KANHAIYALAL SAKET Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner, who claims to have worked as Guest Teacher in the last academic session 2018-19, has filed the present petition challenging the appointment of respondent No.5 on the said post in pursuance to circulars/orders of the respondents dated 26-02-2019, 30-03-2019 and 04- 07-2019 whereby the respondents 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 appoint him in place of respondent No.5.

(2.) The bone of contention raised in the present petition is that a Guest Teacher cannot be replaced by appointing another Guest Teacher. It was urged, therefore, the impugned action of the respondents is liable to be set aside. Further, keeping in view the petitioner's experience as Guest Teacher and the period spent thereon, the petitioner 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 judgment in the case of Saurabh Singh Baghel and others vs. State of M.P. and others , 2019(1) MPLJ 643.