DEEPAK SHARMA AND OTHERS Vs. GOVERNMENT OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners aggrieved against the communication dated 15.6.2018 and communication dated 3.7.2018 (Annex.8, 9 and 10), whereby, the petitioners have been ordered to be relieved as guest faculty on account of empanelment session being over.

(2.) Notices were ordered to be issued in the writ petitions. where after on 29.5.2018, submissions were made by the petitioners before this Court, based on which, operation of the order dated 24.4.2018 was stayed and it was directed that the petitioners shall not be replaced by another set of contractual employees till further orders.

(3.) It is submitted by learned counsel for the respondents that the petitioners had earlier approached this Court by filing writ petitions one of which being Pankaj Suwalka and Ors. v. Union of India and Ors. S.B. Civil Writ Petition No.16129/2018, which was decided on 14.2.2018 , wherein, directions were issued that the respondents shall not substitute the existing contractual / guest faculty with the project recruitment of Assistant Professor on contractual basis for TEQIP and the petitioners shall continue to be governed by their original terms and conditions of their contract and will remain subject to AICTE conditions.