- (1.) Heard learned counsel for the petitioner and the learned Standing Counsel for the respondents.
(2.) The petitioner was engaged on contract basis on payment of honorarium as Technical Assistant pursuant to the advertisement dated 10.2.2010 inviting applications for appointment on 103 post of Technical Assistant under the Mahatma Gandhi National Rural Employment Guarantee Act.
(3.) Admittedly, the petitioner, when applied for the aforesaid engagement, had already retired as S.D.O. (phones). He was appointed on yearly contract which was further renewed from year to year and the last contract was dated 16.9.2013 under which the petitioner would have continued upto November, 2014.;