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Judgment
12 paragraphs · 195 wordsP. Sam Koshy, J
The relief sought for by the petitioner in the instant Writ Petition is for quashment of order dated 04/07/2018 the petitioner's contractual employment
has not been renewed by the respondents.
At the outset, this Court is of the opinion that it is not a case where the contract period or the contractual employment of the petitioner has been
terminated half way through the contract period. It is a case where the petitioner has been permitted to perform his duties through the entire
contractual period for which he was engaged. Thereafter, it is exclusively within the domain of the respondents to decide whether renewal has to be
granted to a contractual employee or not.
The High Court in exercise of its Writ Jurisdiction under Article 226 of the Constitution of India would not substitute itself as an agency to decide
the eligibility of the petitioner for renewal.
The only relief which this Court can give to the petitioner is for making a suitable representation to the higher authorities for reconsidering the claim
for renewal of contractual employment.
With the aforesaid observation, the Writ Petition stands disposed off.