Dr. Namrata Chauhan vs State Of Chhattisgarh
2021 Latest Caselaw 1734 Chatt

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                                                                             NAFR

                HIGH COURT OF CHHATTISGARH AT BILASPUR
                      WRIT PETITION (S) NO. 4210 OF 2021

   Dr. Namrata Chauhan, W/o Shri Hemant Kumar Sinha, aged about 32 years,
   R/o Behind Cooperative Bank, Deshmukh Para, Village and Post-Nagpura,
   District-Durg (CG)
                                                                   ... Petitioner
                                       versus
1. State of Chhattisgarh, through the Secretary, Department of Higher Education,
   Mantralaya, Indravati Bhawan, New Raipur, District Raipur (CG)
2. Commissioner, Higher Education, Block C-3, 2nd & 3rd Floor, Indravati
   Bhawan, New Raipur, District Raipur (CG)
3. Principal, Government Kamladevi Rathi Mahila P.G. College, Rajnandgaon,
   District Rajnandgaon (CG)
                                                                ... Respondents

         For Petitioner             :    Mr. P.R. Patankar, Advocate.
         For Respondent State       :    Mr. Shubham Verma, Panel Lawyer.
                        Hon'ble Shri Justice P. Sam Koshy
                                    Order on Board
   12/08/2021

1. Grievance of Petitioner is that since she was working as a Guest

Lecturer under Respondent No.3 College for the academic session 2020-21,

the Respondents should not be permitted to replace her by another contractual

Guest Lecturer.

2. Contention of learned Counsel for Petitioner is that, 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 College 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 & 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.

4. Learned Counsel for State opposing the Writ Petition submits that it is a

case where no cause of action has till date arisen, inasmuch as the Petitioner

has filed the present Writ Petition only on apprehension and since there is no

cause of action, the matter is premature and deserves to be dismissed.

5. Having heard the contentions put forth on either side and on perusal of

record, what is admitted is that the Petitioner was appointed vide Annexure

P-1. The order of appointment specifically had a clause mentioning that the

appointments so made are till an alternative arrangement is made by way of

regular recruitment/contractual/transfer.

6. Further from the records, it also does not appear that the performance of

Petitioner at any point of time was found to be unsatisfactory. In the case of

"Manju Gupta" (supra), this Court in paragraphs No. 8 to 11 has held as

under:-

"8. True it is, that the Petitioners' status is that of a Guest Lecturer but that does not mean that they do not have any right. There is always a legitimate expectation of the Petitioners that since the filling up of the posts has not been initiated by way of a regular appointment or by contractual appointments, the Petitioners would be permitted to continue.

9. The undisputed fact is that the Petitioners were given appointment only on undertaking given by them pursuant to an advertisement by the Respondents. In the undertaking which was made to be furnished by the Petitioners, they were made to undertake that their appointment would be till the posts are filled up by regular/contractual appointment. This by itself clearly gives an indication that unless the Respondents fill up the sanctioned vacant posts by either regular recruitment or by way of contractual appointment, the Petitioners would continue as Guest Lecturers. On the practical aspect also the fact that the Petitioners are discharging the duties of Guest Lecturers for last more than 1-2

years, itself is a good ground for permitting the Petitioners to continue on the said posts as Guest Lecturers, simply for the reason of their experience on the said post, as fresh recruitment would mean that persons with no or less experience would be participating in the recruitment process, which also would not be in the interest of the students who are undertaking training in the respective institutions.

10. Taking into consideration the decision of the Supreme Court in the case of Piara Singh (supra) and which has been further reiterated in the case of Dr. Chanchal Goyal (supra), this Court has no hesitation in reaching to the conclusion that the advertisement (Annexure P-1) so issued by the Respondents is definitely not in the interest of the students undertaking training at Industrial Training Institute, Ambikapur, and the same would amount to violation of Article 21 of the Constitution of India and the same therefore deserves to be and is accordingly quashed. The advertisement would be deemed to be quashed only to the extent of the recruitment against the posts at which the Petitioners are discharging. That is to say, the Respondents would be entitled to fill up the posts which are lying vacant by way of Guest Lecturers where there are no Guest Lecturers available.

11. It is directed that the Respondents would not be entitled for filling up the posts of Guest Lecturer by replacing the Petitioners unless the Respondents come up with a stand that the services of the Petitioners were dissatisfactory. The quashment of the advertisement issued by the Respondents would also not come in the way of the Respondents for filling up of the sanctioned vacant posts by regular recruitment or by way of contractual appointment for which the Respondents shall be free."

7. This Court, under the given circumstances, is inclined to accept the

same analogy in the present case also and accordingly it is ordered that

unless there is any complaint received against the performance of Petitioner,

the Respondents are restrained from going in for any fresh recruitment of a

Guest Lecturer under Respondent No.3 College for the subject against which

the Petitioner was engaged.

8. It is however made clear that the said protection to Petitioner would be

only to the extent of not being replaced by another Guest Lecturer. This would

not preclude the State Government from going in for filling up of the post by

way of a regular appointment or by way of engaging contractual teachers

under the rules for contractual employment.

9. So far as the claim of remuneration as per the guidelines of the UGC is

concerned, it would be open for Petitioner to make a suitable representation in

this regard before Respondent No.1 who in turn would take a policy decision

so far as the remuneration part payable to the Guest Lecturers is concerned,

keeping in view of the guidelines that have been laid down by the UGC.

10. With aforesaid observations, the Writ Petition stands disposed of.

Sd/-

                                                                    (P. Sam Koshy)
sharad                                                                  JUDGE