NAMRATA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present writ petition is to the advertisement dated 03.09.2019 issued by the respondent No.3 for engagement of Guest Lecturers.

(2.) The averments of the petitioner is that the petitioner before this Court was working as Guest Lecturers in the previous academic session i.e. for the year 2018-19 and the academic session came to an end in the month of April, 2019. It is the further contention of the petitioner that the petitioner's services have not been discontinued on account of any unsatisfactory work or for any misconduct so committed.

(3.) The grievance of the petitioner in the present writ petition is that since the petitioner was working as Guest Lecturer under the respondent No.3 for the academic year 2018-19 and academic sessions has come to an end, the respondents should not be permitted to replace the petitioner by another set of contractual Guest Lecturer.