DEEPAK KUMAR GUPTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) At the outset, learned counsel for the petitioners submits that so far as the present writ petition filed by the two persons, as of now he is pressing the writ petition only on behalf of petitioner No.2 and for petitioner No.1 he is not pressing the relief as the petitioner No.1 has already got selected and has joined in a different college.

(2.) The grievance of the petitioner in the present writ petition is that since the petitioner was working as a Guest Lecturer under the respondent No.4 for the academic year 2018-19, academic sessions has come to an end and by virtue of an interim order dated 14.12.2018 the petitioner No.2 is still working with the respondents, the respondents should not be permitted to replace the petitioner by another set of contractual Guest Lecturers.

(3.) The contention of the petitioner is that the petitioner No.2 has undergone a due process of selection for being appointed as a Guest Lecturer and that the services of the petitioner No.2 also was satisfactory as there is no complaint whatsoever, so far as the competency of the petitioner No.2 is concerned. It is further the contention of the petitioner that now that the academic session is over, the respondents should not be permitted to go in for a fresh recruitment process for filling up of the posts of Guest Lecturers under the respondent No.4 for the subject in which the petitioner No.2 was taking classes.