VIVEK SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) CWP No. 4383 of 2014 and CMP Nos. 9374 & 9917 of 2014.

(2.) IT is stated that reply to CMP No. 9917 of 2014 has since been filed in the Registry today in the morning, but the same is not on record. It be located and placed on record. However, the learned counsel for the petitioners has made available a copy of the reply, which is taken on record.

(3.) THE issue raised by the petitioners in this petition is relating to their continuance as Guest Faculty for imparting education to BBA, BCA and PGDCA (self financing courses) being run by a society known as 'Higher Education Institution Society' (HEIS), SVGC, Ghumarwin, District Bilaspur, H.P. in different subjects. Indisputably, some of the petitioners are being engaged as guest faculty on period basis for the last two academic sessions (2012 -13 and 2013 -14). They are seeking continuance on the basis of their academic qualification and experience.