RAJKUMAR SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Grievance of the Petitioners in the present Writ Petition is that since they were working as Guest Lecturer under the Respondent No.3 for the academic session 2021-22, the Respondents should not be permitted to replace them by another set of contractual Guest Lecturers.

(2.) Contention of learned Counsel for Petitioners is that the Petitioners have undergone a due process of selection for being appointed as Guest Lecturer and that their services also were satisfactory as there is no complaint whatsoever so far as their competency is concerned. Further contention of learned Counsel for Petitioners is 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 the Respondent No.3 for the subject in which the Petitioner was taking classes.

(3.) Learned Counsel for 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 27/2/2017, whereby similarly placed Guest Lecturers under the Director (Industrial Training Institute) have been granted protection from being replaced by another set of Guest Lecturers.