T.AMARNATH GOUD,J. - (1.)This is a petition under Article 226 of the Constitution of India whereby the petition has urged to quash and cancel the memorandum dtd. 30/6/2020 passed by the District Disability Rehabilitation Officer, District Disability Rehabilitation Centre (West).
(2.)It is the case of the petitioner that from 2002 the petitioner was put in contractual services since 18/11/2002 to 30/12/2002 as Technician under District Disability Rehabilitation Centre (West). It is further submitted by the petitioner that his services were renewed from time to time. The present term has come to an end on 30/6/2020. On the said date, the respondents in spite of extending his service have served a memorandum dtd. 30/6/2020 which is impugned herein informing the petitioner not to attend his services beyond 30/6/2020 as his service were not satisfactory. Hence, the present writ petition.
(3.)The counsel for the petitioner submits before this court the observation made by the respondents stating that the service of the petitioner was not satisfactory is adverse remark which creates a stigma. Moreover, counsel for the petitioner also submits that before making such decision, an opportunity ought to have been given by the respondents by following principle of natural justice. The respondents have not followed and the same is violation of law, according to the petitioner. Further, the counsel relied upon the judgment dtd. 18/5/2022 passed by this court in Ditul Debbarma vs. State of Tripura and Others and prayed before this court to set aside the impugned memorandum dtd. 30/6/2020 and allow the petitioner to continue his service.
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