(1.) Learned counsel appearing on behalf of the petitioners submits that in utter violation of the directions issued by this court vide order dated 6-3-2018, the respondents are in process of replacing the petitioners with other set of guest faculties contractual persons for which they have issued a fresh notification. It has been further submitted that the above order dated 6-3-2018 is still in force. The writ petitions subsequently filed by the petitioners have not been dismissed on merits. Vide order dated 28-8-2019, the Hon'ble Court has given liberty to the petitioners to pursue their case in contempt petition. Thus until and unless regular selections are made by the respondents, they cannot be replaced with the new set of guest faculties/ contractual employees.
(2.) Learned counsel appearing on behalf of respondents submits that the petitioners are not regular employees of the respondents and they have been empanelled as guest faculties for a particular session. They cannot claim to be continued as permanent employees. It is in the domain of respondents to take their services or not as guest faculties. Their writ petition, subsequently filed, has been dismissed therefore these contempt petitions are not maintainable.
(3.) Heard. Considered.