Bhikham Lal Verma vs State Of Chhattisgarh
2024 Latest Caselaw 637 Chatt

Chattisgarh High Court

Bhikham Lal Verma vs State Of Chhattisgarh on 27 June, 2024

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

     Neutral Citation
     2024:CGHC:22560




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                                                                     NAFR
              HIGH COURT OF CHHATTISGARH, BILASPUR
                            WPS No. 3108 of 2024
       Bhikham Lal Verma S/o Bhojram Verma, Aged about 25 years,
        Workinga as Guest Faculty (Chemistry) at Naveen Govt.
        College, Pachpedi, District - Bilaspur (C.G.)
                                                             ---- Petitioner
                                  Versus
     1. State of Chhattisgarh Through The Secretary, Department of
        Higher Education Mahanadi Bhawan, Mantralaya, Naya Raipur
        District - Raipur (C.G.)
     2. Additional Director, Directorate of Higher Education Department,
        Atal Nagar, Naya Raipur, District - Raipur (C.G.)
     3. Principal, Naveen Govt. College, Pachpedi, District - Bilaspur
        (C.G.)
                                                          ---- Respondents

For Petitioners : Mr. Govind Prasad Dewangan, Advocate For State : Mr. Aman Tamboli, Panel Lawyer.

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 27.06.2024

1. The issue involved in the bunch of these writ petitions has

already been decided by this Court in case of Shrishti Lakra

Vs. State of Chhattisgarh [WPS No. 5232 of 2023 & Other

connected cases (decided on 26.06.2024].

2. In view of the above, all the writ petitions are disposed of with a

direction to the State Government to consider the engagement

of not only the petitioners, but all the Guest Lecturers to be

appointed in the academic session 2024 strictly in accordance

with the policy 2024 framed by the State regarding engagement

of Guest Lecturers in the government colleges.

Neutral Citation 2024:CGHC:22560

3. Accordingly, the instant writ petitions also deserve to be and are

hereby disposed of in terms of the judgment passed by this

Court in case of Shrishti Lakra (supra).

Sd/-

(Narendra Kumar Vyas) Judge

Manish