- (1.) THE present writ petition has been preferred for the following reliefs: - (a) For commanding upon the respondents to allocate fund and make payment of the salary due to the petitioner at the rate of 1800 per month for the period from 1.4.1999 up to August 2002 as per the petitioner's appointment letter dated 18.12.1998 (Annexure -2), (b) For commanding upon the respondents to give priority to the petitioner in regularizing/absorption/appointment in the post of Laboratory Assistant in the District Level Laboratory at Jamshedpur or any other places in the Public Health Engineering Department, Jharkhand, (c) For commanding upon the respondents to immediately finalize the proposal under consideration for setting up of Water Testing Laboratory in each district under the Public Health Engineering Department, (d) For suitable interest and cost to be awarded in favour of the petitioner for the amount due to him as also the harassment and mental agony suffered by him. (e) For direction to the respondents to pay the demand dues in favour of the petitioner during the pendency of this application.
(2.) THE main contention raised by the counsel for the petitioner is that he was initially appointed for a period of one year on 18.12.98 for a consolidated amount of Rs.1,800/ -. According to the counsel for the petitioner his contract was extended from time to time. However, vide impugned order dated 24.8.2002 the services of the petitioner being not required was terminated. The petitioner made representation and also claimed the salary for the period worked, which finally led to filing of the present writ petition. The counsel for the petitioner also shows para -9 of the counter affidavit that the respondents themselves have stated about the priority to be given to the petitioner in case of future appointment.
(3.) THE terms of appointment nowhere entitles him or confers him any legal or vested right. However, the prayer of the petitioner is that in case if there is any future vacancy he should be considered and preference should be given and at the same time the dues for the period actually worked should also be given.;