GOPAL PUJARI Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The petitioners are said to be the Guest Lecturers in various Government Colleges. The Commissioner, Department of Collegiate Education has passed the impugned order, which have the effect of terminating the Services of the petitioners in the middle of an academic year and recruiting fresh candidates. Aggrieved by the same, the present writ petitions are filed.

(2.) The advocate for the petitioners as well as Government, fairly submit that, a Coordinate Bench of this Court in Writ Petition No.2240/2022 and other connected matters and also in Writ Petition No.100350/2023, has decided similar matters, wherein the authorities concerned are directed to continue the services of the petitioners till the completion of the academic year, if they have not been already terminated. It is also submitted that, Writ Petition No.2240/2022 also states how the petitioners have to be treated in the subsequent academic years, if they desire to continue as Guest Lecturers. It is prayed that, the present writ petitions are also be disposed of similarly.

(3.) In the light of the decisions of the Coordinate Bench of this Court in Writ Petition Nos.2240/2022 and connected matters and also in Writ Petition No.100350/2023, there is no reason as to why the aforementioned decisions should not enure to the benefit of the petitioners.