S.B. Sinha, J. - (1.) The appellant feeling aggrieved by and dissatisfied with an order dated 11.2.1998 passed by a learned Single Judge of this court whereby and whereunder the writ application was dismissed, has preferred this appeal.
(2.) The appellant was appointed as an Amin on contract basis by the respondent herein. The appointment letter dated 8.11.96 is contained in Annexure 'A' to the writ application, the relevant portion whereof reads thus:- "Shri Tarakeswar Mahapatra, Ex-Amin, Office of the D.L., S.L.R.O., Tamluk, Government of West Bengal is hereby appointed in the interest of a public service for the post of Amin on contract basis in the office of the Special Land Acquisition Officer (for completion of Land Acquisition work pertained to Land Acquisition of Haldia Development Authority) on re- employment from the date on which he assume charges of the post."
(3.) Clause 4 of the said offer of appointment is as follows:- "The contract of this appointment may be terminated any time without assigning any reason after serving one month's notice from either side.";