Darshan Singh and Others vs State of Haryana and Others

Rajiv Narain Raina, J.—It is not disputed that the petitioners were relieved as Guest Faculty Teachers on 19.01.2007, 03.04.2008 and 09.04.2008. They have not served since then in any school under the Education Department as a Guest Faculty Teacher or otherwise. The petitioners have approached this Court placing a claim on a letter dated 16.11.2007 circulated by the Commissioner and Secretary to Govt. Haryana, Education Department which lays down that in the event of a regular teachers joining, the Department should not cause displacement of guest teachers without referring the matter back to the Director General, School Education, Haryana. It is not disputed that a large number of regular teachers have been selected and appointed through the process of direct recruitment. The issue also engaged the attention of this Court and of Supreme Court and there are directions that guest faculty teachers system be discontinued. Therefore, the petitioners do not have a right of re-entry as a guest faculty teachers. It will be open to them to compete for regular selection. The writ petition deserves to be dismissed also on the ground that it suffers from delay and laches.

Consequently, the writ fails and is dismissed.