BHARTI SINGH KUMETI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The defaults pointed out by the Registry in WPS Nos. 2710, 2712 and 2715 of 2022 as of now stands ignored. With the consent of the parties, the matters are heard and are being finally disposed off at the motion stage by this common order.

(2.) The grievance of the petitioners in the present writ petition is that since the petitioners were working as Guest Lecturers under the respondent No. 3 for the academic year 2021-22, the respondents should not be permitted to replace the petitioners by another set of contractual Guest Lecturers.

(3.) The contention of the petitioners is that the petitioners have undergone a due process of selection for being appointed as Guest Lecturers 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 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 petitioners were taking classes.