NEHA CHATURGOSHTHI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The grievance of petitioner in the present writ petition is that since the petitioner was working as Guest Lecturer under respondent No. 3 for the academic year 2020-21, the respondents should not be permitted to replace the petitioner by another set of contractual Guest Lecturer.

(2.) According to the petitioner, she has undergone a due process of selection for being appointed as a Guest Lecturer and that her service also was satisfactory as there is no complaint whatsoever, so far as her competency is concerned. It is further contention of petitioner that now that 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 respondent No. 3 for the subject in which the petitioner was taking classes.

(3.) The petitioner 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 27/2/2017, 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.