UNIVERSITY OF DELHI Vs. WASEEM BEGUM

JUDGEMENT

(1.) The Respondent applied for appointment to the post of Lecturer with the Appellant No. 2 herein. As the Respondent was not even shortlisted, a writ petition being W.P. (C) No. 7098/2002 was filed before this Court. Vide judgment dated 31st August, 2005, this Court allowed the writ petition with the directions as under:-

(2.) The facts leading to the filing of the writ petition by the Respondent were that the Respondent pursuant to her post graduation (M.A. & M. Phil) enrolled for the doctorate and was awarded Ph.D. in Urdu in 1994. Thereafter, she worked for six months in Jamia Millia Islamia University and subsequently as a Research Associate for two years in the University Grants Commission (UGC). The Appellant on 18th June, 2001 advertised vacancies for four posts of Urdu Lecturers, as under: UNIVERSITY OF DELHI 18th June, 2001 PART II Applications are also invited for the following posts which have been advertised in the advt. No. Estab. IV/161/99 dated 15.6.1999; Estab. IV/164/99 dated 15.11.1999 and Estab. IV/165/2000 dated 24.3.2000). Persons who have applied earlier need not apply again. However, applications received earlier will be screened according to the revised essential qualifications. Sl. No. Deptt. Post (No. of Posts)/Reservation (if any) Special/Desirable Qualifications, if any, Urdu Lecturer (4) (SC-1)First Post :

(3.) The Respondent though applied for the post of Lecturer Urdu, was however not shortlisted by the screening committee and hence not called for the interview. The Respondent thus filed W.P. (C) No. 7098/2002. During the pendency of the writ petition as the selection process was over and four candidates were selected, the Respondent amended the writ petition inter alia praying for prohibiting Appellant No. 3 in participating or interfering in the selection process and allowing the Respondent to participate in and to consider her in the selection process and to appoint her to the regular post of Lecturer of Urdu.