PRATIBHA YADAV D/O BHARAT SINGH YADAV Vs. STATE OF CHHATTISGARH THROUGH SECRETARY, HIGHER EDUCATION DEPARTMENT

JUDGEMENT

(1.) The grievance of the petitioners in the present writ petition is that since the petitioners were working as a Guest Lecturer under the respondent No.3 &4 for the academic year 2018-19 and academic sessions for the petitioner No.1 has come to an end on 30.04.2019 and for the petitioners No.2 to 4, the session has come to an end in February, 2019, the respondents should not be permitted to replace the petitioners by another set of contractual Guest Lecturers.

(2.) The contention of the petitioners is 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 was satisfactory as there is no complaint whatsoever, so far as the competency of the petitioners is 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 & 4 for the subject in which the petitioners were taking classes.

(3.) Counsel for the petitioners relies upon the judgment of this Court passed in the case of "Manju Gupta & others v. State of Chhattisgarh & others" WPS No. 4406/2016, decided on 27.02.2017, whereby the similarly placed Guest Lecturers under the Director (Industrial Training Institute) have been granted protection from being replaced by another set of Guest Lecturers.