MOHIT SETHI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE prayer made in this petition is that the petitioners who have been appointed as Guest Faculty teachers upto 6.4.2006 be permitted to continue till the appointment of regular teachers is made. THE respondents issued an advertisement inviting the application for the posts of Group "B" in various Government Polytechnics in the State of Haryana under the control of Technical Education Department. THE candidates were to be appointed as Guest Faculty teachers and they were to be paid remuneration per lecture. THEy were expected to teach at least three lectures every day

(2.) IT is in these facts and circumstances that the prayer made by the learned counsel for the petitioners has to be considered. IT could not be successfully disputed that the petitioners have been engaged as Guest Faculty teachers who are to be paid at the rate of per lecture. Their selection has not been made in accordance with the rules governing the service condition of such teachers/ lectures nor they have been appointed by the District Education Officer or Director Public Instructions who under the rules are their appointing authority. IT is evident from the perusal of criterion, procedure and remuneration that headmasters and principals have been authorised to engage the Guest Faculty teachers/ lecturers. Therefore, the petitioners cannot be considered to have any substantive right to the post for which they have been engaged for a specified period. If they have been relieved from their respective posts in accordance with the terms of the contract, no legal infirmity warranting interference with the action of the respondents could be found. In that regard reliance may be placed on the judgement of the Supreme Court in the case of Secretary, State of Karnataka and others v. Uma Devi and others JT 2006(4)SC 420 For the reasons afore mentioned this petition fails and the same is dismissed.