ALOK SHARMA,J. - (1.) Contempt of the order dated 6.3.2018 in S.B. Civil Writ Petition No. 21104/2017 and other connected matters is alleged in this petition. The said writ petition with other connected matters was disposed of in terms of the judgment of the Principal Seat of this Court in the case of Pankaj Suwalka and Ors. v. Union of India (S.B. Civil Writ Petition No. 16129/2017; decided on 14.2.2018). In para 19 of Pankaj Suwalka (supra), the Court directed as under: "Thus, in light of the statement made by learned counsel for respondent no. 8 as well as Officer Incharge present in Court and learned counsel for respondent no.2 that the petitioners who are otherwise qualified as per the AICTE norms shall not be substituted by the project employees inducted through Annexure-4. In accordance with the aforesaid assimilation of facts and assurances made by the respondents the present petitions are disposed of with direction to the respondents that they shall not substitute the existing contractual/guest faculties with the project recruitment of Assistant Professor on contractual basis for TEQIP. The petitioners shall continue to be governed by their original terms and conditions of their contract and will remain subject to AICTE conditions. "
(2.) By virtue of S.B Civil Writ Petition No .21104/2017 being disposed of in terms of Pankaj Suwalka (supra) as recorded aforesaid, the petitioners were entitled to the benefit of para 19 quoted above.
(3.) It is thus apparent that the respondents have been restrained from substituting the petitioners working on contractual basis/guest faculty with the project recruitment of Assistant Professors on contractual basis for TEQIP.;