MRINALINY TIWARI Vs. STATE OF CHHATTISGARH
LAWS(CHH)-2022-3-76
HIGH COURT OF CHHATTISGARH
Decided on March 16,2022

Mrinaliny Tiwari Appellant
VERSUS
STATE OF CHHATTISGARH Respondents

JUDGEMENT

P.SAM KOSHY, J. - (1.)Grievance of Petitioner is that since she was working as a Guest Lecturer under Respondent No. 3 for the academic session 2021-22, the Respondents should not be permitted to replace her by another set of contractual Guest Lecturers.
(2.)Contention of learned Counsel for Petitioner is that the Petitioner has undergone a due process of selection for being appointed as a Guest Lecturer and that her services also were satisfactory as there is no complaint whatsoever so far as her competency is concerned. Further contention is 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 Respondent No. 3 for the subject in which the Petitioner was taking classes.
(3.)Learned Counsel for Petitioner relies upon the judgment of this Court passed in the case of "Manju Gupta and others v. State of Chhattisgarh and others", WPS No. 4406/2016, decided on 27/2/2017, 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.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.