RAJESH KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present writ petition is to the advertisement dated 20/10/2021 issued by the respondent No.3 for engagement of Guest Lecturers.

(2.) The averments of the petitioner is that the petitioner was engaged as Guest Lecturer (Mathematics) from 17/03/2021 to 31/07/2021 and again an advertisement has been made on 20/10/2021 inviting application for guest lecturer. It is the further contention of the petitioner that the petitioner's services have not been discontinued on account of any unsatisfactory work or on account of any misconduct.

(3.) The grievance of the petitioner in the present writ petition is that since the petitioner was working as Guest Lecturer under the respondent No.3 for the academic year 2020-2021 and academic sessions has come to an end, the respondents should not be permitted to replace the petitioner by another set of contractual Guest Lecturer.