NARAYANI SHUKLA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Petitioner has filed this petition seeking following relief:-

(2.) Learned counsel for petitioner submits that petitioner was initially appointed as Guest Lecturer (English) at Government College, Birra, District - Janjgir-Champa on 27/8/2018 and thereafter, she continued as Guest Lecturer till academic session 2020. She contended that thereafter, regular appointment of Assistant Professor (English) was made by authorities. Unfortunately, the Assistant Professor (English) died on 10/7/2022 and now the post of Assistant Professor has again become vacant. She contended that petitioner is apprehending that respondents may initiate proceeding for appointment of Guest Lecturer (English) a fresh, which is contrary to the order passed by Coordinate Bench of this Court in W.P.(S) No. 3299 of 2019. She submits that order dtd. 3/5/2019 is filed as Annexure P-2, wherein the respondents therein were restrained to fill up the post of Guest Lecturer by another set of Guest Lecturer by initiating fresh recruitment process and prays for similar relief.

(3.) Mr. Dubey learned counsel for State submits that as per directives of UGC even the Guest Lecturers have to fulfill all the eligibility criteria as prescribed by UGC for appointment of Guest Lecturer (English).