 of the Constitution of India, the same was appropriately challenged by the appellant in the writ petition giving rise to the present appeal which has been dismissed, hence this appeal.