JASPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS have approached this Court with a grievance that they were appointed as Guest Faculty Lecturer in Giani Kartar Singh Memorial Government College Tanda Urmur, District Hoshiarpur- respondent No. 3 in pursuance to the advertisement in the year 2012. It has been asserted that with the closing of the session on 28.02.2013, the services of the petitioners will be terminated. A new process of selection is again initiated with the starting of the new session in the month of July each year and after the new selection process, fresh candidates are appointed as Guest Faculty Lecturers.

(2.) IT has been asserted by the counsel for the petitioners that in the new fresh selection process, in pursuance to an advertisement which would be issued by the respondents, there is a likelihood of the petitioners continuing therein but the process of the selection will have to be re-done by the respondents especially when the work and conduct of the petitioners have been found to be satisfactory and have been appreciated by the Principal of the College. He, on this basis, contends that the petitioners are entitled to continue till the regular incumbent are appointed on the said posts. In support of his contention, reliance has been placed upon a CWP No. 3282 of 2013 -2- judgment passed by this Court in CWP No. 7882 of 2004 titled as Rajwinder Kaur and others vs. State of Punjab etc., decided on 11.04.2005 (Annexure P-18).