DR. RASHMI CHAUDHARY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Regard being had to the similitude of the issue involved, all the writ petitions were heard analogously and decided by this common order. For convenience sake, facts of Writ Petition No.1107/2024 are taken into consideration.

(2.) The present petition (Writ Petition No.1107/2024) under Article 226 of the Constitution is preferred by the petitioner seeking following reliefs:

(3.) Precisely stated facts of the case are that the petitioner is working as Guest Faculty against the post of Assistant Professor (Geography) in Higher Education Department. Petitioner acquired Ph.D. and passed National Eligibility Test. She is serving as Guest Faculty in the Colleges of Higher Education Department since 2004. In the State of Madhya Pradesh after 1990-93, M.P. Public Service Commission did not conduct any examination for the appointment to the post of Assistant Professors till 2017. Therefore, gap of around 24 years ensued and this rendered many aspirants for teaching job as Guest Faculty Teachers where they perform duties on meagre sum. Some turned over age.