TIKARAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) All these petitions are being heard and disposed off by this common order as there is common question is involved.

(2.) All these petitions have been filed praying for relief to allow the petitioners to perform the duties as Guest Lecturers in various educational institutions until the selection of regular lecturers/teachers.

(3.) It is submitted by the learned counsels appearing on behalf of the respective petitioners, that the petitioners have given services as Guest Faculty Lecturers in various places, since the past years. Before their appointment as Guest Faculty Lecturer, all the petitioners had cleared the selection process for such appointment. It is submitted that term of the appointment of the petitioners as Guest Lecturer has expired in April, 2022 and the petitioners have apprehension that the respondents authorities shall initiate process for appointment of fresh Guest Lecturers in places of the petitioners. It is submitted that in case of Meeta Dewangan v. State of C.G. and Ors., in W.P.(S) No. 1764 of 2022, decided on 15/3/2022, the similar question was involved, which has been decided in favour of the petitioner. Further the Supreme Court has held in case of State of Haryana v. Piara Singh and Ors., reported in (1992) 4 SCC 118, that an ad hoc or temporary employee should not be replaced by another ad hoc or temporary employee, he must be replaced only by a regularly selected employee. The case of the petitioners is same. Hence, it is prayed that appropriate direction be issued to the respondents authorities to accommodate the petitioners as Guest Lecturers in the educational institutions, until the regular appointment is made.