BHANUPRATAP Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Petitioner has filed this writ petition for restraining the respondents from making fresh appointment as 'Guest Lecturer' and allowing him to continue as Guest Lecturer till regular appointment is made.

(2.) Learned counsel for petitioner would submit that after following due process, petitioner has been appointed as Guest Lecturer (Geography) in respondent No.3-College for the academic sessions 2022-23. During the tenure of petitioner, there was no complaint whatsoever at any point of time, so far as performance/competency of petitioner is concerned. Even then, respondent No.3 has issued advertisement dtd. 18/7/2023 (Annexure P-1) inviting fresh application for appointment as Guest Lecturer of different subjects for the academic session 2023-24, and therefore, petitioner apprehends that he may be replaced by another set of Guest Lecturer on contract basis. He submits that Coordinate Bench in WPS No.4573/2020, parties being Akhilesh Kumar Mishra and anr Vs. State of CG, decided on 4/11/2020, while considering identical issue, has protected similarly placed Guest Lecturers from being replaced by another set of Guest Teachers. He also placed reliance on order dtd. 27/2/2017 passed in WPS No.4406/2016 (Manju Gupta and others Vs. State of CG and ors)

(3.) Learned State counsel opposing submission of learned counsel for petitioner, would submit that appointment of petitioner as Guest Lecturer is for a particular academic session and after the academic session is over, appointment of petitioner automatically comes to an end. Hence, respondent No.3 has not erred in issuing advertisement for fresh appointment as Guest Lecturer for the next academic sessions i.e. 2023-24.