RASHMI ATHIYA Vs. STATE OF MP

JUDGEMENT

(1.) The petitioner, who claims to be working as Guest Teacher since last academic session 2018-2019, has filed the present petition challenging the circulars/orders of the respondents dated 26-02-2019, 30-03-2019 and 04-7- 2019 whereby the respondents have started fresh process of registration of candidates for engagement as guest teachers against vacant posts in the Government schools. The petitioner has also prayed for a direction to the respondents to allow the petitioner to continue as Guest Teacher in the School till regular appointment is made.

(2.) The bone contention of the petitioner is that a Guest Teacher cannot be replaced by appointing another Guest Teacher, therefore, the impugned action of the respondents is liable to be set aside, and keeping in view his experience as Guest Teacher and the period spent thereon, she is entitled to continue till regular appointment is made.

(3.) The learned counsel for the petitioner also referred to an interim order dated 17-07-2019 passed by a Co-ordinate Bench of this Court in W.P. No.12892/2019 after referring to the judgement in the case of Saurabh Singh Baghel and others vs. State of M.P. and others , 2019(1) MPLJ 643. The learned counsel for the State submitted that the Circulars dated 26- 02-2019 and 04-7-2019 are issued in reference to the earlier Circulars of the State Government, dated 9-11-2016 and 7-7-2018. He further submitted that the issues raised in the present petition have already been decided finally by the Division Bench in the case of Saurabh Singh Baghel and others (supra).