Junaid Alam vs State of Bihar and Others

Narayan Roy, J.—Heard counsel for the parties.

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.

On own showing of the Petitioner, it appears from Annexure-1 that the Petitioner was appointed on contract basis for a period of one year on consolidated pay of Rs. 6000/- with effect from 12.2.2002. After expiry of the period of one year, the authorities now have refused the extension to the Petitioner by the impugned order.

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.

Learned Counsel, however, submits that the Petitioner admittedly worked under the Respondents on or before 10.6.2003 and he is entitled to get his remuneration on month to month basis.

For this grievance, the Petitioner may represent his case before the Respondent authorities, which would be considered and disposed of in accordance with law and in case, the authorities will be satisfied that admittedly, the Petitioner worked on or before 10.6.2003 even after expiry of the period of contract, his remuneration/salary will be paid to him within a period of two months from the date of decision taken by the authorities.

With the direction/observation aforesaid this application is dismissed.