Madhya Pradesh High Court
Sadhna Singh Kushwah vs The State Of Madhya Pradesh on 13 October, 2017
THE HIGH COURT OF MADHYA PRADESH
WP-8947-2016 & Other Writ petitions in Serial No.123
(including Sr.Nos.130, 131, 133)
16
Jabalpur, Dated : 13-10-2017
Shri Brindavan Tiwari, Advocate for the petitioner and
respective counsel in other respective petitions.
Shri Amit Seth, Government Advocate for the respondents/State.
Smt. Nirmila Nayak, Advocate and Shri Sandeep K. Shukla, Advocate and Ms Prinyanka Mishra, Advocate for the respondent/UGC.
Learned counsel for the petitioner has pointed out that after the orders were passed by this Court on 26.09.2017, a consequential circular was issued by the State Government on 04.10.2017, but subsequently another circular was issued on 07.10.2017 which has Explanation-2 that only those Guest Faculty Teachers would be permitted to join who have the orders from the High Court.
Shri Amit Seth, learned State Counsel on instructions states that the Guest Faculty Teachers, who have not approached this Court and have not joined so far, can join the College in which they were the members of the Guest Faculty in the last academic Session 2016-17.
If any candidate does not join on or before 4.0'clock on 14.10.2017, he/she will not have any claim on the post of Guest Faculty. If any post remains vacant after submission of joining of the remaining Guest Faculty Teachers, the same can be filled-up out of the candidates in the merit list prepared by the State in pursuance of subsequent selection process.
List after six weeks.
Certified copy today.
(HEMANT GUPTA) (VIJAY KUMAR SHUKLA)
JUDGE
CHIEF JUSTICE