SOURABH SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) The present petition has been filed by petitioner- Sourabh Sharma under Article 226 of the Constitution of India challenging the selection of respondent Nos.5 and 6 as Guest Faculty in Shashkiye Sangeet Mahavidyalaya, Narsinghgarh and also sought a direction that the petitioner be appointed on the said post for the academic session 2020-21 in place of respondent Nos.5 and 6.

(2.) Contention of the petitioner is that apart from the degree qualification, two years teaching experience is mandatory but the respondent Nos. 5 and 6 are freshers and are not having teaching experience and therefore, they were not eligible to be appointed on the said post.

(3.) The facts of the case are that after completion of the degree, the petitioner has joined Government Sangeet Mahavidyalaya, Narsinghgarh as Guest Professor in singing. The petitioner was appointed on the honorarium basis. The petitioner has continuously worked on the said post from 10/10/2016 till 30/6/2020. For academic session 2020-21, the respondents issued an advertisement for appointment to the post of Guest Professor. In the advertisement, the qualification for the appointment on the said post was mentioned as under :-