Ajay Kumar Tripathi, CJ
1. Admittedly, the appointment of the Petitioner as a Dental Surgeon was on contract for a period of one year. Even before the completion of a period
of one year, the contract was terminated. It is the case of the appellant that the purported reason given was that the Respondents do not have
resources or funds to meet the expenses which according to the Appellant was only an eyewash because yet another advertisement subsequently has
been issued for the same set of post.
2. The learned Single Judge refused to interfere either with the order of termination which was not challenged initially or with the advertisement
keeping in mind that it was a contractual engagement.
3. We are not satisfied that the learned Single Judge committed any error in dismissing the writ application vide his order dated 28.01.2019 for the
reason that if the Appellant is aggrieved by the order of termination of the contract, he has common law remedy. Writ Court will not give any direction
for his continuance.
4. Appeal has no merit. It is dismissed.
