RAJESHWAR RAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Prayer in the present writ petition is for quashment of the advertisement dated 27.7.2016 (Annexure P-1).

(2.) The said advertisement has been issued by the office of the Joint Director (Training), Industrial Training Institutes, Regional Office, Ambikapur, calling in for candidates intending to fill up the posts of Guest Lecturer/Guest Teacher in different fields at Industrial Training Institute, Ambikapur.

(3.) Contention of the Counsel for the Petitioners is that the Petitioners before this Court had also participated in the similar recruitment process in the year 2011 to 2014 and have been appointed; a few of them in the year 2011, majority of them in the year 2014 and again a few of them in the year 2015. That the services of the Petitioners are satisfactory as on date. No adverse communication has been made against any of the Petitioners till date. The Petitioners are continuously working with the Respondents also is not in dispute.