SUBHAJIT DHAR Vs. SOCIETY FOR TRIPURA MEDICAL COLLEGE & DR. B.R. AMBEDKAR MEMORIAL TEACHING HOSPITAL

JUDGEMENT

(1.) Heard Mr. BN Majumder, learned senior counsel assisted by Mr. DJ Saha, learned counsel for the petitioner. Also heard Mr. D. Bhattacharjee, learned GA assisted by Mr. S. Saha, learned counsel for the respondents.

(2.) It is the case of the petitioner that he was appointed on contract basis for a period of one year with the following terms and conditions:

(3.) This is the second round of litigation. In the first round of litigation, the petitioner had challenged his termination order stating that said order was a stigmatic one. This court while disposing of that writ petition, had set-aside and quashed the termination order holding that the order was stigmatic. Thereafter, the petitioner was reinstated in the same terms and conditions. In the instant writ petition, the petitioner has stated that after expiry of 1 year 29 days, the respondents did not allow him to continue his service. The respondents even have not issued any order of discontinuation.