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Judgment
Mr. Justice L. Narasimha Reddy :
The applicant filed OA No.2973/2019 feeling aggrieved by the rejection of his candidature against the post of Guest Teacher (PGT) as Lecturer of Fine Arts (Painting). It was on the ground that she did not hold the requisite diploma. The OA was allowed through order dated 08.10.2018 directing that the applicant shall be treated as qualified.
While the applicant filed this Contempt Case alleging that the respondents did not implement the order in the OA, the respondents filed a review petition stating that the OA was disposed of in the absence of their counter affidavit and that the applicant did not fulfill the conditions stipulated in the Recruitment Rules.
Today, we heard Shri Amit Chawla, learned counsel for the applicant and Shri Anuj Kumar Sharma, learned counsel for the respondents.
It is not in dispute that the appointment was in the nature of a Guest Teacher for a duration of one year. It is no doubt true that the Tribunal allowed the OA and has set aside the rejection order. The fact, however, remains that the benefits of the order in the OA could have accrued to the applicant if only the implementation was sought before expiry of one year. It was long ago, that the period of one year expired. Therefore, nothing can be done at this stage.
The Contempt Case as well as the Review Application are closed. We, however, make it clear that in case the respondents make appointments to the post of Guest Teacher, the case of the applicant shall also be considered strictly in accordance with Rules.