LEEMEN SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner in the present writ petition is aggrieved by the decision of the State Govt. dated 09.10.2018 Annexure P/1 whereby the State Govt., as a precautionary measure, has directed the concerned Principals of the Govt. Colleges not to appoint any Guest Faulty in respect of those subjects where in previous years the arrangement was being made by way of Guest Faculty.

(2.) The instruction so issued by the State Govt. appears to be in the light of some directions given by this Court in a couple of writ petitions, the leading of which being WPS No. 4938/2018 and other analogous matters which came up for hearing before this Court and where this Court had granted interim relief on 31.07.2018.

(3.) According to the petitioner, he had already been granted appointment and by virtue of appointment, he is still discharging his duties. Contention of the counsel for the petitioner is that the college in which the petitioner is working and also the subject which the petitioner is teaching, there is no litigation in as much as there is no writ petition against the said college and also against the subject in which the petitioner is teaching. It is the further contention of the petitioner that the order Annexure P/1 dated 09.10.2018 is only an order passed by the department to avoid a situation of contempt of Court. According to the petitioner, the contempt of Court would arise only in the event of there being a specific direction or a writ issued against a particular college or against a particular subject which in the instant case does not exist.