CHANDRASHEKHARGOUDA Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The petitioners herein are before this Court seeking for the following reliefs:

(2.) Petitioner Nos.1 to 4 claim to be the Teaching Assistants and petitioner No.5 claims to be the Guest Faculty working with respondent Nos.3 & 4 - College.

(3.) Learned counsel appearing for respondent Nos.2 to 4 submits that pursuant to the notification at Annexure-C, dtd. 2/12/2022, the services of petitioner Nos.1 to 3 are continued as Teaching Assistants and the services of petitioner No.4 are availed as Guest Faculty. He submits that however the services of petitioner No.5 has not been availed by the respondents for the Academic Year 2022-23. He also submits that respondents have no intention to discontinue the services of the petitioner Nos.1 to 4 till the end of the Academic Year 2022-23.