- (1.) The grievance of the petitioner in the present writ petition is that since the petitioner was working as a Guest Lecturer under the respondent No.3 for the academic year 2018-19 and academic sessions has come to an end in February, 2019, the respondents should not be permitted to replace the petitioner by another set of contractual Guest Lecturers.
(2.) The contention of the petitioner is that the petitioner has undergone a due process of selection for being appointed as a Guest Lecturer and that the services of the petitioner also was satisfactory as there is no complaint whatsoever, so far as the competency of the petitioner is concerned. It is further the contention of the petitioner 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.) Counsel for the petitioner 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.;