KAPIL SURYAVANSHI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since a common issued involved in the bunch of these cases, they are heard analogously and are being disposed of by common order.

(2.) The grievance of the petitioners in the present writ petitions is that since the petitioners were working as a Guest Lecturers under the respondent No.3 for the academic session 2021-22, Page No.3 the respondents should not be permitted to replace the petitioners by another set of contractual Guest Lecturers.

(3.) The contention of the petitioners are that the petitioners have undergone a due process of selection for being appointed as a Guest Lecturer and that the services of the petitioners also were satisfactory as there is no complaint whatsoever, so far as the competency of the petitioners are concerned. It is further the contention of the petitioners 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 petitioners were taking classes.