Contractual employees are not entitled to remuneration beyond the fixed term absent a formal extension by the competent authority.

The Srinagar Development Authority (SDA) and the Town Planning Organization, Kashmir (CTPK), hired professionals on a purely contractual basis for the preparation of Master/Zonal Plans for Srinagar and Anantnag in 2017-2018

Srinagar professionals were paid up to 31.08.2019, and Anantnag professionals up to June 2019

Formal circulars were issued on 02.08.2019 and 18.06.2019, explicitly disengaging their services upon the expiry of their contracts

The respondents filed writ petitions claiming they continued to work until June 2020 despite no formal extension

A Single Judge (Writ Court) allowed the petitions, ordering remuneration up to 20.03.2020 based on experience certificates and communication from a subsequent Chief Town Planner

The UT Administration appealed this decision via a Letters Patent Appeal (LPA)

The court applied the principle that contractual appointments are governed strictly by the terms of the service agreement

It further relied on the evidentiary principle that claims for remuneration against the government must be supported by competent authorization rather than mere "verbal orders" or managed documents

The court also took judicial notice of external circumstances (abrogation of Article 370 and COVID-19 pandemic) to assess the probability of the continued performance of work in a disturbed region

The Division Bench found that the Writ Court erred in ignoring the two specific circulars issued by the then-Chief Town Planner (CTPK), Fayaz Ahmad Khan, which had formally terminated the respondents’ services

The court reasoned that since the respondents worked directly under the CTPK, their claim of being unaware of these circulars was "little difficult to believe"

The Bench scrutinized the experience certificates and found them to be "managed in connivance" with the former CTPK to "defraud the public exchequer"

It noted that the mere delayed submission of equipment (laptops/data) in 2020 did not equate to the performance of professional duties

The lack of any written extension from a competent authority proved fatal to the respondents' claim for remuneration beyond the contract period

The Court set aside the Single Judge’s judgment, finding it "not factually correct" and tainted by documentary evidence prepared solely to confer wrongful benefits

The appeal was allowed, and the original writ petitions were dismissed