DHARMENDRA CHANDRAVANSHI Vs. SANTOSH KUMAR RANA

JUDGEMENT

(1.) The grievance of the petitioners in the present writ petition is that since the petitioners were working as a Guest Lecturers under the respondent No.3 for the academic session 2019-20 the respondents should not be permitted to replace the petitioners by another set of contractual Guest Lecturers.

(2.) The contention of the petitioners is that the petitioners have undergone a due process of selection for being appointed as a Guest Lecturer and that the services of the petitioners also were satisfactory as there is no complaint whatsoever, so far as the competency of the petitioners is concerned. It is further the contention of the petitioners that now the academic session is over, the respondents should not be permitted to go in for a fresh recruitment process for filling up of the posts of Guest Lecturers under the respondent No.3 for the subject in which the petitioners were taking classes.

(3.) Counsel for the petitioners relies upon the judgment of this Court passed in the case of "Manju Gupta and others v. State of Chhattisgarh and others" WPS No. 4406/2016 , decided on 27.02.2017, whereby the similarly placed Guest Lecturers under the Director (Industrial Training Institute) have been granted protection from being replaced by another set of Guest Lecturers.