Anil Kumar, J. - (1.) MATTER is taken in revised cause list. None appeared on behalf of the petitioner.
(2.) HEARD learned Standing Counsel and perused the record. Petitioner was appointed on contractual basis in the matter in question and last contractual appointment of the petitioner was for a period of three months with effect from 4.10.1991, thereafter , the services of the petitioner was not extended, as such, he filed a present writ petition before this court with the following main prayer: - Issue a writ of certiorari quashing the oral termination of the services of the petitioner with effect from 1.7.1992.
(3.) IN view of the abovesaid facts, the question which arises for consideration in the present case is whether the petitioner who is appointed on contractual basis has got any right to get his contractual appointment, extended in service after the expiry of the term of the contractual employment.;