DR. ANJALI TIWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Hearing convened through video conferencing. The present petition has been preferred for recalling/modifying of the order dated 17-12-2020 passed in WP1874-2020, whereby the writ petition filed by the writ petitioner seeking direction to allow her to submit her candidature for the post of guest faculty and to accept the form submitted by her for the relevant post, has been dismissed.

(2.) This Court after referring to the order dated 26-9-2017 passed in WP-9368-2016 [Girivar Singh Rajput and others vs. State of M.P. and others] dismissed the writ petition on the ground that the petitioner, instead of completing entire term till the end of academic session, left the job and the said post fell vacant. The petitioner was working as guest faculty since 6-8-2011, thereafter she was not in employment and, therefore, she was not within the zone of consideration. While assailing the aforesaid order, learned counsel for the petitioner could not bring any document to the notice of this Court to show that the petitioner was working as guest faculty after April, 2012.

(3.) On the contrary, the document annexed to the review petition along with Annexure-RP/2, clearly shows that the petitioner had worked as guest teacher in the Govt. Girls Degree College, Sagar from 6-8-2011 till April, 2012 under Self-Finance scheme. As per Instructions of the State of M.P., Higher Education Department, Mantralaya, Bhopal, dated 17-12-2019 the only guest teachers, who were working for Academic Sessions 2019-20 shall be eligible for consideration for the next Academic Session. Clause 1.4 of the said Instructions/Circular, dated 17-12-2020, which is relevant, reads thus :