- (1.) None appears on behalf of the petitioner. Learned counsel for the respondent- State is present and a counter affidavit has also been filed on their behalf as well.
(2.) Petitioner was engaged as Malaria Technical Supervisor(M.T.S) on contractual basis under the respondentHealth Department under the World Bank Aided Scheme Phase-1. According to him he has worked from 3.6.2005 to 31.9.2012 in Primary Health Center, Bengabad, Giridih. His contractual engagement was terminated by memo no. 138(A) dated 2.4.2012(Annexure-2) in view of the direction issued by the State Malaria Officer, Jharkhand through letter no. 280 dated 31.3.2012. Engagement of certain other M.T.S. personnel was also terminated by the same letter issued by the District Malaria Officer, Giridih, Respondent no.5.
(3.) Petitioner contended that services of few other M.T.S have been absorbed in World Bank Phase -II Aided Scheme while petitioner's case has not been considered, though he was called for appraisal and verification of his performance and mark sheet etc vide Annexure-5 and 6 respectively. Petitioner has not been absorbed though there are certificates of his satisfactory service as contained in Annexure-9 series issued by the Medical Officer In-charge, Primary Health Center, Pirtand and Bengabad, Giridih for different periods.;