A.K.SIKRI, J. - (1.) DELAY condoned.
(2.) THE appellant was appointed as Guest Faculty Teacher (GFT) for a specified period and that is extended from time to time. There is a long history of litigation of such GFTs which need not be spelt out. Suffice it to say that in a PIL in which orders were passed by this Court and the matter went up to Supreme Court, the Supreme Court gave directions to the State to recruit the teachers on regular basis and the GFTs were allowed to continue up to 31.12.2012. Since the services of the appellant herein were sought to be terminated, the appellant approached this Court by filing writ petition which is disposed of by the learned single Judge vide order dated 6.12.2012, allowing the appellant to continue in service till 31.12.2012, however, further directing that on the said date the services of the appellants shall automatically stand terminated. The selection process has started which is still on and the recruitments on regular basis have not been made so far. Initially, no doubt, the Supreme Court had directed that such GFTs would continue only up to 31.12.2012, thereafter, vide orders dated 19.10.2012 passed in Special Leave to Appeal (Civil) CC No.18434 of 2012, the Supreme Court ordered that these GFTs be allowed to continue to function as they had been doing till the fresh appointments were made. On the basis of the aforesaid orders, the appellant has a right to continue till fresh appointments are made. The appeal is disposed of in the aforesaid terms.;