MEHER FATIMA HUSSAIN Vs. JAMIA MILIA ISLAMIA

JUDGEMENT

(1.) Leave granted.

(2.) By the impugned judgment dtd. 11/4/2023, Letters Patent Appeals preferred by the appellants herein were dismissed.

(3.) A few factual details must be stated to appreciate the controversy. The appellant (Sabiha Hussain), in a Civil Appeal arising out of Special Leave Petition (C) No. 8416 of 2023, was initially appointed as a Reader on probation on an ad-hoc basis by Jamia Milia Islamia, a University constituted under an Act of Parliament (for short, the University). The 1st and 2nd respondents represent the University. On 6/8/2008, she was appointed to a sanctioned post of Reader in the programme for the Study of Social Exclusion and Inclusive Policy in Dr. K.R. Narayanan Centre for Dalit and Minority Studies. The appointment was made pursuant to the advertisement dtd. 1/5/2008. According to the appellant's case, her appointment was made through a properly constituted Selection Committee. The said appellant was later appointed as an Associate Professor. She was appointed a professor under the Career Advancement Schemes of 2010 of the University Grants Commission (for short, UGC), effective 6/8/2014. The 1st respondent vide order dtd. 23/2/2016 gave her additional charge of the post of Director in Sarojini Naidu Centre for Women Studies (for short, Sarojini Naidu Centre).