CHUMMAN PRASAD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Grievance of the Petitioner in the present Writ Petition is that since he was working as a Guest Lecturer under the Respondent No.3 for the academic session 2021-22, the Respondents should not be permitted to replace him by another set of contractual Guest Lecturers.

(2.) Contention of learned Counsel for Petitioner is that the Petitioner has undergone a due process of selection for being appointed as a Guest Lecturer and that his services also were satisfactory as there is no complaint whatsoever so far as his competency is concerned. Further contention of learned Counsel for Petitioner is that now that the academic session is over, the Respondents should not be permitted to go in for a fresh recruitment process for filling up of the posts of Guest Lecturers under the Respondent No.3 for the subject in which the Petitioner was taking classes.

(3.) Learned Counsel for Petitioner relies upon the Judgment of this Court passed in the case of "Manju Gupta and others v. State of Chhattisgarh and others", WPS No. 4406/2016, decided on 27/2/2017, whereby similarly placed Guest Lecturers under the Director (Industrial Training Institute) have been granted protection from being replaced by another set of Guest Lecturers.