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Chhattisgarh HC bar University From Replacing Guest Lecturer Except by Way of Regular Appointment - (05 May 2022)

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Chhattisgarh High Court has reiterated that because a person is selected as a Guest Lecturer at a college or a University, doesn’t mean that he/she does not have any right of legitimate expectation of not being replaced, except by way of regular/ contractual appointments.

Tags : CHHATTISGARH HIGH COURT   CONTRACTUAL APPOINTMENTS   LEGITIMATE EXPECTATION   GUEST LECTURER   COMPLAINT  

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