RAKESH KUMAR VISHWAKARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioners, who claim to be working as Guest Teachers since last academic session 2018-2019, have 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 petitioners have also prayed for a direction to the respondents to allow the petitioners to continue as Guest Teachers in the School till regular appointment is made.

(2.) The bone contention of the petitioners 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 their experience as Guest Teachers and the period spent thereon, they are entitled to continue till regular appointment is made.

(3.) The learned counsel for the petitioners 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.