NAVPREET KAUR Vs. PUNJAB UNIVERSITY

JUDGEMENT

(1.) As per pleadings on record petitioner was engaged as Guest Faculty in the subject of Computer Science in a Punjab University constituent college at Dharamkot vide letter dtd. 27/9/2016 (Annexure P- 2) for the session 201617. The instant writ petition has been filed raising a grievance that an advertisement dated Nil (Annexure P-3) has been issued by the Principals of the Punjab University constituent colleges including Karyal, Dharamkot (Moga) and whereby the post of Guest Faculty in the subject of Computer Science is again sought to be filled up on contractual basis for the session 2017-18.

(2.) The precise argument raised by counsel is that the work and conduct of the petitioner for the session 2016-17 has been without blemish and the respondent authorities are adopting a methodology, whereby one contractual employee is sought to be replaced by a similar arrangement and such proposed action is illegal, unjust, unfair as also unconstitutional. It is argued that the petitioner is vested with a right to continue till such time regular appointments are made. In support of such contention, reliance is placed upon a judgement of the Hon'ble Apex Court in Hargurpartap Singh vs. State of Punjab, 2007 (13) SCC 292.

(3.) Counsel for the petitioner has been heard at length and the pleadings on record have been perused.